POTHABATHULA VEERANJUANEYULU Vs. SOUTH CENTRAL RAILWAYS SECUNDARABAD AP

JUDGEMENT

(1.) The present writ appeal is filed against order dated 2.4.2009 passed in WP No.7637 of 2009 by the learned Single Judge, wherein the learned Single Judge observed that the above writ petition is nothing but sheer abuse of the process of the Court and imposed exemplary costs of Rs. 10,000/- payable to the A.P. State Legal Services Authority, Hyderabad, within four weeks from the date of order, failing which the learned Single Judge directed the legal services authority to initiate appropriate action against the writ petitioner for recovery of the said amount.

(2.) The main writ petition has been filed seeking a writ of mandamus to direct the official respondents to take action against the respondent No.3 as per Rule 17(2)(ii) of the Railways Services (Conduct) Rules, 1966 in view of his 20 days imprisonment at Central Jail, Rajahmundry and the official respondents protecting the culprit employee and the inaction of the official respondents in spite of representation of the petitioner dated 31.12.2008 as illegal, arbitrary and mala fide and violation of fundamental rights guaranteed under Articles 14, 16 and 21 of the Constitution of India and to pass such other suitable orders as this Court may deem fit and proper in the circumstances of the case.

(3.) Having heard the learned Counsel for the respondents, the order of the learned Single Judge can be set aside and WP No.7637 of 2009 can be admitted and notice can be ordered to the respondents.