BHALE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was ignored from promotion on 3.12.1986 and allegedly one Sohan Lal was promoted. THE name of the petitioner is at Sr. No. 537 in the seniority list and one Hazara Singh, who is shown as Sr. No. 500 filed a civil suit and a decree in his favour has been passed. No grievance by the petitioner could be made on that score because he did not raise his little finger for the last about 20 years when cause of action arise to him. According to the well settled principle by a Constitution Bench since 1964 in State of M.P. v. Bhailal Bhai, AIR 1964 SC 1006, the period of limitation for filing a writ petition cannot be more than the period prescribed for filing the civil suit. THE writ petition has been filed after a delay of about 20 years. THE settled rights are likely to be un-settled if we show any inclination to interfere in the aforementioned dispute. THErefore, we dismiss the writ petition as highly belated. It is a frivolous piece of litigation.