K Eswara Rao vs The State Of Ap
2021 Latest Caselaw 4392 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: W.P.No.1947 of 2019

PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.

Transfe

5. 28.10.2021 NJS, J rred to io Heard the learned counsel for the petitioner folder before who places strong reliance on the judgment of correcti Hon'ble Supreme Court in State of Punjab & ons.

B/o.

Others v. Rafiq Masih & Others reported in 2015(4) SCC 334.

He submits that the impugned proceedings were issued without affording any opportunity to the petitioner and just before two days of his retirement on the basis of Audit Report. He submits that the recoveries are impermissible, after a long lapse of more than 14 years and contrary to the guidelines envisaged in the above said judgment.

Mr. M. Solomon Raju, learned counsel representing APSRTC seeks time to get instructions with reference to the averments made in the counter-affidavit in para No.3 (e) regarding the S.L.P.No.10155 of 2000 and the Circular instructions dated 30.09.1999 and those issued pursuant to the order dated 10.11.2010 in the above said S.L.P.

List this matter on 02.11.2021 under the caption 'for orders'.

______ NJS, J BLV