BALKAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 7/4/2021, the following order was passed:-

(2.) Learned counsel for the parties are ad idem that petitioner has retired on attaining the age of 58 years, thus, his prayer qua impugned order dtd. 9/1/2021 has rendered infructuous.

(3.) Appeal of the petitioner qua punishment was dismissed on the ground of delay of six years. His revision was dismissed on the ground of delay as well as on merits. There was inordinate delay of six years in filing the appeal. This Court does not find any plausible reason to condone delay which occurred while filing appeal before Appellate Authority.