Andhra Pradesh High Court - Amravati
K. Nageswara Rao vs State Of Andhra Pradesh on 4 September, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.14584 OF 2020
ORDER:
This petition is filed under Article 226 of the Constitution of India seeking the following relief:
"to issue a Writ, Order or Direction more particularly one in the nature of Writ of mandamus, questioning the inaction on the part of respondents in failing to conclude the long pending charge memo issued to the petitioner by the 3rd respondent in Tribunal Enquiry Case No.17/2013, which relates to the year 2011 in terms of G.O.Ms.No.679, dated 01.11.2018 (General Administration (Service- C) Department), as illegal, arbitrary and in violation of specific instruction of the Government, accordingly set aside the same, consequently direct the respondents to conclude the charges in Tribunal Enquiry Case No.17/2013 in terms of G.O.Ms.No.679, dated 01.11.2018 (General Administration (Service-C) Department), applying the same analogy of orders passed in Writ Petition Nos.20872/2018, 13520/2019 and 1275/2020, failing which the charges vide Tribunal Enquiry Case No.22/2013 be deemed as quashed and also to pass such other order."
2. The main grievance of petitioner is that the inaction on the part of respondents in failing to conclude the long pendency of charge memo issued to the petitioner by the 3rd respondent in Tribunal Enquiry Case No.17/2013, which relates to the year 2011 in terms of G.O.Ms.No.679, dated 01.11.2018 (General Administration (Service-C) Department), depriving the petitioner to the benefits of services and requested to quash those proceedings pending before the authorities. 2
3. The alleged charges framed against the petitioner are serious in nature and by following the judgment of the Single Judge of this Court in A.Jalender Reddy vs State of Telangana1 I deem it appropriate to issue a direction to the respondent authorities to complete the enquiry within three (03) months from today.
4. With the above direction, Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.
_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date: 04.09.2020 IS 1 2017 (4) ALD 538 3 THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO.14584 OF 2020 Date: 04-09-2020 IS