Challa Obulesu vs The State Of Andhra Pradesh
2024 Latest Caselaw 7512 AP

Andhra Pradesh High Court - Amravati

Challa Obulesu vs The State Of Andhra Pradesh on 21 August, 2024

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                        MAIN CASE : W.P.No.15170 of 2024
                                 PROCEEDING SHEET

Sl.       Date                               ORDER                            OFFICE
No.                                                                            NOTE

      21.08.2024
                   SRS,J
                            Heard Smt. Kavitha Gottipati, learned counsel
                   for the petitioner.

                            Learned counsel for the petitioner would submit
                   that petitioner was suspended for the period from
                   14.02.2022 to 05.04.2023, as a consequence of
                   registration of crime No.35 of 2022 (SC No.112 of
                   2022). She would submit that by judgment, dated
                   28.02.2023, the criminal case was ended in acquittal.
                   After acquittal in the criminal case, petitioner made
                   representation dated 08.06.2023 to Regional Joint
                   Director, through DEO requesting to treat the
                   suspension period of one year one month twenty
                   three days as 'on duty' period. However, by
                   proceedings, dated 24.06.2024, petitioner's claim was
                   rejected.

                            Learned counsel for the petitioner relied upon
                   order dated 06.09.2022 passed in W.P.No.28451 of
                   2014, wherein Division Bench upheld the decision of
                   the Tribunal in directing the respondents therein to

treat the suspension period of the applicant as 'on duty'.

Sri R.S. Manidhar Pingali, learned Assistant Government Pleader for Services, seeks time to get instructions.

Post on 04.09.2024, under the caption 'for orders'.

______ SRS, J Ikn