SATBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Through the present petition, challenge is made to punishment order dated 30.10.2007 (Annexure P-4) and the order dated 19.03.2008, dismissing the appeal filed by the petitioner against the aforesaid punishment order.

(2.) The impugned orders dated 30.10.2007 and 19.03.2008 have been challenged through the present petition, which was filed in July 2013 i.e. after an unexplained delay of over five years. There is not even a whisper in the petition so as to why the present petition has been filed after a delay of over five years. Such belated claims, as raised in the present petition, cannot be adjudicated upon.

(3.) The aforesaid views of mine, on the issue of denying of relief qua belated claims, get support from a recent judgment of this Court in the case of Satyabir and others vs. State of Haryana and others C. W. P. No. 225 of 2015, decided on 08.01.2015, which was delivered after considering the entire law on the subject, by holding as under :-