KUNDAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondents for consideration of his representation dated 20.12.2012.2005 (4) JLJR 614 which was affirmed by the Hon'ble Supreme Court. After the decision of this Court in the case noticed -above, the petitioner filed the representation.

(2.) SINCE the representation of the petitioner was not decided by the respondents, the petitioner approached this Court by filing the present writ petition.

(3.) A perusal of order passed in W.P.(S) No. 4186 of 2002 which was preferred by the petitioner challenging his order of termination, would disclose that this Court refused to entertain the writ petition filed by the petitioner for the reason that the initial appointment of the petitioner was found illegal and there was a delay of more than five years in preferring the said writ petition.