COMMISSIONER OF POLICE Vs. RACHAKONDA RANGA SUBBAIAH

JUDGEMENT

(1.) This writ petition is filed questioning the order passed by the Andhra Pradesh Administrative Tribunal dated 14-12-2001 made in O.A.No.6799 of 2000 whereunder the Tribunal set aside the departmental proceedings initiated against the respondent herein.

(2.) The respondent herein filed the said Original Application before the Tribunal challenging the departmental enquiry initiated against him in pursuance of the Charge Memo No.L & O/B4/1067/98, dated 30-6-1998.

(3.) The case of the respondent-applicant is that the criminal cases registered against him were ended in clean acquittal and as such the departmental enquiry sought to be conducted against him on the same set of facts is not sustainable in law. The learned counsel appearing on behalf of the respondent-applicant relied upon the judgment of the Apex Court in M. Paul Anthony v. Bharat Gold Mines Ltd., and also the judgment of a Division Bench of this Court in A.P.S.R.T.C. and others v. T. Venkatapathi.