D.Venu Babu vs The Irectorpersonneldisciplinary ...
2025 Latest Caselaw 3452 Tel

Telangana High Court

D.Venu Babu vs The Irectorpersonneldisciplinary ... on 26 March, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                       I.A.NO.2 of 2025
                            IN/AND
                  WRIT APPEAL No.345 of 2025

COMMON JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):


         Sri M. Arun Kumar, learned counsel represents Sri D.

Ramakrishna, learned counsel for the appellant and Sri T. Surya

Karan Reddy, learned counsel for the respondents.

2. I.A.No.2 of 2025 is filed by the appellant for condonation

of delay of 5064 days in filing the appeal.

3. This Writ Appeal assails the order of a learned Single

Judge passed way back on 16.07.2010 in W.P.No.24150 of 2005.

4. The singular reason for explaining the aforesaid delay is

that W.A.No.989 of 2010 against the impugned order is filed by

the other side. We do not see any merits in the said contention.

The said W.A. is filed by the other side with quite promptitude.

The filing of said W.A. does not give any reason or cause of

action to the present writ appellant. There is enormous delay of

5064 days, which is not properly explained.

5. Accordingly, I.A. is disallowed. Consequently, the W.A.

is rejected. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 26.03.2025 Myk/Tsr