M. NAGARAJA RAO Vs. REGIONAL MANAGER APSRTC ANANTAPUR

JUDGEMENT

(1.) The present writ petition has been instituted by invoking Article 226 of the Constitution of India, seeking the following main prayer:-

(2.) In the present lis, proceedings No.PA/675(104)/05-RM.A dtd. 13/10/2006, of the 1st respondent which were passed against the petitioner, to the extent of ordering deferment of annual increment for a period of two years permanently, which shall have effect on the future increments are being challenged before this Hon'ble Court.

(3.) As claimed by the petitioner, he joined in the respondent Corporation as a Conductor on 28/5/1974. Thereafter, the petitioner was promoted to Assistant Depot Clerk (A.D.C) and later to Depot Clerk(D.C) (Earnings). At last, he was escalated to the post of Superintendent (T). The respondent authorities due to allegations, issued Charge Sheet dtd. 10/6/2004, with the following charges:-