K. Murali Krishna vs Union Of India
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Telangana High Court

K. Murali Krishna vs Union Of India on 13 November, 2025

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                                AND
          THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


                        I.A.No.1 of 2025
                              in/and
               WRIT APPEAL No.1238 of 2025

JUDGMENT:

Learned counsel Sri K.Sudhakar Reddy appears for

appellant No.2.

Sri N.Bhujanga Rao, learned Deputy Solicitor General

of India, appears for the respondents.

2. Heard learned counsel for the parties.

3. The appeal suffers from a delay of 562 days. The

only explanation in the delay condonation application is at

paragraph 3, which is extracted hereunder:

"I respectfully submit that, I am a widow and coming from a poor family background and I am not aware of legal proceedings that to my husband was suspended on 11.06.2010 and thereafter died on 30.01.2011, I am unable to run my family without any source of income. I could not take a decision immediately and contact my counsel Sri K.Sudhakar Reddy for filing of appeal against the learned Single Judge order passed in W.P.No.6023 of 2011, dt.20.03.2024. In this connection there is a delay in

filing writ appeal against the said order. The said delay is neither wilful nor wanton but circumstances explained above."

4. The impugned judgment has been passed on

20.03.2024. The explanation furnished relates back to the

death of the employee in January 2011. Such inordinate

unexplained delay, therefore, cannot be condoned.

5. The interlocutory application seeking condonation of

delay is, therefore, dismissed. Consequently, the appeal is

also dismissed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J

13.11.2025 vs