BAIRISETTI DESAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) The present writ petition is filed to declare the action of Respondents in not concluding the disciplinary proceedings initiated against the Petitioner as violative of Articles 14, 16 and 21 of the Constitution of India; to consequently directly forthwith conclude the disciplinary proceedings in terms of G.O.Ms.No.91 GAD dtd. 12/9/2022 or in the alternative to quash the proceedings.

(2.) The facts leading to the filing of the writ petition are as follows:

(3.) The Charge Memo No.1 dtd. 17/6/2014 pertains to the allegation that the Petitioner had committed certain irregularities regarding road works taken under MGNREGS in TW Division, Paderu, where he was working as Assistant Engineer (TW) Koyyuru and caused loss to a tune of Rs.15,48,711.00 in formation of gravel road from Munasala to Domalagondi and widening and gravelling the road from P-A R& B Road to Kithalangi in Dumbriguda Mandal. The basis of the charge is the vigilance report dtd. 17/9/2013.