V. KRISHNAMURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Brief facts of the case are that the petitioner was appointed as Junior Assistant in the year 1990. Thereafter, the petitioner was promoted as Senior Assistant in the year 2001. Thereafter, the petitioner was given appointment by transfer as Executive Officer-Grade II in the year 2008. After attaining the age of superannuation, the petitioner retired from services on 31/8/2020. Hence, the petitioner submitted all the relevant papers seeking release of retirement benefits including the pension commutation. The 3rd respondent has only released encashment of earned leave and kept on hold all the other benefits. Aggrieved by the same, the petitioner filed W.P.No.2557 of 2021 and the same is pending. While things stood thus, the 1st respondent issued the impugned proceedings vide G.O.Rt.No.713, dtd. 11/11/2021 framing seven charges and the main sum and substance of G.O.Rt.No.713 is that the petitioner has not handed over the charge officially/technically to his successor. Aggrieved by the same, the present writ petition has been filed.

(3.) This Court, vide order, dtd. 17/1/2022, has granted interim suspension of G.O.Rt.No.713, dtd. 11/11/2021, until further orders.