MARUBOYINA RAMANJAEYULU Vs. STATE OF A.P.

JUDGEMENT

(1.) A crime was registered against the petitioner and others by the ACB personnel on 09.01.2014, while he was working as Prohibition and Excise Sub-Inspector, Vijayawada and he was initially placed under suspension, which was subsequently revoked by Memo No.3362/vig.IV(2)/2014, Dated 01.09.2015.

(2.) It appears that the crime registered against the petitioner was on the ground that he was found in possession of cash which was said to be the collection of mamools for his superior officer. This complaint was closed on account of a closure report filed by the ACB authorities, that the Government was initiating Departmental Action.

(3.) Subsequently, the petitioner retired from service on 31.10.2018. Thereafter, respondents issued proceedings dated 19.12.2018 seeking to conduct a departmental enquiry against the petitioner and issued a charge memo vide G.O.Rt.No.360, dated 01.03.2019 framing a charge on the lines of the complaint filed earlier.