LAWS(P&H)-2015-5-281

VEENA BAKSHI Vs. STATE OF PUNJAB AND ORS.

Decided On May 28, 2015
Veena Bakshi Appellant
V/S
State of Punjab and Ors. Respondents

JUDGEMENT

(1.) THROUGH the present petition, the petitioner seeks a direction to the respondent Punjab State Electricity Board (now Punjab State Power Corporation Limited) (hereinafter referred to as - the Corporation) to grant to the petitioner the time bound pay scale w.e.f. 17.07.2001 instead of 17.07.2002.

(2.) THROUGH order dated 19.05.2006 (Annexure P -1), the petitioner was granted the benefit of time bound promotional scales w.e.f. 17.07.2002. Through the present petition, the petitioner prays for the grant of time bound promotional scales w.e.f. 17.07.2001 instead of 17.07.2002.

(3.) THE cause of action accrued to the petitioner on 19.05.2006 when the time bound promotional scales were, according to the petitioner, wrongly granted w.e.f. 17.07.2002 instead of 17.07.2001. The present writ petition has been filed after over nine years with no explanation for the delay whatsoever. In view of inordinate delay, which has not been explained, the present writ petition is ordered to be dismissed on the ground of delay and laches. The above view of mine finds support from a judgment of Apex Court in Chennai Metropolitan Water Supply and Sewerage Board and others vs. T.T. Murali Babu reported as : 2014 (2) S.C.T. 193, wherein it has been held as under : -