B. IDDAIAH Vs. APSRTC

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and Sri N. Vasudeva Reddy, learned Standing counsel for the respondents -APSRTC.

(2.) THE petitioner is working as driver in the respondent -Corporation. It seems that in the Ganesh immersion function that took place in the village of the petitioner on 08.09.2014, there was a quarrel among the villagers. It is alleged against the petitioner by one Mallesam that the petitioner assaulted him and attempted on his life and he gave a report in the Chinthapally PS on 08.09.2014 and a case against the petitioner was registered in Cr. No. 137 of 2014 for the offences under Sections 147, 148, 323, 324, 326, 307 and 504 read with 149 IPC. The petitioner was arrested on 12.09.2014 and was released on bail on 15.09.2014. According to the petitioner, after his release on bail, he approached the authorities concerned at 19.45 hours on 15.09.2014 itself and informed them about his arrest and involvement in the criminal case. Thereafter, the 2nd respondent kept the petitioner under suspension and framed the following charges against him.

(3.) SRI V. Narsimha Goud, learned counsel appearing for the petitioner submits that none of the Regulations have been attracted and therefore, framing of charges against the petitioner is bad. On the other hand, Sri N. Vasudeva Reddy, learned standing counsel for the respondent -Corporation would submit that since there was involvement of the petitioner in a criminal case, punishable under Section 307 IPC, he was rightly kept under suspension.