D. NEHEMIA BABU 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 Kocherla Kota, learned counsel for the petitioner and learned Government Pleader for Services-I for the respondents.

(3.) The brief facts of the case are that the petitioner was appointed as Sub-Inspector in Excise Department on 11/5/1995, posted at Singaraya Konda, Prakasam District. Subsequently he got promoted as Prohibition and Excise Inspector in the year 2003 and he was allowed to retire from service on attaining the age of superannuation on 30/6/2018. His retirement is without prejudice to the pending disciplinary proceedings dtd. 21/6/2017, 15/9/2017 and 27/11/2017, which are related to one incident and which is prior to his retirement. The three charges are identical and related to one place, for the same period of service, rendered by the petitioner at Narasaraopet, Guntur District, even from the date of service of the above Charge Memos, there is no progress in the enquiry and still the same are pending. The delay caused by the respondents in concluding the disciplinary proceedings, even after his retirement and denial of pensionary rights by the respondents as illegal and arbitrary. Hence this writ petition came to be filed.