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D.Sankara Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 8976 AP

Citation : 2022 Latest Caselaw 8976 AP
Judgement Date : 24 November, 2022

Andhra Pradesh High Court - Amravati
D.Sankara Reddy vs The State Of Andhra Pradesh on 24 November, 2022
        THE HON'BLE DR. JUSTICE K. MANMADHA RAO

               WRIT PETITION (A.T) No.493 OF 2021

ORDER:

This Writ Petition is filed under Article 226 of the

Constitution of India, seeking the following relief:

".....to issue a Writ, Order or direction to declare the action of the respondents in not reinstating the petitioner into service after completion of 90 days of suspension by following the Judgment of the Hon'ble Supreme Court in Ajay Kumar Choudhary Vs. Union of India as illegal, arbitrary and consequently direct the respondents to reinstate the petitioner into service forthwith and to pass such other orders...."

2. None appears for the petitioner.

3. During hearing learned Government Pleader for Services-II

for the respondents would contend that the petitioner has been

reinstated into service and government issued orders also. In

support of his contention, he placed the G.O.Rt.No.129, Transport,

Roads and Buildings (Vig.R&B) Department, dated 06.04.2018

across the bench, wherein it is stated as follows:

"4. Accordingly, in exercise of the powers conferred by Clause (C) of sub-rule (5) of Rule-8 of A.P.C.S (CC&A) Rules 1991, Government hereby revoke the said orders of suspension of Sri D. Sankara Reddy, the then Deputy Executive Engineer (R&B) Sub Division, Yammiganur, Kurnool Dist (U/s) and to reinstate him into service without prejudice to the outcome of

Criminal/ Disciplinary proceedings pending against him and he shall be posted to far-off place in a non focal post".

Therefore, learned Government Pleader for the respondents

requested this Court to record the same and close the writ petition

as the cause in the writ petition does not survive, in view of order

issued by the Government as stated supra.

4. Recording the submissions of learned Government Pleader

for the respondents, this Writ Petition is closed accordingly. No

costs.

As a sequel, miscellaneous applications pending, if any, shall

also stand closed.

___________________________ DR.K. MANMADHA RAO, J Date: 24.11.2022

KK

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION (A.T) No.493 OF 2021

Date: 24.11.2022

KK

 
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