The Superintendent Of Police vs Sri A. Sree Hari
2022 Latest Caselaw 9893 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                          AND
         HON'BLE Ms. JUSTICE B. S. BHANUMATHI

               WRIT PETITION No. 9691 OF 2006

1. The Superintendent of Police, Krishna District,
   Machilipatnam.
2. The Deputy Inspector General of Police,
   Eluru Range, Eluru.
3. The Director General of Police, (Admn.),
   Andhra Pradesh, Hyderabad
                                                 ...             Petitioners
             Versus

Sri A. Sree Hari, Ex-PC 807,
D.No. 20/569-2, Lakshmanaraopuram,
Machilipatnam, Krishna District
                                                      ...       Respondent

Counsel for the petitioners : Mr. N. Aswartha Narayana, Learned Government Pleader, Services-I

Counsel for the respondent : Mr. J. R. Manohar rao, Advocate

ORAL JUDGMENT Date: 28.12.2021

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

Mr. N. Aswartha Narayana, learned Government

Pleader, Services-1 for the petitioner has assisted the Court.

2. On 24.12.2021, the Court had recorded the following:

"Mr. N. Aswartha Narayana, learned Government Pleader, Services-1, for the petitioner and submitted that notice was served through the Registry on the respondent and a copy of the same was served on Mr. J. R. Manohar, learned Senior Counsel, who was representing the respondent before the Tribunal. But his name was not printed in the cause list.

2. Having regard to the aforesaid, let the Registry print the name of the respondent in the column of the respondent in the cause list."

3. Today also, there is no representation on behalf of the

respondent.

4. The writ petition has been filed assailing the order, dated

21.06.2005 passed by the Andhra Pradesh Administrative

Tribunal at Hyderabad in Original Application No.2628 of 2002,

by which the dismissal of the respondent from service has been

set aside and the matter was remanded to the Disciplinary

Authority for passing orders afresh.

5. From the record, it transpires that the said order was

stayed on 19.06.06 by this Court.

6. In view of the aforesaid, the respondent not being in

service since a long time and there being no representation on

behalf of the respondent, despite opportunity being given, the

Court can only presume that he is not interested in pursuing the

matter.

7. In view thereof, the writ petition stands allowed. The

order impugned, dated 21.06.2005 passed by the Andhra Pradesh

Administrative Tribunal, Hyderabad in Original Application

No.2628 of 2002 stands set aside.

8. Miscellaneous petitions, if any pending, also stand disposed of.

________________________________ (AHSANUDDIN AMANULLAH,J)

________________________ (B. S. BHANUMATHI,J) MP

HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH AND HON'BLE Ms. JUSTICE B. S. BHANUMATHI

WRIT PETITION No.9691 OF 2006

Date : 28-12-2021

MP