GOVERNMENT OF ANDHRA PRADESH Vs. N. SATYANARAYANA

JUDGEMENT

(1.) This Writ Petition is filed by the respondents in O.A. No. 7268 of 2010 filed before the Andhra Pradesh Administrative Tribunal, Hyderabad, aggrieved by the order, dated 03.04.2013, passed in the said O.A. In the aforesaid O.A. the first respondent/applicant questioned the Charge Memo bearing No. 7474/L2/98-1, MA, dated 13.05.1998 and the consequential punishment orders issued vide G.O.Ms. No. 671, dated 06.09.2007 and rejection orders in Memo No. 7474/L2/98, dated 01.07.2008 passed by the first petitioner herein.

(2.) While the first respondent/applicant was working as Manager in Nizamabad Municipality, which was subsequently upgraded as Municipal Corporation, disciplinary proceedings were initiated against him and a Charge Memo. dated 13.05.1998 was issued by framing the following two charges:

(3.) The first respondent submitted his explanation to the above said charges on 13.07.1998, denying the allegations leveled against him. Dissatisfied with the explanation submitted by the first respondent, a regular enquiry was conducted by the Commissioner of Inquiries on the charges framed against him. The inquiring authority has submitted his report on 16.08.2005, the relevant portion of which is extracted hereunder: