T Ramesh Kumar Reddy vs. The State Of Andhra Pradesh
Held
The Court directed the Respondent-Authorities to examine the petitioner's representations for regularization of his suspension period and dispose of them within three months. No specific order was passed on regularization or payment of salary at this stage.
Facts
The petitioner, an Assistant Commissioner of State Tax, was suspended for not reporting to his transferred place. His suspension was revoked, but the period was not regularized, leading him to seek regularization and payment of salary and benefits.
Key Issues
Whether the period of suspension of the petitioner should be regularized and if he is entitled to salary and consequential benefits for that period.
Sections Cited
Not Applicable
AI-generated summary — verify with the full judgment below
APHC010379492026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3460] WEDNESDAY, THE 12th DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WRIT PETITION NO: 20329/2026 Between:
T RAMESH KUMAR REDDY, S/O T. THIPPA REDDY, AGED 61 YEARS, ASSISTANT COMMISSIONER OF STATE TAX R/ODOOR NO. 15-45, BRAHMIN STREET, PUNGANURU 517247, CHITTOOR DISTRICT.
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL SECRETARY, COMMERCIAL TAX DEPARTMENT, A.P. SECRETARIAT BUILDING, VELAGAPUDI AMARAVATI, GUNTUR DISTRICT - 522238. 2. THE CHIEF COMMISSIONER OF STATE TAX, COMMERCIAL TAXES DEPARTMENT, GOVERNMENT OF ANDHRA PRADESH, D.NO 12-468-4, ADJACENT TO NH-16, SERVICE ROAD, KUNCHANAPALLY, GUNTUR DISTRICT, ANDHRA PRADESH- 522501
THE JOINT COMMISSIONER OF STATE TAX, VISAKHAPATNAM DIVISION-11,
DEENDAYALAPURAM,
CHINA GADHILI. VISAKHAPATNAM- 530040. ...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased topleased to issue an appropriate writ, order or dire
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