(1.) This application is filed to condone the delay of 1767 days in filing the writ appeal against the order dtd. 10/7/2018 IN w.p.No.10725 of 2001.
(2.) This Court has heard Sri Butta Vijaya Bhasker, learned standing counsel for the appellant, learned Government Pleader for Higher Education and Sri V.Subrahmanyam, learned counsel for the unofficial respondents.
(3.) The learned Government Pleader for Higher Education and learned Government Pleader for Services supported the arguments of the appellant.