The State Of Telangana vs Ameena Begum
2021 Latest Caselaw 3290 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

          I.A.No.1 of 2021 In/And W.A.No.301 of 2021

COMMON JUDGMENT:        (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      The present appeal is arising out of the order dated

28.12.2018 passed in W.P.No.14689 of 2018.

      The facts of the case reveal that the writ petition was

preferred by the petitioner being aggrieved by the recovery ordered

from the family pension. The recovery was ordered on the ground

that late Khaja Moinuddin Siddiqui was a pensioner and retired in

the year 1983.    He expired on 30.01.2004 and there were two

widows entitled for family pension.                 The respondents started

recovery against the surviving widow, on the ground that the other

widow was also entitled for half share. The facts of the case also

reveal that the other widow died in the year 1999, meaning thereby

before the death of her husband, who was a pensioner and there

was only one widow at the time of death of the employee. In those

circumstances, the learned Single Judge has imposed costs of

Rs.10,000/- and he has also granted payment of interest @ 9% per

annum.

The judgment was delivered by the learned Single Judge on

28.12.2018 and the present writ appeal has been filed only in the

year 2021. There is a delay of 876 days in filing the writ appeal.

The appellants/respondents have not explained day-to-day delay

before this court and therefore, this court does not find any reason

to condone the delay.

I.A.No.1 of 2021 filed for condonation of 876 days of delay in

filing the writ appeal is dismissed. Resultantly, the writ appeal

stands rejected.

The miscellaneous applications pending in this writ appeal,

if any, shall stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 08.11.2021 JSU