MAHESH KANU Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. TK Choudhury, learned counsel appearing for the appellant. Also heard Mr. N. Majumder, learned counsel appearing for respondents no. 3 and 4 and Mr. D. Bhattacharjee, learned GA assisted by Mr. P. Saha, learned counsel appearing for respondents no. 1 and 2.

(2.) The petitioner has challenged in this intra-court appeal the order dtd. 19/12/2019 passed by a learned single Judge of this Court in case no. WP(C) 626 of 2019.

(3.) The petitioner claimed regularization w.e.f. 1/7/2008. The learned single Judge held that the petition is absolutely barred by delay and laches since the petitioner had approached this court in the year 2019. It is further observed by the learned single Judge that the petitioner could not explain such delay and laches in his writ petition. The impugned order of learned single Judge may be reproduced herein- below: