J.S.Khehar, J. - (1.) (Oral)
(2.) THROUGH the instant writ petition, the petitioner has impugned the recording of the Annual Confidential Report for the year 2001-02 wherein his integrity was recorded as doubtful. The petitioner has also challenged the order dated 11.10.2002 whereby he was required to deposit the amount of Rs.19340/- with the respondent bank. On being asked repeatedly, learned counsel for the petitioner continued to re-iterate that the Annual Confidential Report for the year 2001-02 was communicated to the petitioner in the year 2002. In view of the above, it is apparent that both the orders which are subject matter of the challenge at the hands of the petitioner through the instant writ petition were communicated to the petitioner as far back as 2002. More than four years have elapsed since then. Even the civil suit is not maintainable against the impugned orders at the present juncture on account of the law of limitation. We are accordingly satisfied that the instant writ petition suffers from delay and laches and is dismissed just for the aforesaid reasons.;