SHRIDHAR AND ORS. Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) IT is the petitioner's grievance that vide impugned order dated 22nd March, 2014 (Annexure P -1), respondents have wrongly rejected their claims on the ground of inordinate delay and latches.

(2.) PERUSAL of the impugned order reveals the solitary ground of rejection being delay. The apex Court in Raghubir Singh v. General Manager, Haryana Roadways, Hissar, : 2014 (10) SCC 301, has held as under: - -

(3.) ALSO the apex Court in Jasmer Singh Versus State of Haryana and another, : (2015) 4 SCC 458, has held as under: - -