GOVERNMENT OF ANDHRA PRADESH Vs. B VASANTHA RAO

JUDGEMENT

(1.) Special leave granted.

(2.) Respondent 1 was suspended by order dated 28/7/1998, on the same day when disciplinary proceedings were initiated against him. He filed a writ petition in the High court challenging the order of suspension.

(3.) By the impugned order, the High court noted that respondent 1 had been empanelled for promotion to the post of Joint Commissioner on 28/5/19988 and the disciplinary proceedings commenced on 28/7/1998 and on the same day, i. e. , 28/7/1998 he was suspended. From this, the High court concluded that the act of suspension was an afterthought. Consequently the high court directed that no effect should be given to the order of suspension and the select list for promotion should be given effect to forthwith.