Radha Raman Gupta S/O Shri Murari ... vs State Of Rajasthan
2022 Latest Caselaw 555 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 300/2021

Radha Raman Gupta S/o Shri Murari Lal Gupta, Aged About 46
Years, R/o Ward No. 1, Khedliganj, District Alwar, Rajasthan.
                                                                   ----Appellant
                                   Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Department Of Home, Government Secretariat, Jaipur.
2.     The Inspector General Of Police, Bharatpur.
3.     The Superintendent Of Police, Dholpur.
                                                                ----Respondents

For Appellant(s) : Mr. Amit Jindal through VC For Respondent(s) : Mr. Rajesh Maharshi, AAG through VC

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment

21/01/2022

This appeal is directed against the judgment of the learned

Single Judge dated 22.01.2021 dismissing the petition of the

appellant-original petitioner. The petitioner is a government

servant. He was visited with the penalty of censure in the year

2002. He challenged the same after more than three years. His

appeal was dismissed on the ground of delay. He thereafter filed a

review petition which was also dismissed on the ground of delay

upon which he approached the learned Single Judge. His writ

petition came to be dismissed by the impugned order.

Having heard learned counsel for the parties and having

perused the documents on record we do not find any reason to

interfere. It may be that the review of the petitioner was rejected

(2 of 2) [SAW-300/2021]

wrongly on the ground of delay nevertheless the appeal against

the original order of penalty was filed nearly three years and three

months after issuance of the order. The submission of the counsel

for the appellant is that the order of punishment is not served on

him which prevented him from filing the appeal, is not borne out

from the appellate proceedings. The appellate authority has

examined the nature of delay and considering the length of delay,

the appeal was dismissed without entering into merits. No reason

to interfere.

The appeal is dismissed.

                                   (SAMEER JAIN),J                                                     (AKIL KURESHI),CJ

                                   BRIJ MOHAN GANDHI /47









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