DY.Y.SEKHAR Vs. I.POORNACHANDRA RAO

JUDGEMENT

(1.) THE 1st respondent is working as Clinical Registrar (Teaching Faculty) in the Nizamia Tibbi (Unani Medical) College, Charminar, Hyderabad. The petitioner is working as Regional Deputy Director (Ayush) at Ongole. In the year 2010, he was working as Superintendent in the Unani Hospital, Hyderabad. An altercation took place between the petitioner and the 1st respondent, and both of them filed complaints against each other before the Police Station Moghalpura, and cases were also registered under the relevant provisions of law.

(2.) THE 1st respondent was placed under suspension through order dated 13 -07 -2010. He filed O.A.No.4778 of 2010 before the A.P. Administrative Tribunal, Hyderabad, challenging the same.

(3.) TO know as to what exactly has happened in the incident, the Commissioner, Department of Ayush, the 3rd respondent herein appointed the Additional Director (Ayush), as an enquiry officer. After ascertaining the views of various persons, including the petitioner and the 1st respondent, the enquiry officer submitted a report on 26 -03 -2011, by taking the view that the 1st respondent was not at fault, and that there is no necessity to continue him under suspension. He has also opined that good counselling may be undertaken between the petitioner the 1st respondent. The order of suspension passed against the 1st respondent was revoked and he was reinstated into service through proceedings dated 02 -05 -2011.