LAWS(APH)-2023-11-84

STATE OF ANDHRA PRADESH Vs. Y NAGAMANI

Decided On November 09, 2023
STATE OF ANDHRA PRADESH Appellant
V/S
Y Nagamani Respondents

JUDGEMENT

(1.) The present Intra-Court Appeal is filed questioning the order in W.P.No.26796 of 2021 dtd. 3/5/2023 rejecting the Writ Petition.

(2.) The brief facts of the case leading to the present Writ Appeal are as under:-

(3.) The Charge was that late Y.S.A.V.S.R.K. Prasad while working as Deputy Executive Engineer (AM), Vijayawada had failed to discharge his legitimate duties and failed to follow prescribed procedures and had committed irregularities in the execution of construction of 500 MT Godown Nos.1, 2 & 3 in Market Yard at Gollapudi of Agricultural Market Committee and in execution of 500 MT godown in Market Yard @ Tiruvuru of Agricultural Market Committee. It was alleged that late Y.S.A.V.S.R.K. Prasad failed to follow prescribed procedures laid down for calculation of price escalation with reference to Agreement conditions relevant Circulars and Government Orders.