S. NAGAMANEMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the issues involved in the above writ petitions are interrelated, they are disposed of by this common order.

(2.) W.P.No.26984 of 2024 is filed impugning G.O.Rt.No.729, Agriculture & Cooperation (AGRI.I) Department, dtd. 14/11/2024 issued by the Special Chief Secretary to the Government i.e. respondent No.1, posting one Smt. D.M.F. Vijaya Kumari, DDA/DPM, NTR District (APCNF) as in-charge District Agriculture Officer (DAO), NTR District, with immediate effect and further directing the Director of Agriculture of Andhra Pradesh, to post the petitioner in a non-focal post, immediately due to the allegations levelled against her, as illegal, arbitrary and violative of Articles 14 and 16 of the Constitution of India.

(3.) W.P.No.29759 of 2024 is filed impugning G.O.Rt.No.766, Agriculture and Operation (Vig.I) Department, dtd. 11/12/2024 issued by respondent No.1 i.e. Special Chief Secretary to the Government of A.P., suspending the petitioner in exercise of powers conferred under Rule 8 (1) of the Andhra Pradesh Civil Services (CCA) Rules, 1991 (for short "the Rules"), as illegal and arbitrary.