A Balaraju vs The State Of Andhra Pradesh & Ors.

The petitioner is aggrieved by the inaction on part of the 4^th respondent in furnishing the documents as required by the petitioner vide his memo dated 12.05.2026, to enable him to submit his explanation with regard to the various findings of the Enquiry Officer. It is submitted that the 4^th respondent issued a show-cause notice under Section 60(1) of Andhra Pradesh Cooperative Societies Act, 1964, and that, on the same day, the petitioner submitted a memo seeking copies of various proceedings and other reports which are referred to in the show-cause notice issued by the 4^th respondent.

It is submitted that, despite the petitioner submitting the said representation, there has been no further response from the 4^th respondent, and the petitioner is still awaiting receipt of the said documents.

It is further submitted that, instead of furnishing the documents, the 4^th respondent has been issuing repeated notices calling upon the petitioner to submit his explanation.

The learned counsel for the petitioner submits that the petitioner has sought copies of the documents which are referred to in the show-cause notice to enable him to submit his side of explanation. It is further submitted that, in the absence of those documents, the petitioner would not be able to substantiate his stand without looking at the documents relied upon by the 4^th respondent.

The learned Assistant Government Pleader appearing for the respondents submits that the petitioner would have to submit his explanation and attend the enquiry. It is further submitted that the petitioner was informed that he could verify the records in the office of the 4^th respondent on any working day for submitting his explanation. It is also submitted that the petitioner can as well verify the records and submit the explanation.

Heard the learned counsel appearing for the petitioner and the learned Assistant Government Pleader appearing for the respondents.

Perused the record.

The Writ Petition can be disposed of by directing the 4^th respondent furnish copies of the documents which are referred to and relied upon for issuing the show-cause notice dated 12.05.2026, to enable the petitioner to submit his explanation. The 4^th respondent shall furnish copies of the documents referred to in the show-cause notice within a period of one week from the date of receipt of a copy of this order. The petitioner shall thereafter submit his explanation, along with documentary evidence in support of his explanation and attend for the independent enquiry on the date notified by the 4^th respondent, within a period of two weeks thereafter. The 4^th respondent shall have to consider the same and pass appropriate orders in accordance with law.

With the above observations, the Writ Petition is disposed of. Pending furnishing of the documents by the 4^th respondent, as directed by this Court, and submission of the explanation by the petitioner within the time frame stipulated herein, no coercive steps shall be taken against the petitioner. There shall be no order as to costs.

As a sequel, the miscellaneous petitions, if any, pending in this case shall stand closed.