GOVERNMENT OF ANDHRA PRADESH Vs. SAKATI CHENNAIAH

JUDGEMENT

(1.) THIS Writ of Certiorari is filed by the State of Andhra Pradesh aggrieved by the order dated 24. 03. 2009 in O. A. 4960/2008 on the file of the Andhra Pradesh Administrative tribunal, Hyderabad (hereinafter referred to as "the Tribunal" ).

(2.) THE said O. A. was filed by the 1st respondent herein questioning the order of the Government in G. O. Rt. No. 10, Consumer affairs, Food and Supplies (VS) Department, dated 06. 02. 2008 in placing the services of the 1st respondent herein under suspension under Rule 8 (2) (a) of the Andhra Pradesh civil Services (Classification, Control and appeal) Rules, 1991 (hereinafter referred to as "cca Rules") until further orders. The tribunal allowed the said O. A. holding that the 1st respondent herein cannot be placed under suspension till the completion of further investigation and till charge sheet is filed, and the petitioners herein are directed to reinstate him into duty.

(3.) WHILE admitting the writ petition on 29. 06. 2009, this Court granted interim suspension of the impugned order of the tribunal.