Hon'ble Arun Tandon, J. - (1.) Heard Sri Arvind Srivastava, learned counsel for the petitioners and Seamed Standing Counsel for the State-respondents,
(2.) Petitioners, who are two in number seek quashing of the orders dated 14th October, 2005 (Annexure-8) and that dated 25th February, 2008 (Annexure-14) passed by respondent No. 3, Executive Engineer, Nalkoop Khand-lll, Allahabad.
(3.) The writ petition has been presented before the Court on 18th February, 2010 i.e. after more than two years of the passing of last impugned order. The Court may record that the explanation furnished for the laches in approaching this Court, i.e. after nearly five years of passing of first impugned order qua petitioner No. 1 and after two years of passing of second impugned order qua petitioner No. 2, more so when the petitioners were seeking compassionate appointment, is not satisfactory.;