SHATRUHAN KUMAR SINHA SON OF SHRI ONKAR NATH VERMA RESIDENT OF LODI KATRA, POLICE STATION Vs. BIHAR STATE CO

JUDGEMENT

(1.) (Oral) - The petitioner in the present writ application is aggrieved by an order dated 13.3.2001, whereby, the second time bound promotion granted to him vide order dated 18.11.2000 has been cancelled.

(2.) The petitioner at the relevant point of time was posted as Assistant in Bihar State Co-Operative Land Development Bank, Patna. A plea has been raised on behalf of the respondent-Bank that this writ application should not be entertained on the ground of delay and latches as the petitioner did not challenge the validity of the said order before this Court till he retired with effect from 30.6.2006 after attaining the age of superannuation.

(3.) Learned Senior counsel appearing on behalf of the petitioner, replying to the preliminary objection has contended that immediately after the impugned order dated 18.11.2000 was passed the petitioner had represented before the concerned authorities but no decision could be communicated to him till the date of his superannuation.