PATEL ENGINEERING LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Advocate General.

(2.) This writ petition is filed to issue a order or direction, more particularly one in the nature of Writ of Mandamus declaring the impugned recovery letters of the 3rd and 4th respondents vide proceedings respectively Lr.No.SE/JNLIS/TS/TO/V&E/2074, dtd. 29/8/2018 and EE/PJP/ED-2/GDL/TS/ATO/St.I&II/2020-21/927, dtd. 14/9/2020, in pursuance to the 1st respondent Memo No.4916/Vigilance/A2/2018-1, dtd. 13/7/2018, basing on Vigilance Report of 2nd respondent bearing No.38/C.651/V&E/E1/2013, dtd. 19/5/2018, as ex-facie illegal, misconceived, arbitrary, violative of Article 14 and 19(1)(g) of the Constitution of India, and consequently set aside aforesaid impugned orders of the 1st, 3rd and 4th respondents.

(3.) The case of the petitioner, in brief, is as follows: