DEPOT MANAGER, APSRTC Vs. K VENKATA SATYANARAYANA

JUDGEMENT

(1.) THIS writ appeal is preferred against the order, dated 20.09.2013 passed by the learned Single Judge in W.P.No.17229 of 2006.

(2.) THE 1st respondent herein (for short the respondent) was working as Assistant Depot clerk in the Madhira Depot of APSRTC i.e., appellant herein, in the year 1995. He went to his native place on 05.05.1995. A rioting has taken place and in that connection, he was arrested on 08.05.1995. He remained in police custody till 17.05.1995. Taking these developments into account, the appellant issued a charge sheet dated 16.06.1995, wherein three charges in relation to his unauthorised absence, failure to report about arrest and participation in the act of rioting, were framed. The explanation submitted by the respondent was found not satisfactory. On the same day, he was also placed under suspension.

(3.) THE enquiry officer submitted a report, holding that all the charges were proved. Taking the same into account, the appellant passed an order, dated 28.12.1995 removing the respondent from service. The Appeal preferred against the same to the Divisional Manager was rejected on 22.04.1996 and the Revision before the Regional Manager was dismissed on 19.04.1999.