TIRATH RAM Vs. STATE OF J AND K

JUDGEMENT

(1.) APPELLANT came to this Court, initially in SWP No. 1160/2003, which, however, appears to have been withdrawn with liberty to file fresh one. The writ petition appears to have been withdrawn, when the action of the respondents in denying monetary benefits of retrospective promotion, was sought to be supported by the respondents on the strength of Order No. 1246 of 1988, dated December 27, 1988.

(2.) SECOND writ petition of the petitioner SWP No. 2279/2003 claimed the following reliefs:

(3.) THE official respondents do not appear to have replied this paragraph of the writ petition in the objections filed by them to SWP No. 2279/2003. The only plea which was raised in regard to Government Order No. 1246 of 1988, dated 27.12.1988, is as follows: 3. That the present petitioner is expressly hit by delay and latches (laches). The petitioner is seeking quashment of order No. 1246 of 1988, dated 17.12.1988 (27.12.1988) long after in the year 2003.