Saripaka Suresh Kumar vs The State Of Andhra Pradesh
2022 Latest Caselaw 194 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P.No.872 of 2022

                               PROCEEDING SHEET

Sl.                                                                     OFFICE
                                        ORDER

No DATE NOTE

1. 17.01.2022 RRR,J.

Learned Government Pleader appearing for respondent 1 to 4 and Sri K.Madhava Reddy, learned counsel appearing for 5th respondent, seek time to obtain instructions.

Post on 24.01.2022 in M.L.

5th respondent, who is Executive Officer of another temple, has been appointed as a Trustee of an endowment institution. The erstwhile High Court at Hyderabad for the State of Telangana and the State of Andhra Pradesh, by a judgment dated 06.08.2015 in Writ Petition No.19443 of 2015, had held that Executive Officer and other employees of the State cannot be appointed as Trustees.

In the circumstances, proceedings dated 17.02.2021 issued by 3rd respondent shall stand suspended for a period of three weeks.

_________ RRR, J.

DRK