Ravinuthala Sulochana vs The State Of Ap
2023 Latest Caselaw 1000 AP

                                    1




       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.2384 of 2023

                            PROCEEDING SHEET

Sl.
                                         ORDER

No      DATE

      21.02.2023   DR, J

Questioning the suspension orders of the

Revenue Divisional Officer, Gurazala dated

03.12.2022, the present Writ Petition is filed.

The learned counsel for the petitioner

submits that the said suspension orders were

issued based on the report of the CSDT

Gurazala dated 1911.2022. On perusal of the

orders clearly discloses that the authority has

framed charges against the petitioner based on

the very same report which is contrary to the

observations made by this Court in several Writ

Petitions.

The learned counsel for the petitioner has

also relied on the orders passed by this Court

in W.P.No.21287 of 2019 where in this Court

has held that there should be two separate

reports by the authority, one is for taking

action under clause 8(4) of the Control Order,

2018 and another for initiation of proceedings

under Clause 20(i) of the Control Order, 2018.

For not having two reports in the said matter,

the Writ Petition is allowed by setting aside the

impugned proceedings.

Considering the submissions of the

learned counsel for the petitioner and on

perusal of the impugned proceedings as well as

the above said Judgment, the proceedings of

the 3rd respondent dated 03.12.2022 are

suspended, pending further orders.

Post after four(4) weeks.

_________ DR, J TM