SD BASHEER Vs. JOINT COLLECTOR

JUDGEMENT

(1.) This Court ordered notice before admission on 12.10.2007 and granted interim suspension for a period of three weeks.

(2.) Heard Sri V.Sudhakar Reddy, the learned counsel representing the petitioner and also the learned Assistant Government Pleader for Civil Supplies. Sri V.Sudhakar Reddy, the learned counsel for the petitioner had taken this Court through the contents of the affidavit filed in support of the writ petition and would maintain that in the light of the second proviso to Sub- Clause (4) of Clause 5 of G.O.Ms.No.47, Consumer Affairs, Food & Civil Supplies (CS.I) Department, dated 06.10.2007, the impugned order is liable to be quashed. The learned counsel had also drawn attention of this Court to the relevant portion of G.O.Ms.No.47, dated 06.10.2007.

(3.) The learned Assistant Government Pleader for Civil Supplies, however, would contend that let there be a direction to the concerned Revenue Divisional Officer to complete the enquiry in accordance with law at an early date and it would be a just order in the facts and circumstances of the case.