VIJAY KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:-

(2.) The petitioner was initially appointed as Ayurvedic Medical Officer, on contract basis, in the year 1999. His services were regularized as such w.e.f. 25.11.2008. He was superannuated from service in the year 2017. By way of this petition, the petitioner has prayed for grant of benefits to him in terms of the judgment which stood passed by this Court in CWPT No. 12595 of 2008, titled as Dr. Amin Chand versus State of H.P. and others, decided on 07.08.2012 and other connected matters.

(3.) When confronted with the question of delay and latches, learned Counsel for the petitioner could not give satisfactory answer. In my considered view, this petition is badly hit by delay and latches. The petitioners in CWPT No. 12595 of 2008, titled as Dr. Amin Chand vs. State of H.P. and other connected matters approached the Courts as far back as in the year 2008 for the redressal of the issues which stood raised by them in those petitions. Those writ petitions stood disposed of by this Court on 07.08.2012. This writ petition has been filed by the petitioner praying for the reliefs as quoted above on the strength of the judgment so passed by this Court on 13th of March, 2020. At the most, cause of action to seek reliefs as have been granted in abovesaid petitions by this Court, has accrued in favour of the petitioner when the judgment was passed by this Court in Dr. Amin Chand's case supra. Yet, the petitioner slept over his rights and it took him almost 8 years to approach this Court by way of this writ petition praying for said reliefs.