Citation : 2022 Latest Caselaw 12462 Raj
Judgement Date : 18 October, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 92/2022
Anand John S/o Late Shri John Farman, Aged About 51 Years, R/ o 2-P-1, Housing Board Colony, Banswara, Tehsil And District Banswara, Rajasthan.
----Appellant Versus
1. State Of Rajasthan, Through The Principal Secretary, Irrigation Department, Jaipur (Mahi Project).
2. Secretary, Panchayati Raj Department, Secretariat, Jaipur.
3. Chief Executive Officer, Zila Parishad, Banswara.
4. Chief Engineer, Irrigation Department, Jaipur.
5. Executive Engineer, Dam Division-I, Mahi Project, Banswara, District Banswara, Rajasthan.
6. Assistant Engineer, Dam Division-I, Mahi Project, Banswara, District Banswara, Rajasthan.
7. Vikas Adhikari, Panchayat Samiti Pipalkhut, District Pratapgarh, Rajasthan (Then In Dist Banswara).
----Respondents
For Appellant(s) : Mr. Dinesh Kumar Godara
Mr. Harshil Vyas
For Respondent(s) : ---
HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE SANDEEP MEHTA
Order
18/10/2022
Heard learned counsel for the appellant.
This intra-Court appeal has been preferred against the
judgment and order dated 08.07.2021 passed by the writ Court
dismissing the writ petition filed by the petitioner-appellant.
The petitioner was appointed on daily wages and his services
were dispensed with vide order dated 21.05.2009 on the ground
(2 of 2) [SAW-92/2022]
of absence from duty. The petitioner accepted the said order and
failed to challenge the same for a considerable period of time. It
was only after 11 years that he filed a writ petition challenging the
aforesaid order. The writ petition has been dismissed on the
ground of gross delay and laches. We do not find any error or
illegality in dismissing the writ petition on the above score.
The intra-Court appeal has no merit and is dismissed
accordingly.
(SANDEEP MEHTA),J (PANKAJ MITHAL),CJ
7-Jayesh/-
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