Andhra Pradesh High Court - Amravati
Betwee N vs The State Of Andhra Pradesh on 13 July, 2023
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IN THE HIGH COURT OFORIGINAL
ANDHRA JURISDICTION)
PRADESH AT AMARAVATli :
THURSDAY, THE THIRTEENTH DAY OF JULY
Two THOUSAND AND TWENTY THREE
: pRESENT'.
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 16964 OF 2023
Betwee n :
chalampalyam ugendran, s/o Late C.Munaswamy, Occupat'lOn. Pol'lce
constable (AR), P.C.No.4548/CI RITPT P.C.No.3120, Makamamba V'llasapuram
panchayath, Nochilirajula Kandr'lga Post, Karvet-I Nagaram Mandal, Chittoor
District, Andhra Pradesh -517582- petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Pr'lncipal Secretary tO Home,
velagapudi, Amaravathi, Andhra Pradesh.
2. The Director General of Police, Law and Order, A.P. Police Head Quarters,
Mangalag®lri, Guntur District.
3. The Inspector General of Police, Anantapuram Range and 0/o Head Quarters,
Anantapur, Anantapur District.
4. The Deputy Inspector General of Police, Anantapuram Range and 0/o Head
Quarters, Anantapur, Anantapur District.
5. The Superintendent of police, 0/o the Super-lntendent Of Police, Tirupati,
Tirupat-I District.
6. The Add'ltional Superintendent Of POliCe, (A.R) 0/a Addit'lonal Superintendent
of pol®lce, M.R.Palli, Tirupati, Tirupati District.
7. The Deputy Superintendent Of Police, (A.R) O/o Additional Superintendent Of
police, M. R. Palli, T'IruPat'l, Tirupati District.
8. The Reserve Inspector, (Armed Reserved) O/o Add-ltional Superintendent Of
police, M. R. Palli, Tirupati, T-lrupati District.
9. V.Sundar Raju @ Adhaam, aged 41 years, S/o Vad'lmgadu Bhagyaswamy,
occupat'lon. politician, Allagunta Village, Karvet-lnagaram Mandal, Chittoor
District, Andhra Pradesh.
10.Kallathuru Narayanaswamy, aged 74 years, S/o Kal]athuru Yellaiah,
occupation . Deputy Chief Minister of A.P, D.No.1-155, S.B.I. Colony, Puttur,
T'lrupati D'lstrict.
Respondents
/
petit'lon under Article 226 of the Constitution Of India iS filed Praying that in the
circumstances stated in the affidavit filed thereWith, the High Court may be pleased
to declare the action Of the 5th respondent jn taking disciplinary action against me
and issuing suspension order dt.o2.07.2023 in D.O.No.551/2023, D.No.A4/
OEPR/14/2023 under Rule 8(1)(c) of APCS (CCA) Rules,1991 without issuing Prior
notiee and without following due Process Of Jaw is as illegal, arb'ltrary, V'lOlatiOn Of
Arfieles 14, 21 and 331 of the Constitution Of India and natural justice and
consequently prayed to set aside the suspension order dt.o2.07.2023 passed by the
5th respondent in D,O.No.551/2023, D.No.A4/ OEPR/14/2023 under Rule 8(1)(c) of
APCS (CCA) Rules,1991 without prior notice tO me.
LELO|| 1 0F Zen: r
'pet'ltion under section 151 of CPC is filed Praying that in the Circumstances
stated -ln the affidavit filed -ln support of the petition. the High Court may be Pleased
to suspend the order passed by the 5th respondent dt.02.07.2023 in
D,O.No.551/2023, D.No.A4/ OEPR/14/2023 under Rule 8(1)(c). Of APCS (CCA)
Rules, 1991 without Pr-lOr not-Ice tO the Petitioner and Without fOllOWlng due Process Of
law, pending disposal of wp 16964 of 2023, on the file Of the H'lgh Court.
The petition COming On for hearing, YPOn Perusing the Petit'lon and the
affidavit filed in support thereof and upon hearlng the arguments Of Sri D KISHORE
KUMAR Advocate for the Petitioner and Of GP FOR SERVICES I for the
Respondent Nos.1 to 8, the Court made the following
ORDER:
Eton perusal Of the impugned Orders and also the COmPlaint made by the
3rd party, -It Clearly discloses that the -[nC-ldent referred iS not COVered under
clause 1 of Rule 8 of Apes (CCA) Rules. As observed by this Court in Catena
of judgments and considering the above, the impugned proceedings dated
o2.O7.2023 are suspended.
post after four(4) weeks." sd/- s. sRINtVASA PRASAD
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REG!uSTR.AR
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/ITRUE COPY// SECTION OF`FiCER
ToI1. The Principal Secretary tO Home, State of Andhra Pradesh, Velagapudi,
AmaraVathi, Andhra Pradesh.
2. The Director General Of Pol'lce, Law and Order, A.P. Police Head Quarters,
Mangalagiri, Guntur District.
3. The Inspector General Of Police, AnantaPuram Range and 0/o Head Quarters,
AnantaPur, AnantaPur. District.
4. The Deputy Inspector General Of Police, Anantapuram Range and 0/o Head
Quarters, AnantaPur, AnantaPur D'lstrict.
5. TQhueanseurS#=_=t=a==t '&+'-Egincr€,- -OIL the superintender\t ot police, Tlrupatl.
T-lrupati D'lstriCt.
6. The Addit'lOnal Superintendent Of POliceI (A.R) 0/o Additional Super'lntendent
of police, M.R.Palli, Tirupati, T-lrupati Distr'lct.
7. The Deputy Superintendent Of Police, (A-R) O/o Additional Superintendent Of
police, M. R. PalI'II TiruPati, Tirupati District.
8. The Reserve Inspector, (Armed Reserved) O/o Additional Super'lntendent Of
police, M. R. Palli, TiruPati, Tirupati District.
9. V.Sundar Raju @ Adhaam, aged 41 years, S/o Vadimgadu Bhagyaswamy,
occupation. po'itl-cian, AIlagunta Village, Karvetl-nagaram Mandal, Chittoor
District, Andhra Pradesh,
10.Kallathuru Narayanaswamy, aged 74 years, S/o KaIIathuru Yellaiah,
occupation . Deputy Chief Minister of A.P, D.No.1-155, S.B.I. Colony, Puttur,
Tirupeti District. (Addresses 1 to 10 by RPAD)
ll. One CC to SRl. D KISHORE KUMAR Advocate [OPUC]
12.Two CCs to GP FOR SERVICES I, High Court OfAndhra Pradesh. [OUT]
13.One spare copy
ER
HIGH COURT
DRJ
DATED: 13/07/2023
POST AFTER FOUR(4) WEEKS
ORDER
WP.No.16964 of 2023
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DIRECTION
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