P. Sam Koshy, J
1. Perusal of the records available and also documents which was produced by the petitioner, it reflects that the services of the petitioner stood
dismissed vide order dated 26/03/1993.
2. The said fact would show that the present writ petition now has been filed after more than 25 years from the date of dismissal.
3. Given the said facts this Court is of the opinion that present writ petition suffers from delay and latches and same would not be maintainable before
the High Court invoking extra ordinary jurisdiction under Article 226 of Constitution of India. So far as deciding of the appeal is concerned, this Court
finds that there is already an order passed in favour of the petitioner in WPS No. 3389/2018 decided on 27/02/2018.
4. The writ petition accordingly stands dismissed on the ground of delay and latches.
