P.M. PHILIP S/O MATHAI Vs. THE STATE

JUDGEMENT

(1.) THE petitioner was a Range Officer in the Forest Department of the Government who was dismissed from service by an order, F1/2689/49/DD dated 22 -4 -1950, which reads as follows:

(2.) PREPARING false voucher and claiming payment for 26 pairs of hinges when only 7 hinges (3 1/2 pairs) were used for the work; and Preparing a false voucher for Rs. 30/ - for plastering without doing any plastering work at all.

(3.) THE petition was filed before this Court on 18 -2 -1953 and it is clear from the dates given above that there has been an inordinate delay in doing so, namely, a period of over two years and eight months, and he petitioner's only explanation for the delay is: