BANKEY BIHARI, SON OF LATE BECHU, RESIDENT OF GUJARAT COLONY, P.O.: CHAS, P.S.: CHAS, DISTRICT: DHANBAD (JHARKHAND) Vs. THE N. T. P. C. THROUGH CHIEF MANAGING DIRECTOR, CORPORATE CENTRE, N.T.P.C., SCOPE COMPLEX, LODHI ROAD, NEW DELHI

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 30.04.2013 whereby, the writ application filed against the order of termination was dismissed on account of delay of more than 12 years in challenging such an order.

(2.) The appellant was inflicted upon the punishment of removal from service on 28.01.2000. The appeal against the said order was dismissed on 11.05.2000, but the present writ application was filed on 26.04.2013 i.e. after the delay of more than 13 years.

(3.) Learned counsel for the appellant submits that the appellant have been submitting representations, therefore, there is no delay in invoking writ jurisdiction of this court.