STATE OF A.P. Vs. DWARAPUREDDY SUDHAKARA RAO

JUDGEMENT

(1.) The writ appeal is preferred by the State aggrieved by the Order passed by the learned Single Judge setting aside the impugned proceedings dtd. 31/10/2009 and further directed release of all pensionary benefits as entitled to.

(2.) The respondent was working as Executive Engineer at Vamsadhara Project from 7/7/2009 and attained the age of superannuation on 31/12/2012. During the year 1977 GOTTA barrage was constructed across Vamsadhara River near Gotta Village of Heera Mandalam, Srikakulam District and left main canal was also constructed. The shutters of the canal and the barrage required periodic maintenance. Procurement of the necessary maintenance of the shutters took place during the years 2006-07, 2007-08 and 2008- 09.

(3.) An enquiry was conducted against the respondent by the Vigilance and Enforcement Department basing on certain anonymous petitions. The enquiry report was submitted on 25/3/2009. Basing on the enquiry report 30 officers including the respondent were suspended.