K.MOHAN RAO Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of the 1st respondent in imposing major punishment of postponement of increment for one year with cumulative effect by treating the suspension period as not on duty, vide proceedings C.No.09/Major-PR/2012, dtd. 29/5/2013, and the consequential orders dtd. 11/2/2014, dtd. 19/7/2014, and 18/11/2015 passed by respondent Nos.2, 3 and 5 respectively, as illegal and arbitrary, and consequently, to set aside the same.

(2.) The petitioner belongs to ST community. He was initially appointed as Police Constable and is due for promotion as SubInspector. The 1st respondent, vide proceedings D.O.No.115/2012, dtd. 16/2/2012, has suspended the petitioner on the allegation that the petitioner and two others demanded money from Sri Polumuru Ramarao, who is organizing cube game.

(3.) The 1st respondent has initiated disciplinary proceedings, based on the report submitted by the Inspector of Police on 13/2/2012, and framed single charge of demanding money. The petitioner has submitted his explanation on 9/6/2012. On 30/8/2012, the petitioner was reinstated into service. On 23/3/2013, the Enquiry Officer submitted a report holding that the charge is not proved.