M.N. MAJEED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Applicant in Original Application No.8572 of 2001 on the file of the Andhra Pradesh Administrative Tribunal (hereinafter called, 'the Tribunal') is the petitioner in the present Writ Petition, filed under Article 226 of the Constitution of India. The petitioner herein filed the said Original Application under Sec. 19 of the Administrative Tribunals Act, 1985, assailing G.O.Ms.No.45 Home (SC-A) Department dtd. 24/2/2001, issued by the State Government and the consequential proceedings dtd. 24/3/2001 of the Deputy Inspector General of Police, Kurnool. By way of G.O.Ms.No.45 Home (SC-A) Department dtd. 24/2/2001, the State Government dismissed the petitioner from service and the Deputy Inspector General of Police issued the consequential order dtd. 24/3/2001. The said orders came to be issued as a consequence of the report dtd. 24/4/2000 submitted by the Tribunal for Disciplinary Proceedings in Tribunal Enquiry Case No.21 of 1998.

(2.) The Tribunal, vide order dtd. 2/5/2003, dismissed the Original Application, confirming the orders of punishment of dismissal and in the present Writ Petition, challenge is to the said order.

(3.) Heard Sri Lakshmikanth Reddy Desai, learned counsel for the petitioner and Sri N.Ashwatha Narayana, learned Government Pleader for Services-I, appearing for the respondents, apart from perusing the material available on record.