N Eseara Rao vs The State Of Ap
2023 Latest Caselaw 6077 AP

Andhra Pradesh High Court - Amravati

N Eseara Rao vs The State Of Ap on 14 December, 2023

            HIGH COURT OF ANDHRA PRADESH
               MAIN CASE: W.P. No. 32202 of 2023
                            PROCEEDING SHEET

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1     14.12.2023 TRR, J
                       The present Writ Petition is filed aggrieved Transferred
                  by the action of the 2nd respondent in to the IO

folder proceeding with the departmental enquiry against the petitioner by issuing charge memo No.FCS03-11/89/2023-VIG-LM dated 07.11.2023.

Learned counsel for the petitioner submits that the crime No.05/RCT-RJY/2019 of A.C.B. Rajamahendravaram Range, Rajamahendra-varam, East Godavari District, was registered against the petitioner for the offences punishable under Sections 7(b) and 12 of the Prevention of Corruption (Amendment) Act, 2018. Basing on the above said crime, departmental proceedings are also initiated against the petitioner and the impugned charge memo was issued to the petitioner. The charges in the criminal case and the departmental proceedings are one and the same. Hence, learned counsel for the petitioner requested to stay all the departmental proceedings till the disposal of the criminal

Sl. DATE ORDER OFFICE No. NOTE case.

Learned counsel for the petitioner relied upon the judgment of the Hon'ble Supreme Court of India in Capt.M.Paul Anthony vs. Bharat Gold Mines Ltd. and Anr and Police Standing Order No.179(2), which states that when a criminal case is pending in the Court, departmental proceedings should be suspended.

Hence, in view of the same and the earlier orders of this Court in I.A.No.1 of 2021 in W.P.No.11492 of 2021, there shall be an interim stay as prayed for, until further orders.

List the matter after Sankranti Vacation, 2024.

                                                      ________
                                                        TRR,J
             siva





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