DEVADASU VENKATESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) (a) Petitioner while working as Principal of Government Degree College, Yerragondapalem, Prakasam District, was alleged to have committed certain irregularities and misappropriated the UGC funds for his personal benefit. Enquiry came to be initiated against the petitioner and based on enquiry report dtd. 1/9/2011 submitted by Regional Joint Director of Collegiate Education, Guntur, petitioner was called upon to submit his explanation and as the report suggested petitioner misappropriated an amount of Rs.26,74,167.00, he was placed under suspension by proceedings dtd. 28/12/2011. Later on, he came to be reinstated into service by proceedings dtd. 25/6/2013. With reference to the enquiry report, petitioner was issued charge memo with articles of charge by proceedings dtd. 18/12/2014. Joint Director, who conducted enquiry in pursuance to the aforesaid charges submitted enquiry report concluding that petitioner has used UGC funds for his personal benefit and later on, he was asked to deposit back the said amount. Petitioner has deposited an amount of Rs.17,00,000.00 on 14/11/2018.

(3.) Heard M/s.Leo Law Associates LLP for the petitioner and Learned Assistant Government Pleader for Services ' II for the respondents.