Andhra Pradesh High Court - Amravati
Kesagalla Nandini vs The Ap State Ware Housing Corporation on 14 November, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! (SPECIAL ORIGINAL JURISDICTION) : THURSDay, THE FOURTEENTH DAY OF NOVEMBER Two THOUSAND AND TWENTY FouR 'PRESENT: . THE HONOURABLE SRI JUSTICE SUBBA REDDY SATT) WRIT PETITION NO: 17442 OF 2024 Belween: KesagallaNandini O/o Late KoSnramulu, aged about 37 years, Ris D.NO.48-1-VBD. Vasavi Gardens, Johrapuram Road, Kurnool, Kurneos District, ; Petitioner AND 1. The AP. State Ware Housing Corporation, Auto nagar, Vilayawada. Rap. by its Vice Chairman &Managing Director. The General Manager (M 8QU), A.P State Ware Housing Corporation, Vilayawada, NTR District 3. The Regional Manager, A.P State Ware Housing Corporation, Kadapa, YSR Kadapa District. : 4. The National Agricultural Co-operative, Marketing Federation of india Lich. (NAFED), €56-2-44 4th Floor, A.B.MARKFED BHAVAN APHO Colony, Aulonagar, Vilayawada. Rep. by iis Branch Manager. bo £84 D.NagaRaju, So Not known. Aged not known, RYo Near veges Sas Godowns, Kota Narayanapuram, Khammam ~ 507003. Telangana State.Ph-9494999019. Respondents Petition under Article 226 of the Constitution of India is fled praying that in is circumstances stated in the affidavit fled therewith, the High Court may be Neased to issue WRIT OF MANDAMUS or any other aoprooriate writ, order or oA direction to declare the Proceed! Ings No. AGCASS-OPESDEDIMUDAG ¥i/2034 MOC dated 25.07.2024 issued by the {Respondent appainting Enquiry Officer and Presenting Officer without oancluding the earlier enquiry on the same complaint, as egal, arbitrary, without authority, ruil and YOR, violation of principles of natural justice and vinlation ; GP ARCS (OCA) rules as also contrary to Articles 14 & 18(1\g} of Constiution of india and consequent set aside the Proceadings No. AGCSS-OPESOED IMQDAGWT2 2024-MOC sated 25.07 2024 issued by the 1" Respondent in the Interest of justice; IA NO: 1 OF 2024: Pattion under Section (51 CPC is Hed sraying thet in ihe circumstances stated in the grounds Med in support of the petition, the High Court may be pleased io grant OT) AY of all further proceedings pursuant fo Proceedings No AGCSS-OPESOCEDIMUIDACY1/2024-MQC dated 25.07 20s4 igsued by the 1* Respondent in the interest of justics , pending disposal of WP No. 17112 of 2024, on the He off High Court, Patiian caming on for hearing, upon perusing the Petition and fhe affidavit fled in suppert thereof and the sarller order of the High Court, dt OF 08.2024 18 30.09.2034 made herein and upon hearing the arguments of Sri UV Phaniduth, Advocate far the Petitianer, Sri BV. JAGANNADHA RAO, Standing Counsel for the Respondent Nos.1 to 3, the Gourl mace the following ORDER:
"| ist the matter on 12.12.2024 inferim order granted carller is extended by four weeks. SDI AL VI AVA BAB ASSISTAN Ty REG! ST RAR TRUE copy ai) SECTION Se FICER la
1. Qne CC to SRI. JVIPHANIDUTH Advocate [OPUC] . One CC fo SRL EV JAGANNADHA RAO (SC FOR AP STATE HOUSEING COOP LTD} Advocate f(OPUC]
3. One spare copy fd svn MiGH GOURT SRS,J DATED 14h 1/2024 LIST THE MAPPER ON 72.72.2024 ORDER WP.Noi? di of 2024 INTERIM ORDER EXTENDED