LAWS(APH)-2020-8-13

M RAVI CHANDRA RAJU Vs. STATE OF AP

Decided On August 10, 2020
M Ravi Chandra Raju Appellant
V/S
State Of Ap Respondents

JUDGEMENT

(1.) The writ petition is filed under Article 226 of the Constitution of India seeking Writ of Mandamus to declare the action of respondents in suspending the petitioner by issuing the suspension proceedings in Rc.No.HRD/M-1/Disciplinary Action/ 2020-21 dated 17.04.2020, as illegal and contrary to the provisions of A.P Cooperative Societies Act, 1964 and its Rules and A.P State Cooperative Bank Limited Staff Service Regulations and also in violation of Articles 14, 19, 21 and 311 of the Constitution of India.

(2.) Heard Sri Narasimha Rao Gudiseva, learned counsel for the petitioner and Sri Challa Siva Sankar, learned Standing Counsel for respondents.

(3.) The case of the petitioner is that he joined as paid Secretary in Siddavatam PACS in the year 1987 and thereafter he joined as Special Category Assistant in the Central Bank on 01.03.2009 and later he got promoted as Assistant Manager on 31.03.2016. It is stated that from 03.05.2016 to 03.10.2017 he worked as Assistant Manager of Kamalapuram KDCC and he also worked as incharge Manager of the Branch as well as Supervisor. In that period, the 2nd respondent has sanctioned 120 short term other loans to the farmers. For the purpose of sanctioning loan, the farmers have to make applications by enclosing their 1-B register, adangals etc. and after scrutiny the 2nd respondent-bank would sanction loan to the farmers by mortgaging their lands in favour of the bank and the original mortgage deed would be sent to the Sub Registrar Office to make an entry. The said loan disbursement process was held in the month of February and March, 2017 itself. Later, he was transferred to Central Bank and as of now the petitioner is working as Assistant Manager in the Legal Section in Central bank, Kadapa.