SUPERINTENDENT OF POLICE Vs. A.SREE HARI

JUDGEMENT

(1.) Heard Sri G. Raju, learned Government Pleader for Services-I, for the petitioners and Sri Satya Sreenivasa Rao, learned counsel for the respondent.

(2.) This writ petition under Article 226 of the Constitution of India was filed by the petitioners, the Superintendent of Police, Krishna District, Machilipatnam and others challenging the Order dtd. 21/6/2005 passed by the Andhra Pradesh Administrative Tribunal, Hyderabad (in short 'the Tribunal') in O.A.No.2628 of 2002. The O.A. was filed by Sri A. Srihari, Ex.PC-807, the respondent herein. The Tribunal disposed of the O.A, setting aside the Orders impugned in O.A. and remanding the matter to the petitioner authorities to take a fresh view in the matter in imposition of punishment.

(3.) The respondent was initially appointed as police constable on 15/6/1976. After he had put in service of 24 years, an enquiry was initiated against him for his absence from duty from 22/6/1998 unauthorizedly, as misconduct under Rule 3 of the Andhra Pradesh Civil Services (Conduct) Rules, 1964 (in short 'the Conduct Rules').