B Prem Kumar vs The State Of Telangana,
2022 Latest Caselaw 2604 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA

AND THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI W.A.No. 1224 of 2018 JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

The present writ appeal is arising out of order

dated 21.09.2017, passed by the learned Single Judge, in

W.P.No.33196 of 2017.

The facts of the case reveal that a writ petition was preferred

by the present appellant in the year 2017 challenging the

termination order dated 15.12.2006, which was passed in respect of

his father. This Court has dismissed the writ petition on the

ground of delay and laches.

In the considered opinion of this Court, even though the

petitioner, as stated in the writ appeal, has preferred an application

for grant of compassionate appointment i.e., O.A.No.7164 of 2009,

the fact remains that the termination order of 2006 was challenged

in the year 2017 and we are in the year 2022.

This Court does not find any reason to interfere with the

order passed by the learned Single Judge.

The writ appeal is, accordingly, dismissed. No costs.

::2::

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

______________________________ SATISH CHANDRA SHARMA, CJ

______________________________ ABHINAND KUMAR SHAVILI, J Date: 10-06-2022 LUR