The Director Of School Education, vs Smt. K. Amar Jyothi,
2022 Latest Caselaw 5156 Tel

 THE HON'BLE SRI JUSTICE ASHUTOSH MOHUNTA
                  AND
THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY
                  W.A.M.P.Nos.983, 996 & 1026 of 2013
                                AND
                    W.A.Nos.744, 745 & 746 of 2013



COMMON ORDER: (Per ARR,J)


         These     Miscellaneous     Petitions     are   filed   by    the
petitioners/appellants with a prayer to condone the delay of 1162 days

in filing the Writ Appeals against the common order dated 24.09.2009
passed in W.P.Nos.18472, 18473 and 18426 of 2013.


         The respondents filed counter affidavits contending that the
delay is not properly explained and they relied on several judgments of
the Apex Court stating that the delay cannot be condoned in a routine

manner. It is stated that several judgments were also cited before the
learned Single Judge regarding the delay on the part of the writ

petitioners in approaching the Labour Court and the learned Single,

after relying on the judgments of the Apex Court, affirmed the findings

of the Labour Court that there is enormous delay in approaching the

Court.


         We      have   heard      the   learned     counsel     for   the

petitioners/appellants and the learned counsel appearing for the 2nd

respondent and perused the record.




         The reasons stated in the affidavits filed in support of the
 miscellaneous petitions for condonation of delay in filing the writ

appeals are very vague and they are not sufficient to condone the
delay as the delay is not properly explained. The appellants are not at

all diligent in prosecuting their remedies even before the Labour Court.

They approached the Labour Court against the orders of their
termination and the Labour Court negatived their pleas, as they

approached the Labour Court after a period of 15 years and the same

was also affirmed by the learned Single Judge.


      Therefore, we do not find any merit whatsoever in the

miscellaneous petitions and they are, accordingly, dismissed.
Consequently, the Writ Appeals stand rejected.


                                   _______________________
                                       ASHUTOSH MOHUNTA, J.

_________________________ A. RAJASHEKER REDDY, J. 25th April, 2013 cbs THE HON'BLE SRI JUSTICE ASHUTOSH MOHUNTA AND THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY

W.A.M.P.Nos.983, 996 & 1026 of 2013 AND W.A.Nos.744, 745 & 746 of 2013 (Order delivered by Hon'ble Sri Justice A. Rajasheker Reddy)

25th April, 2013 cbs