J.SHYAMSUNDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner is working as Panchayat Secretary Grade-I. By the order of the District Collector dated 09.01.2020, petitioner was placed under suspension. In this writ petition, petitioner challenges the said order of suspension.

(2.) Heard learned counsel Mr. K.Rama Subba Rao for petitioner, learned Government Pleader for Services-II for learned Government Pleader for Panchayat Raj for the respondents.

(3.) According to the learned counsel for petitioner, the order of suspension is vitiated on the following grounds: