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Judgment
V. KAMESWAR RAO , J. (ORAL)
This petition has been filed with the following prayers:
“It is therefore, under the facts and circumstances of this case and submissions made hereinabove, most respectfully prayed that this Hon'ble Court may graciously be please to:
a)Recall and set aside the impugned order dated 20.1.2004; Issue a writ in the nature of Mandamus or any other
b)appropriate writ, directing the respondent No.1 to respondent No.1 to revoke its earlier decision of termination and removable from the services of petitioner;
c)Issue direction to the respondent reinstate the petitioner in service with all the service benefits;…”
In effect, the petitioner is challenging his termination from the service of the Central Reserved Police Forces (hereinafter, ‘CRPF’) vide order dated 20.01.2004.
The petitioner had approached this Court by way of a writ petition in the year 2019 which was lying under objections in the Registry. The same was taken back due to defects pointed out by the Registry.
This petition has also been filed with sworn affidavits of 12.12.2023.
It is noted that the petition was listed for the first time on 01.09.2025 when an adjournment was sought on the ground of illness of the learned counsel for the petitioner. Then again, the petition was listed on 15.09.2025; however, none appeared for the petitioner, therefore the petition was adjourned to 13.01.2026, i.e., today.
It is stated that in an FIR No. 558/2001 registered against the petitioner and others under Section 364-A, 368 of IPC read with Section 2 and Section 3 of U.P. Gangsters Act, the petitioner was arrested on 16.12.2001. He was released on bail on 07.08.2002. On getting bail, the petitioner, being under depression, could not join his duties in the CRPF.
We are not impressed by the submissions, as we note the order of termination is of the year 2004, no action has been taken by the petitioner to challenge his termination, either in that particular year or immediately thereafter.
Though, it is represented that the petitioner was discharged of the offence in the year 2016, still we find that the petition, having been filed in the year 2019 which was taken back and a further petition filed in the year 2024/2025 along with the affidavits of the year 2023, surely is hit by delay and laches.
Accordingly, the petition along with pending application(s), if any, is dismissed.