N. SHANKAR PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner to set aside the order dated 06.06.2019 of the Deputy Inspector General of Police, Eluru Range, West Godavari District, initiating departmental enquiry against the petitioner and appointing the Deputy Superintendent of Police, CCS, Kakinada, East Godavari District, as enquiry officer, without conclusion of trial in the criminal case initiated against the petitioner on the same set of facts.

(2.) Shorn of irrelevant details, facts germane to dispose of this Writ Petition may briefly be stated as follows:

(3.) The petitioner was appointed as a Reserve Sub-Inspector of Police in the year 2007. Since then he has been working without any blemish to the utmost satisfaction of the authorities concerned.