Andhra Pradesh High Court - Amravati
Vuyyuru Gangadhara Rao vs The State Of Andhra Pradesh, on 24 February, 2022
Author: B.Krishna Mohan
Bench: B.Krishna Mohan
THE HON'BLE SRI JUSTICE B.KRISHNA MOHAN
WRIT PETITION NO. 4781 OF 2022
ORDER:
This writ petition is filed seeking for a direction to dispose of the appeal pending before the respondent No.3.
2. Heard the counsel for the petitioner and the counsel for the respondent Nos. 2 to 4.
3. The counsel for the petitioner submits that the petitioner was appointed as Field Assistant on 24.04.2007. With effect from June, 2020 the Additional Program Officer (APO) and the respondent No.5 started not allowing the petitioner to discharge his duties and the petitioner was not paid monthly salaries also. Then, the petitioner gave representation to the respondent No.5 requesting to allow him for the duties and payment of salaries. The respondents also did not allow the petitioner for social Audit on 8th December, 2020 & 9th December, 2020. In spite of having no major allegations, the respondents started acting against the petitioner.
4. To the utter surprise of the petitioner he was served with the Show Cause Notice by the respondent No.5 dated 31.12.2020 alleging that the petitioner has not maintained Registers properly, for which, the petitioner also gave an explanation. Consequently, the respondent No.4 passed the final orders on 18.09.2021. Aggrieved by the same, the petitioner preferred an appeal before the respondent No.3 dated 18.10.2021. The counsel for the petitioner further submits that as the appeal was not yet disposed of, the petitioner is unable to continue in the services as he was terminated forcibly by the respondent No.5.
5. On the other hand, the learned counsel for the respondents submits that the appeal preferred by the petitioner is pending before the 2 respondent No.3 and it would be considered in due course by taking a decision as per merits.
6. In view of the above said facts and circumstances, this court directs the respondent No.3 to consider and dispose of the appeal preferred by the petitioner strictly in accordance with law as expeditiously as possible preferably within eight (08) weeks from the date of this order.
7. Accordingly, the writ petition is disposed of.
As a sequel, miscellaneous applications, pending, if any, shall also stand closed.
______________________________ JUSTICE B. KRISHNA MOHAN February 24, 2022 PKR 3 THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN WRIT PETITION NO. 4781 OF 2022 February 24, 2022 PKR