- (1.) The appeal is taken up and disposed of ex parte in the absence of the respondent, Union of India.
(2.) The writ petitioner-appellant was discharged from service in 1979 and disability pension withheld from him in or about 1981. The ground therefor was mental unfitness. It is submitted by the appellant that the report of the Medical Board should have been forwarded to him and in case he was not mentally sound, it should have been forwarded in accordance with the rules to the next of kin so as to allow him the right of appeal.
(3.) The writ petition has been filed after more than 24 years. Although representations were made in the meantime The Hon. Mr. Justice Sunil Ambwani, in his Lordship's impugned order dated 18.3.2005 has dismissed the writ petition on the ground of latches and delay. We respectfully agree with his Lordship that there was inordinate delay in this case and on that ground alone the writ petition deserves to be dismissed.;