TELUGU AKADEMY Vs. P RAGHAVA REDDY

JUDGEMENT

(1.) THIS writ appeal is filed against the order, dated 22.04.2014 passed by the learned Single Judge in W.P. No. 9351 of 2014.

(2.) THE respondent joined the service of the appellant in its Regional Center at Tirupati in the year 1993 as a Junior Assistant and was promoted as Senior Assistant in June 2005. On administrative grounds, he was transferred to the Regional Center at Visakhapatnam. He was placed under suspension through order, dated 18.02.2008 passed by the Director of the Academy on the allegations of financial irregularities. The order of suspension was challenged in W.P. No. 3872 of 2008 and it was allowed on 31.10.2008. W.A. No. 1596 of 2009 filed against it by the appellant was dismissed on 13.11.2009.

(3.) THE appellant submitted a complaint against the respondent alleging certain criminal acts. The same gave raise to C.C. No. 20 of 2009 on the file of the III Judicial First Class Magistrate, Tirupati. The Criminal Court convicted the respondent and sentenced him to undergo imprisonment for two years and to pay fine of Rs. 10,000/ -. Aggrieved by that, the respondent filed Criminal Appeal No. 16 of 2014 in the Court of V Additional District and Sessions Judge, Tirupati. In Criminal M.P. No. 30 of 2014, the lower appellate Court suspended not only the sentence but also the conviction ordered in C.C. No. 20 of 2009. Despite the same, the appellant passed an order dated 22.02.2014 removing the appellant from service. Challenging the same, the respondent filed W.P. No. 9351 of 2014.