SHASHI KANT SHRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner was an employee of Bihar State Co -operative Marketing Union Limited (BISCOMAUN). He was dismissed from service vide letter dated 30.5.1985 for charges of defalcation which came to be proved against him while working as Assistant Depot Manager at Raghunathpur Depot of BISCOMAUN. This order of dismissal was challenged by way of Service Appeal No. 240/1985 filed before the Registrar, Department of Co -operative, Government of Bihar. It is not understood as to under what circumstances appeal of 1985 was kept pending for more than 18 years and had finally came to be disposed of against the petitioner vide order dated 12.3.2003, which is Annexure -1 to the writ application.

(3.) ONE thing which is glaring about the present writ application is that the order of dismissal relates to the year 1985 and this dismissal order has come to be affirmed by the Registrar, Co -operative Societies. The delay in disposal of the appeal, therefore, kept the issue alive for more than 18 years. Whether this delay in . disosal was with an object or purpose cannot be concluded at the outset but it does make the whole issue a bit suspicious: