The Flag Officer ... vs Shri E. Bhaskara Rao, Dsc Cook
2021 Latest Caselaw 3797 AP

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           HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                   MAIN CASE: W.A. No. No.598 of 2021
                              PROCEEDINGS SHEET

Sl.     DATE                                     ORDER                                   OFFICE
No.                                                                                       NOTE


                                  (Through Video-Conferencing)

1.    27.09.2021            Heard Mr. N. Harinath, learned Assistant Solicitor
                   General of India, appearing for the appellants.
                            Also heard Ms. Y. Mahalakshmi, learned counsel
                   representing Mr. K. Ramamohan - learned counsel for
                   the respondent/writ petitioner.

By the judgment under assailment, the learned single Judge, while holding the charges being established, modified the order of compulsory retirement as imposed by the disciplinary authority, by substituting the same with punishment of two increments with cumulative effect.

Ms. Y. Mahalakshmi submitted that the respondent/writ petitioner has already retired from service in the year 2020.

Issue notice, returnable on 16.11.2021. Till then, order of the learned single Judge shall remain suspended.

Having regard to the subject matter of dispute, an attempt will be made to dispose of the writ appeal on 16.11.2021.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

GM