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Judgment
CM No. 2568/2011 (for exemption)
Allowed, subject to all just exceptions.
Writ Petition (C) No. 1209/2011
Petitioner Chet Ram in this writ petition filed in January, 2011, impugns the order dated 23rd November, 2006. Thus there is a delay of four years in filing the writ petition. The explanation given is that the Petitioner was paralyzed on 24th January, 2004 and was under treatment for a long time. Medical papers have not been enclosed with the writ petition. However, during the course of hearing, papers with regard to hospitalization and discharge of the Petitioner on 29th January, 2004 have been shown to us.
Courts take a lenient and liberal view on the question of delay and latches, especially when the question is about access to justice. However, in the present case, we have examined the facts and find that the Petitioner was dismissed from service in 2002 on the ground that he, while working as Area Officer, had submitted a wrong verification report of one Mohinder Singh. In the verification report, he had stated that Mohinder Singh was an Indian National and was residing at House No. 410, near Chaupal, Kapashera Village, New Delhi. On this basis, Mohinder Singh was issued an Indian Passport. Subsequently, it was found that Mohinder Singh was not Indian but a Pakistan National and his real name was Munir Ahmed. On verification, it was found that Mohinder Singh @ Munir Ahmed was not a resident at the address ascertained and verified by the Petitioner. The report submitted by the Petitioner was found to be bogus and false and the same was made with ulterior motives which resulted in issuance of Indian Passport to a Pakistan National.
In view of the aforesaid factual position, we do not find any reason to issue notice and interfere with the order passed by the Central Administrative Tribunal dated 23rd November, 2006 and the writ petition is dismissed in limine.