- (1.) The present writ petition has been filed by the petitioner, inter-alia, praying for quashing the order of termination dated 19.1.1990. By the said order dated 19.1.1990, the services of the petitioner who was holding the post of Inspector, Work-III, were terminated. The prayer clause of the present Writ Petition is reproduced below: (a) To issue a writ, order or direction in the nature of certiorari quashing the impugned order of termination dated '19.1.1990' passed by opposite party No. 2. (b) To issue a writ, order or direction in the nature of mandamus direction in the officials concerned to pay suspension allowance/subsistence amount of 3/4th of the salary of the petitioner after lapse of three months of suspension. (c) To issue such other writ, order or direction in the circumstances of the case which this Hon'ble Court may deem fit and proper to give adequate relief to the petitioner. (d) To allow this writ petition with costs to the petitioner.
(2.) The Stamp Reporter has submitted his Report dated 8.2.2010 that the Writ Petition was in time up to 19th April, 1990, and is thus beyond time by 19 years 298 days on the date of reporting.
(3.) The present writ petition has been filed on 9th February, 2010. From a perusal of the Writ Petition, we do not find any explanation for the inordinate delay in filing the writ petition. The writ petition is therefore liable to be dismissed on the ground of laches.;