K. SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Though the petitioner made several allegations against the respondents, during the course of hearing learned counsel for the petitioner requested this Court to issue a direction to the respondents to conclude the disciplinary proceedings against the petitioner, without touching the merits of the case.

(3.) Learned counsel for the Government Pleader for Services-IV and Mr. P. Srinivasulu Reddy, learned Standing Counsel for the 4th respondent readily agreed to conclude the disciplinary proceedings against the petitioner by the respondent authorities within reasonable time.