Andhra Pradesh High Court - Amravati
S.Ramu, vs Union Of India on 8 December, 2022
Author: M.Ganga Rao
Bench: M.Ganga Rao
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IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATI
Special Original Jurisdiction)
THURSDAY, THE ERSNTH DAY OF DECEMBER
TWO THOUSAND ANG TWENTY TWO
PRESENT:
THE HONQURASLE SRI JUSTICE M.GANGA RAO
AND
THE HONOURABLE SRI JUSTICE ¥ SRINIVAS
WRIT PETITION NO: 9000 OF 20¢8
Sesiween:
&.Ramu, Sfa, Rama Rac, aged 50 years, Oce- Loce Pilot (SHG) Ofo. Chief Crew
controller, BEY ragumia, South Central Ralway, SPOR Neliore
Petitioner
{. Union of India, rep.by &s Genera anager, Minisiry of Ralfways, South
Central Raliway, Nall NNayam, Sacunderabad.
on we Senior (Nvisional Electrical Engineer, South Central Railway, Vilayawada
Division, Viayawada Office Campounds, Vijayawada,
3 i ne Additional CNvisional Electrics! Enginger /OR/B2ZA, Viayawada Division,
©. Radway, Vilayawada, AP
4 N Sanyape. Ratu, Enquiry Officer, Ooo. CLUTRSOVBZA, Viiayawada Divis!
South Cantral Railway, Vilayawacda.
Respondents
Pelion under Anica 928 of the Constitution of indis praying thal in the
slrournsiances stated in the affciandt Hed therewith, the righ < Court may be pleased
fo issue any writ, order or direction rnore particularly one in the nature of wi ed
Cerlicrar calling for records periaining to ©. AJOS0/7 37/2018, dated 6.102021 on the
fie of Central Adrninistrative Tribunal Nydersbad Bench, Hyderabad and i
consequentiy quash the same by allowing the 0.4,
fA NO: TOF 2022
Petition umier Section 161 OPC oraying that in fhe circumstances
siaiad in the affidavit filed in suppert of the petition, the High Court may be pleased
ae slay all further proceedings in pursuance of the charge sheet
NGLBVE. TSQ/TREGVISVASS01S dated £4.72. S013 issued by the Grd respandent
including the inquiry report letter NO.BAL TOOT RESON PSAWTS2013, dated 27.46.2075
mending disposal of Wirt Petiion No. 9000 of 2022, on the file of the High Court.
The patition coming an for hearing, upon perusing the Pelition and the
affidavit fled in support the ereok and the ordar of the High Coun dated 24.06.2028
and upon f hearing fhe arguments of Sr VV Satish Advocate for the Patitioner and of
SrN Narinath, jsarned Deputy Solicttar General, for the Respondent Nas. i to 4, ihe
Court made the following.
ORDER:
Learned counsel for the raspandents seeks time to He counter. Fost the matter an 22.72.2028. inderim order granted sariier is extended HN then. SD/K.SRINIVAS RAJU ASSISTANT REGISTRAR {TRUE COPY! For ASSISTANT REGISTRAR
4. One CC to SRIV.V.SATISH Advocate FOPUC) .
2. One ce a SRILNARINATN N (Oepity Saiitor General) Advocate [OPUCT
3. PWO Spare COMES HIGH COURT MGR & SVJ OATES. V2. 2082 NOTE: POST THE MATTER ON 26.72.2082 ORDER WP.No. S000 of 202¢ EATENSION OF EARLIER INTERIA ORDER