Section 16 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
16. Acquittal by the Courts of ACB and SPE, based on the judgement of the Supreme Court in Raj Deo Sharma vs State of Bihar - Instructions regarding revocation of suspension, regularisation of suspension period, etc. - Issued.
(U.O. Note No. 2715/SC.E3/98-9, General Administrator (Ser.E) Department , dated 28-6-99)Order: - It has been brought to the notice of the Government that following the decision of the Supreme Court in Raj Deo Sharma Vs. State of Bihar, certain Special Courts for ACB & SPE Cases are dismissing pending ACB cases in a routine manner on technical grounds without deciding the case on merits, solely on the ground that two years period has elapsed within which prosecution evidence has not been completed. Consequent on such acquittals by the trial Courts, on technical grounds, the Accused Officers are representing, and that the Departments are referring files to Vigilance Commission for (i) revocation of suspension orders, if they are under suspension and reinstatement in service; (ii) regularisation of the suspension period if they have already been reinstated into service, etc.
