STATE OF ANDHRA PRADESH Vs. K. ANAND KUMAR

JUDGEMENT

(1.) Heard Mr. N. Aswartha Narayana, learned Government Pleader for Services-I, for the appellants.

(2.) This writ appeal is presented against an order dtd. 28/8/2019 passed in W.P.No.10328 of 2019, whereby the disciplinary proceedings initiated against the writ petitioner were directed to be stalled by respondent Nos.2 and 3 in the writ petition (appellant Nos.2 and 3 herein) till conclusion of the trial in the criminal case.

(3.) Mr. N. Aswartha Narayana submits that the learned single Judge was not justified in stalling the departmental proceedings during the pendency of the criminal trial.