Uppu Siva Rao vs. The State Of Ap

WP/34457/2025HC Andhra PradeshGSTCNR APHC01066833202509 December 2025Bench: NYAPATHY VIJAY6 pages

For Petitioner: M R TAGOREFor Respondent: GP FOR SERVICES I

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Held

The Court directed the respondent authorities to conclude the disciplinary inquiry within six months and to consider the petitioner for promotion in the interim. The petitioner was also directed to cooperate with the inquiry.

Facts

The petitioner, a Goods and Services Tax Officer, filed a writ petition challenging the delay in his promotion due to pending disciplinary proceedings initiated in 2020 for alleged misconduct in 2016. The petitioner argued that the inquiry had made no progress.

Key Issues

Whether the delay in concluding disciplinary proceedings is justified and if the petitioner should be considered for promotion during the pendency of the inquiry.

Sections Cited

G.O.Ms.No.91, G.O.Ms.No.257

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

APHC010668332025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3460] WEDNESDAY,THE TENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WRIT PETITION NO: 34457/2025 Between: Uppu Siva Rao ...PETITIONER AND The State Of Ap and Others ...RESPONDENT(S) Counsel for the Petitioner: 1. M R TAGORE Counsel for the Respondent(S): 1. GP FOR SERVICES I The Court made the following: 2 THE HON’BLE SRI JUSTICE NYAPATHY VIJAY W.P.No.34457 of 2025

O R DE R: The present Writ Petition is filed questioning the action of the Respondent Authorities in not considering the case of the Petitioner for promotion to the post of Deputy Assistant Commissioner (ST) in Zone-I on account of the pendency of the disciplinary proceedings initiated against the Petitioner vide G.O.Rt.No.33 Revenue (Vigilance.II) Department, dated 09.01.2020 issued by the Respondent No.1. 2. The facts leading to the filing of the writ petition are as follows:

The Petitioner has been working as Goods and Services Tax Officer (GSTO) since 2015. A Charge Memo dated 09.01.2020 was issued to the peti

The judgment continues below.

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Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.