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Judgment
Heard Sri Alluri Divakar Reddy, learned counsel for the petitioner, learned Assistant Government Pleader for Services-II appearing for the respondents and perused the material on record. With their consent, this Writ Petition is disposed of at the stage of admission itself.
Learned counsel for the petitioner submits that this Writ Petition has been filed questioning the action of the then Managing Committee of the respondent No.3-Society in placing the petitioner under suspension from the post of Konapur Primary Agricultural Cooperative Society Limited vide order dated 21.08.2021 and in continuing the petitioner under suspension without reviewing the same, as illegal, arbitrary and contrary to the Employees Service Bye-laws as well as G.O.Ms.No.86, General Administration (Services.C) Department, dated 08.03.1994.
Learned counsel for the petitioner further submits that, while the petitioner was working as Secretary in the respondent-Society, he was placed under suspension vide order dated 21.08.2021 on the ground that the petitioner was involved in the misappropriation of funds of the Society and the respondents have still not reinstated him. Further, as per G.O.Ms.No.86, General Administration (Services.C) Department, dated 08.03.1994, the respondents are bound to review the petitioner's suspension order at the end of every six (6) months. Therefore, learned counsel for the petitioner requested this Court to allow the Writ Petition by directing the respondents to review the petitioner's suspension order dated 21.08.2021 and pass appropriate orders within a stipulated period of time.
On the other hand, learned Government Pleader for Services-II appearing for the respondents submits that, as the petitioner has a liability to the Society, he was not reinstated into service. However, the respondents will review the petitioner's suspension order dated 21.08.2021 and pass appropriate orders in accordance with law and in view of the same, requested this Court to pass appropriate orders.
Having regard to the submissions made by learned counsel for the respective parties, this Court deems it appropriate to direct the respondents to review the petitioner's suspension order dated 21.08.2021, in terms of G.O.Ms.No.86, General Administration (Services.C) Department, dated 08.03.1994 and pass appropriate orders thereon, strictly in accordance with law, as expeditiously as possible, preferably within a period of four (4) weeks from the date of receipt of a copy of this order and communicate the same to the petitioner.
With the aforesaid direction, this Writ Petition is disposed of.
Miscellaneous petitions, if any, pending in this Writ Petition shall stand closed. There shall be no order as to costs.