ESWARAIAH P Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) How far and to what extent, the principles of natural justice should be complied with by supplying a copy of the enquiry teport, is the question involved in this application.

(2.) The applicant was placed under suspension by the second respondent herein by his proceedings dated 26-7-1991 for the financial irregularities, alleged to have been committed by him while working as Extension Officer (Panchayats) at Proddatur, Cuddapah District. The Enquiry Officer found him guilty of the 28 charges as against 44 charges framed against the applicant. The applicant having attained the age of superannuation during the course of enquiry, he was permitted to retire from service Under Rule 9 of A.P. Revised Pension Rules pending disposal of the disciplinary proceedings.

(3.) Ultimately after the enquiry, the Government by proceedings dated 23-11-1995 directed the concerned authorities to recover an amount of Rs. 5,54,567.47 from the applicant. Since the applicant-petitioner failed to remit the amount found to be misappropriated, the District Collector by his proceedings dated 21-6-1996 directed the Mandal Revenue Officer, Cuddapah to recover the-said amount from the applicant invoking Section 150(2) of the A.P. Gram Panchayats Act, 1964 and the provisions of the Revenue Recovery Act.