V VENKATESWARLU Vs. NATIONAL INSTITUTE

JUDGEMENT

(1.) This Writ Petition is being disposed of at the admission stage with the consent of both the parties.

(2.) This Writ Petition is filed seeking a Writ of Mandamus declaring the order of suspension issued by 1st respondent vide proceedings, dated 30-08-2017, keeping the petitioner under suspension, as arbitrary, illegal and contrary to law and without application of mind and violataive of Articles 14, 16 and 21 of the Constitution of India and for granting all consequential benefits.

(3.) Heard Sri A.K.Jayaprakash Rao, learned counsel for the petitioner and Sri T.Mahinder Rao, learned Standing Counsel, appearing for respondent Nos.1 and 2.