D.V.S.S.Somayajulu, J. - (1.) This writ petition is filed by the present petitioner seeking the following reliefs: "..to issue an appropriate Writ Order or Direction more particularly one in the nature of(i) writ of Certiorari calling for the records relating to OA.No. 020/0149/2020 on the file of the Central Administrative Tribunal, Hyderabad Bench, Hyderabad and quash the order dated 17.03.2020 made therein,(ii) to issue a Writ of Mandamus declaring G.O.Ms.No.18 General Administration (SC.D) Department dated 08.02.2020 issued by the 1st respondent keeping the petitioner under suspension under Rule 3 (1) of the India Service (D & A) Rules, 1969 as illegal arbitrary and in violation of Articles 14 and 16 of the Constitution of India, and(iii) consequently direct the 1st respondent to reinstate the petitioner into service with all consequential benefits"
(2.) The petitioner before this Court is an IPS Officer, who is working in the rank of Director General of Police. He was suspended by the first respondent on certain grounds. Before suspension, he was relieved of his duties as Director General of ACB. He reported to the General Administration Department on 31.05.2019. Since then, he was not given any posting for a considerable period of time. Thereafter, he was suspended from service on 08.02.2020. He questioned the said order of suspension by filing OA.No.020/0149/2020 before the Central Administrative Tribunal, Hyderabad. The same was heard on merits and dismissed vide order dated 17.03.2020. Questioning the same, the present writ petition is filed for the reliefs mentioned above.
(3.) This Court has heard Sri B.Adinarayana Rao, learned Senior Counsel appeared for the petitioner. The learned Advocate General appeared for the first and second respondents. For the third respondent/Union of India, Smt. M.Indrani, learned standing counsel appeared and argued the matter.;