Ajit
Prasad Gupta Vs. State of U.P. & Ors [1997] INSC 596 (10 July 1997)
A. S.
ANAND, K. T. THOMAS
ACT:
HEADNOTE:
O R D
E R This case has been called even after the list is revised, but nobody
appears.
A
perusal of the writ petition shows that filling of this petition is total abuse
of the process of this court.
The
petitioner, whose services were terminated on 5.1.1982, questioned the order of
termination through writ petition No. 9484/74, which was dismissed by the High
Court on 23.8.1974. He allowed that order to acquire finality and lateron filed
a representation against termination of his services to the State which was
also dismissed on 16.9.1975.
Undeterred,
he once again questioned the order of termination by filing a petition before
the U.P. Public Service Tribunal. That petition before the U.P. Public Service
Tribunal. That petition came to be dismissed on 4.4.1979. The petitioner filed
yet another writ petition No. 4536/79, for the same cause which was dismissed
by the High Court on 16.8.1979. A review petition against that order was
dismissed on 16.1.1980 and an application under Article 133 of the Constitution
for a certificate of fitness seeking leave to appeal to the Supreme Court was
dismissed by the High Court on 26.3.1980. The petitioner filed special leave
petition No. 536/81 which came to be dismissed by this writ petition putting
the same termination order in issue. We take a serious view of the matter and
condemn this practice of filing petition after petition. No litigant has a
right to unlimited drought on court time and public money in order to get the
affair settled in the manner he wishes. Finality of judicial proceedings must
he accepted at some in the manner it has been done by the petitioner in this
case. We dismiss this writ petition with Rs. 5,000/- as costs. The costs shall
be deposited with the Registry, within eight weeks, in the account of Supreme
Court Legal Service Authority.
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