P Renukadevi, R.R.Dist vs The Ap Social Welfare Residential ...
2022 Latest Caselaw 1949 Tel

 Office is THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA
                                SHARMA
                                   AND
     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



     WRIT APPEAL Nos.1289 of 2017 & 1651 of 2017

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


       Learned counsel for the employee (appellant in

W.A.No.1289 of 2017) has stated before this Court that a

notice has already been issued to the employee by the

disciplinary authority (respondent in W.A.No.1289 of 2017)

and some time frame be provided for conclusion of the

disciplinary proceedings.

Learned counsel for the disciplinary authority has

also accepted the aforesaid proposal.

Resultantly, the disciplinary authority is directed to

conclude the disciplinary proceedings as expeditiously as

possible preferably within a period of two (02) months from

today.

With the aforesaid, both the Writ Appeals stand

disposed of.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

18.04.2022 Note: Issue C.C. today (B/o.) KL