T.SUBBA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In all these writ petitions, some of which are transferred from the Andhra Pradesh Administrative Tribunal (for short 'the Tribunal'), consequent to abolition of the Tribunal, petitioners challenge the order of removal from service as Home Guards. In some of the O.As/W.Ps., there is inordinate delay in institution of O.As/W.Ps.

(2.) Having regard to the principle laid down by the Division Bench of this Court in the State of Andhra Pradesh Vs P.Prasad Rao, 2012 1 ALD 76 (DB) , and the subsequent judgment of the Division Bench in W.P.No.35460 of 2013 and Batch, dated 08.06.2018, learned Government Pleader, does not seriously oppose the issue of delay in preferring the O.As/W.Ps.

(3.) All the Counsel agree for disposal of the Writ Petitions, in terms of the judgment dated 08.06.2018 rendered by this Court in W.P.No.35460 of 2013 and Batch, as affirmed by the Hon'ble Supreme Court in Special Leave Petition (Civil).... Diary No(s).14162/2019, dated 26.07.2019.