AVANIGADDA RAMA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The above writ petition is filed impugning the G.O.Rt.No.263 Health, Medical and Family Welfare (VC.II.1) Department, dtd. 16/3/2024 (Ex.P1) issued by respondent No.1 under Rule 20 of Andhra Pradesh Civil Services (Classification, Control & Appeal) Rules, 1991, as illegal and arbitrary and is in violation of Rule 9(2)(b)(ii) of Andhra Pradesh Revised Pension Rules, 1980.

(2.) Heard Sri P. Narahari Babu, learned counsel for the petitioner and Sri S.Raju, learned Assistant Government Pleader for Services appeared for the respondents.

(3.) A charge memo vide G.O.Rt.No.263 Health, Medical and Family Welfare (VC.II.1) Department, dtd. 16/3/2024 (Ex.P1) was issued against the petitioner by a registered post vide Rc.No.1605/VC.1.B/2006, dtd. 29/4/2024 (Ex.P3) and the same was received by the petitioner on 30/4/2024. A perusal of Annexure-I would disclose that the charges were framed against the petitioner for the alleged incidents that took place in the years 2003 & 2004 i.e. after 20 years.