MOMI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Letters Patent Appeal arises out of order dated 21.3.2011 passed in Civil Writ Petition No. 5065 of 2011.

(2.) The appellant, who was working on the post of NDSI/PTI, retired on 31.10.1995 upon attaining the age of superannuation. He filed Civil Writ Petition No. 5065 of 2011 being aggrieved of the action of the respondent- authorities in withholding a sum of Rs. 68,261/- towards gratuity on account of requisite 'no due certificate' having not been released by the Department of Education, State of Haryana. Accordingly, a prayer was made for the release of the amount towards gratuity as indicated hereinabove.

(3.) Learned Single Judge has taken note of the fact that the cause of action accrued to the appellant in the year 1997 i.e. the point of time when gratuity was withheld, and it was after a lapse of about 14 years that the writ petition was filed. Accordingly, vide impugned order dated 21.3.2011, the writ petition has been dismissed solely on the ground of delay.