GOVERNMENT OF A.P. Vs. K.NAVEEN KUMAR

JUDGEMENT

(1.) THIS writ petition is filed by the respondents in O.A.No.2706 of 2008 on the file of the A.P. Administrative Tribunal against the order, dated 22.10.2010 passed therein.

(2.) THE 1st respondent (for short 'the respondent') filed the O.A. challenging the order, dated 16.10.2006, passed by the 3rd petitioner herein removing him from service. The Tribunal allowed the O.A. and has set aside the order impugned therein.

(3.) THE respondent pleaded that the charge framed against him is totally false and that the Enquiry Officer has recorded a finding that the charge is proved though neither the complainant nor the so -called woman have supported the charge. The O.A. was opposed by the petitioners by filing a detailed counter. The Tribunal allowed the O.A. taking the view that the finding recorded by the Enquiry Officer is perverse and without any basis. The order passed by the Tribunal is challenged in this writ petition.