S. SUNDER ABNER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Services-I for the respondents.

(2.) The grievance of the petitioner is that the respondents have not granted Full Pension and Retirement Benefits pursuant to the G.O.Rt.No.831 dtd. 29/11/2016.

(3.) The counsel for the petitioner submits that the petitioner retired as Special Grade Deputy Collector from the office of the 2nd respondent on 29/6/2020 after the allotment to the State Government of Andhra Pradesh pursuant to the bifurcation of the State. While working in the Telangana area, the Government of Telangana issued a G.O.Rt.No.831 dtd. 29/11/2016 in relation to the Tribal Welfare Department initiating disciplinary action on account of the allegations of misappropriation of funds in Warangal District during the year 2007-2008 and 2008-2009. The said G.O.Rt.No.831 dtd. 29/11/2016 refers to the petitioner at serial No.1 along with the other Employees - ITDA department in the table stating that the said employees are involved in a disciplinary case regarding irregularities in implementation of Tribal Welfare Schemes and misappropriation of funds in Warangal District for the years 2007-2008 and 2008-2009. The counsel for the petitioner further submits that pursuant to the above said G.O.Rt.No.831 dtd. 29/11/2016 there was no progress in the disciplinary proceedings and no charges were framed and served on the petitioner and she further contends that the respondents cannot proceed with any kind of enquiry pursuant to the above said G.O.Rt. No.831 dtd. 29/11/2016 as it is contrary to the Rule 9(2) (b) and (6) of the Andhra Pradesh Revised Pension Rules, 1980.