HARI KISHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) N.V.ANJARIA. 1. The challenge in this Letters Patent Appeal filed under Clause 15 of the Letters Patent is addressed to order dtd. 23/11/2021 of learned single Judge who dismissed the petition and refused to grant any relief on the ground that there was lapse of ten years in between before the petitioner challenged the order of minor penalty passed against it.

(2.) The petitioner, it appears, was Assistant Sub Inspector in the Border Security Force, he was subjected to departmental inquiry in connection with some offense. The investigating court- Deputy Inspector General- SHQ BSF, Bhuj directed strict disciplinary action against the petitioner. Finally the petitioner was awarded punishment by order dtd. 24/6/2011. The punishment awarded on the petitioner was of severe reprimand.

(3.) It is this order dtd. 24/6/2011 imposing minor penalty of reprimand came to be challenged by petitioner after passage of ten years. It was as long as for ten years that the petitioner remained indolent and did not challenge the punishment.