BESTHA ANAND Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Petition No:9331 of 2020 The present writ petition is filed under Article 226 of Constitution of India seeking the following relief:

(2.) The case of the petitioner, in brief, is that:

(3.) When the said writ petition came up "for Admission" on 4/5/2020, it was brought to the notice of this Court by the learned Assistant Government Pleader that "appropriate action is being initiated and so far no orders of suspension has been passed". Accordingly, this Court was pleased to grant the following interim order: