Andhra Pradesh High Court - Amravati
K.Edukondalu vs The State Of Andhra Pradesh on 10 December, 2019
Author: M. Satyanarayana Murthy
Bench: M. Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY WRIT PETITION Nos.24818, 24837, 24852, 24873, 24966 OF 2018 COMMON ORDER:
All these writ petitions are filed under Article 226 of the Constitution of India, seeking a Writ of Mandamus declaring the action of the fourth respondent in continuing the petitioners authorization under suspension vide proceedings Rc.A.J/757/2014 dated 08.11.2014 without completing final enquiry as illegal irrational, arbitrary, unconstitutional and contrary to the judgment reported in W.P.No. 36050 of 2014 and W.P.No.26913 of 2012 and consequently direct the fourth respondent to reinstate the petitioners and conduct enquiry.
Though Smt. Thota Suneeta, learned counsel for the petitioners raised several contentions, but at the stage of admission, she requested to direct the third respondent/Joint Collector, Civil Supplies Wing, Machilipatnam to complete the enquiry within three months, since W.P.No.4752 of 2019 and batch were already disposed of with similar direction.
Therefore, without adverting to the contentions urged in the writ petitions, and without deciding the matters on merits and in view of the limited request made by the learned counsel for the petitioners, third respondent/Joint Collector, Civil Supplies Wing, Machilipatnam is directed to complete enquiry within three months from the date of this order.
As this Court already passed an interim order on 20.07.2018, suspending the impugned order during pendency of these writ petitions, let the interim order in I.A.Nos.1 of 2018 in respective writ petitions be continued for a period of three months, by which time MSM,J 2 W.P.Nos.24818 of 2018 & batch the third respondent/Joint Collector, Civil Supplies Wing, Machilipatnam, shall pass final order completing the enquiry.
With the above direction, writ petitions are disposed of. No costs.
Consequently, miscellaneous applications pending if any, shall stand closed.
_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:10.12.2019 SP