KESINENI VIJAYA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Atchutananda Dondeti, learned counsel for the appellant/writ petitioner. Also heard Ms. P. Rajani, learned Government Pleader for Endowments appearing for respondent Nos.1 and 2, and Mr. K. Madhava Reddy, learned standing counsel appearing for respondent Nos.3 and 4.

(2.) This writ appeal is preferred against the judgment and order dated 19.02.2020 passed by the learned single Judge in W.P.No.5853 of 2019. The appellant herein is the petitioner in the said writ petition.

(3.) The appellant/writ petitioner is an employee of Sri Durga Malleswara Swamy Vari Devasthanam, Indrakeeladri, Vijayawada, third respondent herein, and is functioning as Superintendent in the said Devasthanam. It appears that prior to his transfer to the third respondent- Devasthanam, he was working in Sri Varaha Lakshmi Narasimha Swamy Vari Devasthanam, Simhachalam, fourth respondent herein. For the alleged misconduct committed by him while working in the fourth respondent-Devasthanam, namely, colluding with the land-grabbers for bribe and cooperating for illegal constructions in the land belonging to the fourth respondent-Devasthanam, disciplinary proceedings were initiated against him and charge memo dated 21.11.2017 was issued framing four charges. On conclusion of disciplinary proceedings, by an order dated 06.03.2018 of the Executive Officer of the third respondent-Devasthanam, the appellant/writ petitioner was inflicted with punishment of stoppage of one increment without cumulative effect. Another employee was also inflicted with similar punishment by the said order.