RAMDHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 2. 2. 2009 passed in S. B. Civil writ Petition No. 7564/2002, whereby the writ petition of the petitioner has been dismissed by the learned Single Judge.

(2.) THE petitioner's services came to be terminated in September, 1996. He approached the Court challenging his termination order in 2002. The learned Single has considered this aspect of the matter by recording the following observations:. . . . petitioner was appointed as Shiksha Karmi with Panchayat samiti Khandar, District Sawai madhopur vide order dated 3. 10. 1992. Petitioner filed a complaint against one Kailash chand Gurjar to the Secretary, rajasthan Shiksha Karmi, Jaipur requiring the petitioner to produce the medical certificate from a psychologist. The petitioner got himself examined by dr. Shiv Gautam and produced a certificate. According to the said certificate, the petitioner was fit for being continued in service. The action of the respondents in terminating services of the petitioner by verbal order in the year 1996 was wholly illegal.

(3.) THE respondents in reply to the writ petition have opposed the writ petition and have submitted that the petitioner was suffering from some psychological disease and he was undergoing treatment. If he was aggrieved by his termination in September, 1996, he should have immediately approached this Court. The writ petition being filed with delay and latches should be dismissed.