P.YESU DAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In the present Writ Petition, challenge is to the order of the State Government in G.O.Rt.No.233, Industries and Commerce (Vigilance) Department, dated 01.12.2020.

(2.) By way of the order under challenge, the State Government imposed punishment of stoppage of one annual grade increment without cumulative effect on the petitioner and also ordered recovery of an amount of Rs.13,51,000/-.

(3.) According to the petitioner herein, he is working as Deputy Director in the District Industries Centre, Eluru, West Godavari District. When the petitioner herein was working as Assistant Director in the Department, the second respondent- Commissioner of Industries vide proceedings No.40/1/ 2004/0358/0358/ID-2, dated 24.09.2007, issued a Charge Memo, which reads as under: