TATAKULA SIVA RAMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) Heard Sri Narasimha Rao Gudiseva, learned counsel for the petitioner, learned Government Pleader for Cooperation appearing for respondent Nos.1, 2, 4 and 5 and Sri A. Rajendra Babu, learned counsel for respondent Nos.3 and 6.

(3.) Learned counsel for the petitioner would submit that the petitioner joined as Paid Secretary in P.A.C.S., Pedaparupudi, on 12/10/1984. Thereafter, he got promotion and he was posted as Special Category Assistant (Staff Assistant) in the K.D.C.C. Branch, G.Konduru, 6th respondent herein, on 18/1/2012. While so, an enquiry under Sec. 51 of the A.P. Cooperative Societies Act, 1964 was conducted on the affairs of the 6th respondent by the Enquiry Officer. On the basis of the enquiry report of the Enquiry Officer dtd. 10/7/2012, the petitioner was kept under suspension vide proceedings dtd. 3/10/2012 by the 3 rd respondent. Thereafter, a charge memo dtd. 27/11/2012 was issued alleging that the petitioner, in connivance with one T.Murali Krishna, AM/Cashier, raised seven demand drafts worth Rs.8,67,000.00 and shown gross negligence in discharge of duties and misappropriated the funds of the bank to an extent of Rs.4,33,500.00.