STATE OF A.P. Vs. PARVATHANENI SIVAJI

JUDGEMENT

(1.) The present Writ Petition is filed questioning the Judgment in O.A.No.7068 of 2013 dtd. 1/8/2017, which was allowed.

(2.) The brief facts of the case leading to the present Writ Petition are as follows and the parties are described as in the Tribunal:- The applicant was appointed as Forest Range Officer and subsequently promoted as Assistant Conservator of Forests. During the period 1/7/1993 to 14/3/1996, the applicant had worked as Divisional Forest Officer, Social Forestry, Kurnool.

(3.) On 29/11/1999, the applicant was issued Charge Memorandum under A.P.C.C.S (CCA) Rules, 1991 framing certain charges to the effect (i) Applicant did not submit records/information in connection with Circle Officer inspection by Chief Conservator of Forests (JFM) despite clear instructions; ii) Applicant allowed F.R.Os under his control to purchase Polythene Bags, Seedlings Barbed Wire, PVC Pipes, Cement and Stone Monolithic without submitting estimates; iii) Applicant failed to submit fortnightly diaries and log book extracts as prescribed under A.P. Forest Department Code; iv) Applicant failed to submit information about District schemes, Accounts and Vouchers in respect of centrally sponsored schemes to conservation of forests.