GANGI REDDY M Vs. A P TRANSCO LTD

JUDGEMENT

(1.) The petitioner was appointed as Junior Engineer in 1964 in the Andhra Pradesh State Electricity Board. He was promoted as Asst. Divisional Engineer in 1984 and thereafter as Divisional Engineer in 1991. He became eligible to be promoted to the next higher post i.e. Superintending Engineer in the year 1999. At present he is working as Incharge Superintending Engineer.

(2.) The promotion to the post of Superintending Engineer is by way of selection. The Departmental Promotion Committee (DPC) met in September 1999 to prepare the panel for promotion to the post of Superintending Engineer.

(3.) The case of the petitioner was also considered. The DPC approved the list on 30th September, 1999 which included the name of the petitioner and he was placed at No.4 in the selected list. Having regard to the existing vacancies, the petitioner was entitled to be issued the orders of promotion. However he was denied the promotion by the Competent Authority on the ground that they have received certain information from the Anti Corruption Bureau (ACB) that the petitioner was responsible for loss to the Board to a tune of Rs. 35 lakhs on account of a transaction, which took place in the year 1995.