T.SRIDHAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Questioning the proceedings of the 1st respondent in Rc.No.A7/MPR/197/2013 (DO No.446/2014), dtd. 23/4/2014, imposing the punishment of Censure and the consequent proceedings of the 2nd respondent in D.Dis.No.433/IGP/SZ/RR- II/2014 (R.O.O. No.226/2014), dtd. 20/11/2014, in rejecting the Appeal preferred by the petitioner as illegal and arbitrary, this Writ Petition is filed by the petitioner.

(2.) The S.I. of Police, Sri J. Nagarau of PS Adoni, registered Crime No.140 of 2013, dtd. 14/8/2013, on the file of Adoni II- Town Police Station, for the offences under Ss. 323, 324 R/w 34 of IPC.

(3.) On 16/8/2014, the Sub-Inspector of Police altered the Sec. of law and filed a memo before the Magistrate Court. The petitioner is the then Inspector of Police, Adoni II-Town Police Station. The petitioner's successor, who investigated the case further, filed a charge sheet on 20/3/2015, which was given PRC No.31 of 2015. Without waiting for the outcome of criminal case, the 4th respondent initiated disciplinary proceedings vide Memorandum of Charge in Rc.No.A7/MPR/197/2013, dtd. 9/11/2013.