CHIDIPOTHU VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the proceedings of 3 rd respondent in Rc.No.V3/20026/14/2019 dated 26.11.2019 whereby rejecting the order of 4th respondent placing 6th respondent under suspension pending disciplinary enquiry against him as illegal, arbitrary, unconstitutional and contrary to Section 8 of the Andhra Pradesh Charitable and Hindu Religious Institutions & Endowments Act, 1987 (for short, 'the Act 30 of 1987') and consequently command 4th respondent to complete the disciplinary enquiry.

(2.) The petitioner's case succinctly is thus:

(3.) The second respondent, who is the Commissioner, Endowments Department, filed counter and opposed the writ petition inter alia contending thus: