(1.) This petition is filed under Article 226 of the Constitution of India for the following relief:-
(2.) Brief facts of the case are that the petitioner was appointed as Zilla Panchayat Officer (Group-I service) and discharging his duties without any remarks from any quarter. Thereafter, he was appointed as District Panchayat Officer and was promoted as Chief Executive Officer, ZPP, Nellore District., while so, the Government has issued G.O. Rt No. 1341, dtd. 5/12/2018 placing the petitioner under suspension alleging that he is not attending his duties from 8/10/2018 without obtaining any prior permission and he has collected huge sums of money from different people under the guise of providing employment; from December 2018 onwards he was being continued in suspension without even issuing any charge memo. Hence, the present writ petition.
(3.) Counter affidavit is filed by the respondents denying all the material allegations made in the petition and contended that the Government after examining the matter, has initiated disciplinary action against the petitioner herein, for misappropriating the Government fund pertaining to Seigniorage Grant to a tune of Rs.88,58,000.00 vide G.O. Rt. No. 1403, Panchayat Raj and Rural Development (Vigilance I) Department, dtd. 24/12/2018. Simultaneously another proposal has been received from the 2nd respondent based on the report of 3rd respondent vide Rc CC. Spl. 687/2018, dtd. 1/11/2018 regarding the misconduct committed by the petitioner while working as Chief Executive Officer, Zilla Praja Parishad, Nellore District i.e., unauthorized absence to the duty and collecting bribe from the unemployed youth in the guise of providing employment etc. after examining the same, the Government vide the impugned proceedings dtd. 5/12/2018 had decided to place the petitioner under suspension and also vide government Memo No. 8343/Vig.IV/A2/2018 dtd. 5/12/2018 entrusted the matter to Vigilance Department for enquiry and to submit report.