SAIF-UD-DIN MIR Vs. UNIVERSITY OF KASHMIR

JUDGEMENT

(1.) To appreciate the gravamen of the controversy involved in the instant petition, exposition of facts in brief are detailed out hereunder:

(2.) Per contra, the respondent-University has filed objections to the petition. It is being inter alia averred therein that the petition is grossly misconceived and that the petitioner is not entitled to any of the reliefs claimed. It is being further averred that the petitioner has projected a cause after ten years and has thrown challenge to the impugned order in the year 2020 and that the petition as such suffers from vice of laches as the delay has not been explained.

(3.) Before proceeding to advert to the grievance projected and claim lodged by the petitioner in the petition, it would be appropriate in the first instance to deal with the issue of delay and laches urged by the respondents.