L.KRISHNA PRASAD Vs. GOVT. OF TELANGANA

JUDGEMENT

(1.) These two Writ Petitions are being disposed of by way of this Common Order as the issues involved in these two Writ Petitions are one and the same. W.P.No.1620 of 2024 is filed to direct the 2nd respondent to continue the petitioner as Superintendent, District Headquarters Hospital & Medical Superintendent, District Hospital, Karimnagar, by suspending the impugned proceedings bearing Rc.No.238/M1/2020, dtd. 16/1/2024, and consequential proceedings bearing Rc.No.2954/M1/2022, dtd. 16/1/2024 passed by the 2nd respondent, and W.P. No.22713 of 2024 is filed to direct the 2nd respondent to continue the petitioner as Superintendent, District Headquarters Hospital & Medical Superintendent, District Hospital, Karimnagar by suspending the impugned proceedings bearing Rc.No.238/M1/2024, dtd. 16/8/2024, issued by the 2nd respondent.

(2.) Heard Sri B.M. Patro, learned Counsel for the petitioners in both the Writ Petitions, and learned Government Pleader for Services-II appearing for respondents No.1 and 3, and Sri M.P.K. Aditya, learned counsel for respondent No.2 in both the Writ Petitions. Perused the record.

(3.) Brief facts of the case in W.P. No.1620 of 2024 are as under: