P. YESU DAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Mr. Ramalingeswara Rao Kocherlakota, learned counsel for the petitioner and learned Government Pleader for the Services-I for the respondents.

(3.) The brief facts of the case are that the petitioner was joined as Industrial Promotional Officer on 5/1/1989 in Director Industries and Commerce, (DIC) Department at Kurnool. Subsequently he got promotions and at present he is working as General Manager, GM (FAC) District Industries Centre, Guntur. While the petitioner was working as Assistant Director at Nellore for the incident relates to the year 2003, the 2nd respondent issued a Charge Memo dtd. 24/9/2007 and framed charges alleging that he committed irregularity by diverting the coal to black market and violated the provisions under Rule-3 of APCS (Conduct) Rules, 1991. The petitioner submitted explanation on 12/10/2007 and detailed enquiry was conducted. As against the enquiry report, the petitioner submitted explanation on 30/12/2013 requested the 2nd respondent to drop further action. Subsequently no progress in the matter and hence the petitioner made representations dtd. 24/8/2017 and 13/5/2019, but no action taken by the respondents. In the meanwhile, the 1st respondent issued impugned order dtd. 21/11/2021 to convene the Screening Committee Meeting to consider the names of the Deputy Directors of Industries for promotion to the post of Joint Directors of Industries during the panel year 2021-2022, which is illegal and arbitrary. Hence the writ petition came to be filed.