KUNDRAPU APPA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The Present Writ Petition is filed seeking to quash the impugned Memo No.EPCOR-06001(87)/1/2016-ESTT-3-COR (E-32809)/I.No.522040/24, dtd. 13/2/2024, issued by Respondent No.3.

(2.) The facts leading to filing of the present Writ Petition are as follows;

(3.) Subsequently, on 8/4/2009, the Petitioner was promoted as Assistant Divisional Engineer (ADE) vide E.O.O (HRD) Rt.No.92, dtd. 8/4/2009. The Petitioner was further promoted as Deputy Executive Engineer (Electrical). The seniority of the Petitioner was fixed in the cadre of Assistant Engineer vide Lr.No.GM(P)/DS(P)/AS (Per)/PO(adm-I)/(3)/516/2002, dtd. 20/8/2002. In the criminal case registered against the Petitioner, the Special Judge, SPE & ACB Cases-cum-III Additional District & Sessions Judge, Visakhapatnam acquitted the Petitioner vide Judgment dtd. 21/9/2009 in C.C.No.1 of 2004.