M.SAGAR BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ petition is filed for following relief:

(2.) Heard Sri P.S.P.Suresh Kumar, learned counsel for the petitioner and learned Assistant Government Pleader for Services-I for the respondents.

(3.) The petitioner while working as Sub-Inspector of Police, was issued Charge Memo.No.42/P1/2023, dtd. 30/11/2023, specifying the articles of charges, which was initially related to forgery of the signatures of higher officials and manipulation of records. Crime No. 22 of 2024 also came to be registered against the petitioner for the offences punishable under Ss. 465, 471 and 420 of IPC before the Rajahmundry III Town Police Station for the same allegations. The police enquiry was going on and charge-sheet is yet to be filed. However, in sofar the departmental enquiry is concerned, the enquiry officer came to be appointed on 18/3/2024. The petitioner appeared before the enquiry officer and requested to refer an enquiry, in view of the pendency of criminal investigation, which also relates to the same allegations. However, the new enquiry officer, who assumes the charge, is proceeding to commence the enquiry. Aggrieved by the same, the petitioner filed the present Writ Petition.