GOVERNMENT OF ANDHRA PRADESH Vs. P POSETTY

JUDGEMENT

(1.) Delay condoned.

(2.) The respondent was working as a Sub-Inspector of Police at Togta police Station in Medak District of the State of Andhra Pradesh from 1975 to 1977. There were certain allegations of illegal detention of certain persons in police custody, their torture etc. by the respondent for corrupt motives. On being satisfied that a prima facie case against the respondent was made out, the case of the respondent was referred to the Tribunal constituted under section 3 of the Andhra Pradesh Civil Services (Disciplinary Proceedings tribunal) Act, 1960. The Tribunal framed the following charge against the respondent:

(3.) After enquiry the Tribunal came to the conclusion that the charge of abuse of official position actuated by corrupt motives was proved against the respondent. The Tribunal sent a report dated 10-12-1981 to the State government. The State Government thereupon served a second show-cause notice dated 1-4-1982 on the respondent asking him to show cause why the punishment of dismissal from service should not be imposed on him. On receipt of the show-cause notice the respondent filed a proceeding before the andhra Pradesh State Administrative Tribunal challenging the show-cause notice.