C. GOVINDA RAJULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Manoj Kumar Bethapudi, learned counsel, representing Sri Vijaya Kumar Sata, learned counsel for the petitioner and Sri G. V. S. Kishore Kumar, learned Government Pleader, Services-I, appearing for the respondents.

(2.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner is challenging the order of the Andhra Pradesh Administrative Tribunal (in short "APAT") in O.A.No.5535 of 2014, dtd. 15/9/2017, by which, the petitioner"s OA was dismissed.

(3.) The petitioner was appointed as Junior Assistant in 2nd Battalion, APSP, Kurnool on 17/8/1994. He was placed under suspension vide Rc.No.A6/PR-17/2013 (D.O.No.267/2013), dtd. 22/5/2013, on the allegation of misbehavior with another lady junior assistant, however, he was reinstated into service and charge memo dtd. 3/6/2013 was issued.