D.RAMBABU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is working as Hostel Welfare Officer Grade-II, filed the above writ petition seeking the following relief:

(2.) The petitioner was initially appointed as Hostel Welfare Officer Grade-II (for short, HWO Gr.II) on 26/12/2005 through the District Selection Committee and posted at Nunna. Probation was declared and his services were regularized in the cadre of HWO Gr.II. The petitioner worked at Government SW Boys Hostel, Prakashnagar, Vijayawada from 11/6/2011 to 2017. The 2nd respondent issued orders in Rc.No.A1/09/2012, dtd. 04/9/2012 whereby the petitioner and two others were nominated for training at HRD Centre, Hyderabad from 8/10/2012 to 10/10/2012.

(3.) While the petitioner was in training, on 8/10/2012 the Vigilance and Enforcement Officers conducted surprise check. After eight months, they submitted appraisal report dtd. 12/6/2013. One year thereafter, the 1st respondent issued Charge Memo in Rc.No.A1/164/2014 dtd. 14/7/2014. The petitioner submitted explanation on 30/7/2014 denying all the charges. The 1st respondent appointed Special Grade Deputy Collector, Polavaram Project, Vijayawada as Enquiry Officer and Assistant Social Welfare Officer, Vijayawada (Urban) as Presenting Officer. Notice was issued to the petitioner to appear before the Enquiry Officer on 24/6/2016. No action has been taken by the respondents for the last eight years.