STATE OF A.P. Vs. E.VENKAT REDDY

JUDGEMENT

(1.) The writ appeal is preferred by the State challenging the order of disposal of the writ petition passed by the learned Single Judge. The learned Single Judge has held that there was gross negligence on part of the respondents/appellants in conducting the disciplinary proceedings against the petitioner.

(2.) The learned Single Judge has set aside the impugned order dtd. 1/8/2022 which was passed after lapse of ten years from the date of initiation of the proceedings and after lapse of six years from the date of submission of explanation by the petitioner.

(3.) The respondent was working as Assistant Director (Handlooms and Textiles) at the time of attaining the age of superannuation on 30/4/2011. Articles of charge dtd. 16/2/2012 were issued to the respondent calling for explanation on the charges framed for the period 1996 - 2004 and 2008 - 2009.