VASAM SURENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the W.P. No.26463 of 2021 are narrated hereunder.

(2.) The petitioner before this Court serving on the post of Deputy Superintendent of Police (CID) has filed the present petition being aggrieved by the Order dated 21.10.2021 by which the Interlocutory Application No.27 of 2021 filed by the petitioner before the Inquiry Commission constituted by the Hon 'ble Supreme Court of India by Order dated 12.12.2019 in W.P. (Crl) No.348 of 2019 has been rejected.

(3.) The petitioner 's contention is that the petitioner has preferred I.A.No.27 of 2021 to treat him as an independent witness under Section 8-B of the Commissions of Inquiry Act, 1952 and to examine the petitioner after other witnesses are examined keeping in view the Judgment delivered by the Supreme Court in the case of Kiran Bedi v Committee of Inquiry (1989) 1 SCC 494.