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Judgment
The writ petition was dismissed on the ground of delay.
A disciplinary enquiry was conducted. The Enquiry Officer submitted his report on September 14, 2000. The Disciplinary Authority terminated the services of the writ petitioner on November 22, 2000. Only, in the year 2016, the writ petition is filed. It is alleged that the fellow employees approached this Court and obtained relief in the year 2006. Even after the order of the High Court in the other matters, the writ petitioner waited for ten (10) years to move the writ petition.
The Hon''ble Single Judge, in our view, was justified in dismissing the writ petition on the ground of delay and laches. We do not find any merit in the writ appeal.
The application for condonation of delay stands dismissed. Consequently, the writ appeal is, also, dismissed.
There will be no order as to costs.