KANHAIYA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been filed by the petitioner praying therein for quashing the order dtd. 30.05.1995, passed by the respondent no.5 in departmental proceeding case No.2/1990 whereby the petitioner has been terminated from service. The petitioner has further prayed for quashing the order dtd. 05.06.1996, passed by the respondent No.4 whereby the appeal filed by the petitioner, was dismissed and order of termination was sustained. The petitioner has also challenged the entire departmental proceedings.

(3.) At the outset, Ms. Ruchi Rampuria A.C. to Sr. S.C.II for the respondent-State raised a preliminary objection on the ground of delay and laches. She submits that the order of termination is of the year 1995 and the appeal was rejected way back in the year 1996 itself and the petitioner knocked the door of this Court in the year December, 2006. As such, this writ application should be dismissed without going into merits of the case.