BATCHALA VENKATA RAO Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The facts of the case are that the petitioner was appointed as Inspector of Special Enforcement Bureau in Andhra Pradesh Excise on 1/11/2007. While so, on 27/3/2021, a case in F.I.R.No.04/RCT-OGL/2021 of ACB Police Station, Ongole, Prakasam District, was registered against the petitioner for the offences punishable under Sec. 7(a) of Prevention of Corruption (Amendment) Act, 2018. Thereafter, vide proceedings dtd. 1/4/2021, the 2nd respondent herein in exercise of the powers conferred by sub-rule (2) (a) of Rule 8 of the Andhra Pradesh Civil Services (CC&A) Rules, 1991, placed the petitioner under suspension with effect from 28/3/2021 i.e. the date of his remand to judicial custody and directed that the petitioner shall continue to be under suspension in the public interest till the conclusion of the disciplinary proceedings / termination of all the proceedings relating to the criminal charges.

(3.) Pending the writ petition, the 2nd respondent vide orders dtd. 27/10/2021, has extended the suspension period of the petitioner until further orders. Thereafter, the petitioner filed I.A.No.1 of 2022 seeking amendment of the prayer challenging the subsequent order dtd. 27/10/2021 passed by the 2nd respondent, wherein the 2nd respondent has extended the suspension period until further orders, which was allowed by this Court on 20/4/2022.