Andhra Pradesh High Court - Amravati
Sri Lakshmi Narasimha Sc, vs The State Andhra Pradesh., on 11 December, 2019
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
WRIT PETITION No.19962 of 2019
ORDER:
The petitioner seeks a writ of Mandamus declaring the action of respondent Nos.2 and 3 in not allowing the petitioner-society to do their sanitation work as per the work order proceedings RC.No.921/2018/PH/Supdt./CMOH dated 24.07.2019, as illegal and for consequential direction.
2. Heard Sri N.Subbarao, learned counsel for the petitioner and the learned Government Pleader for Municipal Administration, representing 1st respondent and Sri S.Lakshmi Narasimha Reddy, learned Standing Counsel representing respondent Nos.2 and 3 and with their consent, this writ petition is disposed of at the admission stage.
3. Learned Standing Counsel, on instructions, would submit that in the matters concerning to the writ petitioner, an enquiry committee was appointed and the said committee conducted enquiry on 24.10.2019 and the report is going to be submitted by the said committee shortly and thereupon the 2nd respondent will be in a position to take a decision and for this purpose, learned Standing Counsel sought two weeks' time.
4. In view of the above submission, this writ petition is disposed of directing the 2nd respondent to consider the enquiry report and take decision with reference to the prayer of the writ petitioner, within three 2 weeks from the date of receipt of a copy of this order. No order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.
_________________________ U.DURGA PRASAD RAO, J 11th December, 2019 Note: Issue CC by 13.12.2019 B/O pvd