Mr. Samavesh Bhanj Deo vs Mr. Ansuman Kumar
2021 Latest Caselaw 904 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(S) No. 7397 of 2006
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Samavesh Bhanj Deo, Advocate For the Respondents : Mr. Ansuman Kumar, Advocate

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16/Dated: 23rd February, 2021 Heard through V.C.

2. The grievance of the petitioner is that he has been

terminated without any due process of law and no enquiry

was ever initiated and conducted against him. However, he

fairly submits that there is delay in filing writ application,

but there are catena of the judgments where the Hon'ble

Apex Court has held that there is no delay in approaching

the court for enforcement of fundamental rights. In support

of his contention, he wants to submit few judgments, as

such he prays for time.

3. Prayer is allowed.

4. Mr. Ansuman, learned counsel for the respondent-

State reiterated the stand taken by the respondent with

regard to delay.

5. Put up this case on 08.03.2021.

(Deepak Roshan, J.) Amardeep/