DHARAMBIR SINGH Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The petitioner was serving as a Driver and was retired on medical ground in the year 2006. He has now approached this court to challenge his retirement on the ground that he was not allowed to avail the benefit of provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995. The petitioner has waited a too long to make the present claim. He has acquiesced to the order of his retirement for almost five years. This delay would stand in his way for grant of relief, which, otherwise may be available to him in terms of the legal provisions.

(2.) In view of these peculiar facts, I am not inclined to interfere in exercise of writ jurisdiction. Dismissed.