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PETITIONER: AJIT PRASAD GUPTA

       Vs.

RESPONDENT: STATE OF U.P. & ORS.

DATE OF JUDGMENT:       10/07/1997

BENCH: A. S. ANAND, K. T. THOMAS

ACT:

HEADNOTE:

JUDGMENT:                          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.