P.Muthyam vs The Superintendent Of Police
2026 Latest Caselaw 216 Tel

Telangana High Court

P.Muthyam vs The Superintendent Of Police on 31 March, 2026

 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                    HYDERABAD
               THE HON'BLE SRI JUSTICE K.SARATH

                        W.P.No.9387 of 2026

                          Date:31.03.2026
Between:
P. Muthyam
                                                        ...Petitioner
                                   And
The Superintendent of Police, Karimnagar and others.
                                                ...Respondents
ORDER:

This Writ Petition is filed questioning the

order in C.No.05/RI-HG/KNR/09, Rc.No.19/2009

dated 01.08.2009 issued by the respondent No.1 as arbitrary

and illegal and consequently consider the case of petitioner for

re-enrollment/reinstatement to duty as Home Guard with all

consequential benefits.

2. Learned counsel for the petitioner, Sri D. Balakishan Rao,

submits that without issuing any notice, the petitioner was

removed from service and therefore the impugned order

dated 01.08.2009 is bad in law.

3. Learned Government Pleader for Services-Home appearing

for the respondents submits that the removal order was passed

SK, J

in the year 2009, whereas the petitioner has approached this

Court in the year, 2026 and no reasons have been given by the

petitioner explaining for the inordinate delay and therefore, the

Writ Petition has to be dismissed on the ground of delay.

Learned Government Pleader further submits that in similar

circumstances, this Court also dismissed W.P.No.27726 of 2022

dated 05.07.2022.

4. Learned Counsel for the petitioner however submits that

the petitioner had been running around the authorities and

only when he was orally informed that his case cannot be

considered, he has approached this Court by filing the present

Writ Petition. Learned Counsel has placed reliance upon the

Judgment of this Court in W.P.No.35460 of 2013 and batch

dt.08.06.2018 in support of his case.

5. After hearing both sides and perusing the material on

record, this Court is of the considered view that the petitioner

and others were removed from service for unauthorized

absence, tendered resignations and exhibited gross misconduct

in further investigation. The petitioner was removed from

service on 01.08.2009 along with others and he has not filed

any appeal or review or revision, but has approached this Court

SK, J

directly in the year, 2026 by filing the present Writ Petition

which is clearly with inordinate delay. This Court finds that the

judgment relied on by the learned counsel petitioner would

apply only if the case is considered on merits. The order relied

on by the learned Government Pleader for Services-Home in

W.P.No.27726 of 2022 dated 05.07.2022 squarely apply to the

facts of the instant case. Since this writ petition has been filed

with long delay and without giving any reasons for the delay

and without explaining reasons for his unauthorised absence

from duties, this Court does not find any merit in this Writ

Petition.

6. The Writ Petition is accordingly dismissed at the admission

stage on account of inordinate delay. No order as to costs.

7. Miscellaneous petitions, if any pending in this writ petition,

shall stand closed.

______________________ JUSTICE K.SARATH

Date:31.03.2026.

sj