Anupinder Singh Grewal, J. - (1.) The appellant has challenged the judgment of the Single Bench dt. 03.08.2015 whereby his writ petition challenging the orders of imposition of penalty has been dismissed. The appellant was appointed as Stenographer on 22.11.1983 and posted at Bhim. On his request he was transferred to Jaipur Judgeship. On 13.04.2010, the appellant was posted as Stenographer in the Court of Civil Judge (Senior Division) and Additional Chief Judicial Magistrate, Kotputli, District Jaipur. He had been granted voluntary retirement vide order dt. 21.07.2012. In the writ petition, he had challenged the orders dt. 16.09.2010 and 12.01.2012 whereby he was censured and imposed penalty of stoppage of one grade increment without cumulative effect respectively.
(2.) Learned counsel for the appellant has contended that the Single Bench has erroneously dismissed the writ petition on the ground of delay even though he had promptly challenged the orders after his voluntary retirement from service. Earlier he had preferred revision before the High Court on administrative side challenging the orders imposing penalty and he had waited for considerable period and when no action had been taken thereon, he had preferred the instant petition. In support of his submission, he has placed reliance upon the judgments of the Hon'ble Supreme Court of India in the cases of M/s. Tilokchand Motichand and Ors. vs. H.B. Munshi, Commissioner of Sales Tax, Bombay and Anr., : AIR 1970 SC 898 and Hindustan Petroleum Corporation Ltd. and Anr. vs. Dolly Das, : (1999) 4 SCC 450.
(3.) We have heard learned counsel for the appellant.;