R.K.Merathia, J. - (1.) HEARD .
(2.) PETITIONER filed this writ petition for payment of salary alleging that the salary has been stopped from March, 1992. This writ petition was filed on 20.09.2002 i.e. after about more than ten years.
(3.) PETITIONER 's explanation for such a long delay is that during the said period of ten years, he was regularly reporting on his duty and was waiting for final outcome of the action taken against other similarly situated persons. It is further submitted that other similarly situated persons, who filed writ petition, have been allowed to join. It is further submitted that petitioner was not given proper opportunity to show -cause. As per the notice dated 19.4.2003 (Annexure A), show -cause could be filed within 15 days from the receipt thereof, but on 3.5.2003 i.e. on 14th day, order of termination of petitioners was passed.;