SPA/7/2023
2023 Latest Caselaw 2578 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                       SPECIAL APPEAL NO. 07 OF 2023
                             29TH AUGUST, 2023
BETWEEN:
Rajesh Kumar Joshi                                                .....Appellant.
And

Union of India & another                                        ....Respondents.

Counsel for the Appellant : Mr. Akram Parvez, learned counsel.

Counsel for the Respondents : Ms. Monika Pant, learned Standing Counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

The appellant has preferred the present special

appeal to assail the order dated 12.05.2022, passed by the

learned Single Judge in Writ Petition (S/S) No.794 of 2022.

2. The learned Single Judge dismissed the said writ

petition on the ground of delay and laches. The appellant had

filed the writ petition to challenge the communications dated

25.05.2007 and 26.11.2009, issued to him by the B.S.F.

Headquarters. By the said orders, the petitioner was denied

appointment by the B.S.F.

3. There is absolutely no explanation for the immense

delay in filing the writ petition, which was filed in the year

2022.

4. We do not find any reason to interfere with the

impugned order.

5. The appeal is, accordingly, dismissed.

6. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 29th August, 2023 NISHANT