N. SHANKAR PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ appeal is presented against an order dated 13.10.2020 passed by a learned single Judge of this Court in W.P.No.8991 of 2020 dismissing the said writ petition filed by the appellant herein.

(2.) Heard Mr. K.B. Ramanna Dora, learned counsel for the appellant-writ petitioner, and Mr. N. Aswartha Narayana, learned Government Pleader for Services-I, for the respondents.

(3.) At the time of filing of the writ petition, the writ petitioner was working as Reserved Sub-Inspector (Armed) and was posted at District Armed Reserve Police, Kakinada. While he was working in Traffic-I Police Station, Kakinada, he was suspended under Rule 8(1) of Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 (for short, 'the Rules of 1991'), by proceedings R.O.No.544/16 dated 20.12.2016 of the Deputy Inspector General of Police, Eluru Range, on the ground that Crime No.244 of 2016 under Sections 120-B, 201, 203, 213, 217, 218 and 221 of IPC and Section 69(A) of the Income Tax Act, 1961, read with Section 34 of IPC, was registered on the file of Indrapalem Police Station. Subsequently, by order dated 09.04.2017, the Deputy Inspector General of Police, Eluru Range, in exercise of powers conferred by Clause (c) of Sub-Rule (5) of Rule 8 of the Rules of 1991, had revoked the order of suspension without prejudice to the "Oral Enquiry/Criminal case pending against him".