Andhra Pradesh High Court - Amravati
Md Sardar, vs The State Of Andhra Pradesh, on 19 October, 2022
THE HONOURABLE SRI JUSTICE A V SESHA SAI
AND
THE HONOURABLE SIR JUSTICE DUPPALA VENKATA RAMANA
WRIT APPEAL NO.230 of 2021
JUDGMENT:-(per AVSS,J) Questioning the action on the part of the respondent No.3-Commissioner of Police, proposing to hold Denovo enquiry, W.P.No.18617 of 2022, came to be instituted.
Learned Single Judge of this Court disposed of the said Writ Petition vide order, dated 27.01.2021, with a direction to the respondents to pass final orders considering the enquiry report, dated 07.01.2014, and the written representation of the petitioner herein dated 10.09.2014, within two weeks from the date of the order.
Today, when the matter is taken up, proceedings of the Commissioner of Police bearing No.DO.No.420/2021, dated 12.05.2021, are placed on record. By way of the said proceedings, the Commissioner of Police, Vijayawada City passed an order, dropping further action against the appellant herein and made it clear that the period commencing from the date of removal i.e., 25.04.2005 till the date of reinstatement 27.06.2008 shall be treated as not on duty and the said period 2 shall be treated as suspension period be limited to the extent of payment of substance allowance.
Having regard to the above, nothing remains for adjudication in the present Writ Appeal. However, it is made clear that whatever benefits that the petitioner is entitled to in accordance with the present position, may be settled by the authorities as per law.
Accordingly, the Writ Appeal is disposed of. There shall be no order as to costs.
As a sequel, the miscellaneous applications pending, if any, shall stand closed.
__________________________ JUSTICE A V SESHA SAI _______________________________________ JUSTICE DUPPALA VENKATA RAMANA Date:19.10.2022.
VTS 3 THE HONOURABLE SRI JUSTICE A V SESHA SAI AND THE HONOURABLE SIR JUSTICE DUPPALA VENKATA RAMANA WRIT APPEAL NO.230 of 2021 19.10.2022 VTS