D.CHANDRASEKHAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Anguru Manohar, learned counsel for the petitioner and Sri T.Bheemanna, learned Assistant Government Pleader for Services-II appearing for respondents Nos.1 and 4.

(2.) The grievance of the petitioner is that respondent No.4 failed to review the suspension of the petitioner in terms of G.O.Ms.No.22 General Administration (SER-C) Department, dtd. 29/2/2024 despite the suspension vide Proceedings No.7349/VC(4)/2023, dtd. 2/1/2024 under Ex.P.1, as illegal and arbitrary.

(3.) Learned counsel for the petitioner would submit that suffice if a direction is given to review the suspension of the petitioner in terms of G.O.Ms.No.22, dtd. 29/2/2024.