G RAMESH BABU Vs. ANDHRA PRADESH ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition is filed assailing the order, dated 7.11.2006 passed by the A.P. Administrative Tribunal in O.A. No. 8072 of 2003.

(2.) The writ petitioner herein filed the above O.A. aggrieved by the order of the 1st respondent dated 8.5.2002 dismissing him and the order of the 2nd respondent vide Order dated 16.8.2002 rejecting the appeal and the order of the 3rd respondent vide order dated 26.11.2002 rejecting the revision.

(3.) It is the case of the petitioner-applicant that while he was working as Police Constable, he was placed under suspension by the 1st respondent vide orders dated 5.4.1998 on the allegation of misconduct of robbing cash of Rs. 2,000/- from two workers of Janatha Seva Cold Storage, Ankireddipalem village and in that connection, a Crime No. 108/98 under Section 392 IPC was registered and the same was registered as a criminal case in C.C. No. 603 of 1998, wherein he was acquitted by the Special Mobile Magistrate and in another Crime No. 105 of 1998 also, which was registered as CC No. 314 of 1998 for the offence under Section 224 IPC, he was acquitted. In the departmental proceedings, after enquiry, the Enquiry Officer held the charge as proved, as a result of which the petitioner-applicant was dismissed. Aggrieved by the same, the petitioner-applicant filed an appeal before the 2nd respondent and the same was rejected and the revision petition before the 3rd respondent was also rejected.