M. CHANDRASEKHAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) In the present Writ Petition, challenge is to the order passed by this Court on administrative side vide D(D) A.No.25- 10-2012, confirming the order of the third respondent vide D.E.No.5/2010, dtd. 17/11/2011.

(2.) Briefly stated, the facts and circumstances, leading to filing of the present Writ Petition, are as follows: Petitioner herein was initially appointed as an Attender (Office Subordinate) in the Court of the Special Judicial First Class Magistrate, Eluru. The disciplinary authority-third respondent herein issued a Charge Memo, framing the following Article of Charge against the petitioner herein:

(3.) In response to the said Charge Memo and the allegations contained therein, petitioner herein submitted a Written Statement of Defence. Being dissatisfied with the said Written Statement, the disciplinary authority appointed an Enquiry Officer, who submitted a report, dtd. 23/4/2011, holding the charge as proved.