M. Sudheshna Kumar vs Government Of Andhra Pradesh
2021 Latest Caselaw 4709 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: W.P.No.20215 OF 2021

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

03. 18.11.2021 NJS, J

Heard the learned counsel for the

petitioner and learned Assistant Government

Pleader for Services-III.

Considering the submissions made by

the learned counsel for the petitioner that the

petitioner was placed under suspension with

retrospective effect and further that, the case

registered is nothing to do with the discharge

of functions by the petitioner, which is clearly

a private dispute, and perusing the Judgment

of the Division Bench in P. Rajender Vs., Union

of India & another [2001(5) ALD 290], there

shall be an interim suspension as prayed for.

Post the matter after four (04) weeks for

filing counter.

_______ NJS, J Ks