BABU LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed challenging the order dated 7th October, 1993 whereby the petitioner who was Driver with the Central Reserve Police Force (CRPF) was removed from the service following departmental inquiry. A challenge made to the order dated 7th October, 1993 before the statutory authority was also dismissed vide order dated 10th April, 1994 which is also impugned in the present writ petition.

(2.) THE apparent delay of about 18 years in challenging the aforesaid two orders in the year 2012 has been sought to be explained by the counsel for the petitioner on the facts that the aforesaid orders were earlier challenged by way of civil suit, which was dismissed on 21st March, 2003. It has been submitted that thereafter an appeal against the judgment and decree dated 21st March, 2003 was dismissed by the court of Additional District Judge (FT) No.1, Ajmer vide order dated 11th August, 2009. A further second appeal thereagainst was filed but withdrawn with liberty to "avail appropriate remedy before the competent court " on 25th November, 2011.

(3.) I have heard the learned counsel for the petitioner and perused the petition including the impugned orders. I have also perused the order dated 25th November, 2011 passed in S.B. Second Appeal No. 187/2010.