B V H Bose Babu vs The State Of Andhra Pradesh
2021 Latest Caselaw 4857 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: WRIT PETITION No.24656 of 2021

PROCEEDING SHEET Sl OFFICE DATE ORDER No NOTE

4. 26.11.2021 NJS,J

Heard learned counsel for the petitioner and learned Standing Counsel for APCPDCL.

Learned counsel for the petitioner submits that the charges were leveled against the petitioner in the year 2016 and the enquiry is not yet concluded. He submits that the petitioner has also attained the age of superannuation in the meanwhile and further that there is no recoverable charge pending against the petitioner.

Considering the submissions made by the learned counsel for the petitioner, this Court is inclined to grant interim order as prayed for, in the light of the judgment of Hon'ble Division Bench in Writ Petition No.30443 of 2016, dated 14.2.2017.

Accordingly, there shall be interim direction to release the encashment of Earned Leave amount to the petitioners in terms of G.O.Rt.No.1097 Finance and Planning (FW Pen.I) Department, dated 22.6.2000 pending Calendar Case No.98 of 2018 before the ACB Court, Rajahmundry, within a period of four weeks from the date of receipt of a copy of this order.

List the matter after four weeks.

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