B.R.K. Satyamurthy vs The State Of Telangana
2022 Latest Caselaw 1428 Tel

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

                      WRIT APPEAL No.573 OF 2018

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

        The present writ appeal is arising out of the order dated

20.02.2018 passed by the learned Single Judge in W.P.No.5532

of 2018.

        The writ petition was preferred by the appellant/writ

petitioner against the order of suspension dated 27.11.2017, the

order was passed by the learned Single Judge in the year 2018,

now we are in the year 2022 and therefore, this Court does not

find any reason to interfere with the order passed by the learned

Single Judge. However, in case the departmental enquiry has

not been concluded so far, the respondents are directed to

conclude the departmental enquiry within a period of six

months from the date of receipt of a certified copy of this order.

With the aforesaid, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J 23.03.2022 JSU