GANDHI R Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is a paid Secretary in Manthena P.A.C.S., Kankipadu Mandal, Krishna District. The petitioner questioned the action of the 2nd respondent in issuing the proceedings in P.S.No. 138/2002-A2 dated 4-5-2002 proposing to dismiss him from service and also to declare all the proceedings including the issuance of charge Memo dated 3-11-2002 as illegal.

(2.) When the matter has come up for hearing, both the counsel agreed that the Writ Petition may be disposed of finally at the admission stage.

(3.) The learned Counsel Sri A. Satya Prasad has argued that the petitioner has been working as Paid Secretary and a surcharge order has been passed on 15-9-1988 fixing liability of Rs. 15,849.50 ps. in the proceedings issued by the fourth respondent in Rc.No.4297/87-C dated 15-9-1988. Aggrieved by the issuance of surcharge proceedings, the petitioner has preferred CMA No.l of 1989 before the Cooperative Tribunal and District Munsif at Nuzvid. The Co-operative Tribunal in its judgment in CMA No.l of 1989 dated 2-3-1995, the surcharge proceedings and other proceedings dated 18-8-1988 and 23-8-1988 have been set aside. It is also further argued that the Co-operative Tribunal directed the fourth respondent to provide another opportunity to the petitioner herein and pass appropriate orders.