B.RAMAIAH Vs. GOVT OF A.P.

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents in not releasing the petitioner's terminal benefits, including pension, with effect from his date of retirement i.e., 31/8/2006.

(2.) The learned counsel appearing for the petitioner submits that the petitioner was appointed as a Clerk in the 2nd respondent organization on 23/11/1968 and his probation was declared on 31/12/1972. Thereafter, the petitioner was functioning as a Superintendent. A criminal case was registered against the petitioner and several other persons by the then Administrative Officer of the respondent No.2 on 31/8/2004. Crime No.239 of 2004 was registered under Ss. 420, 468, 471, 473 and 474 of IPC. On account of the said case, the 2nd respondent suspended the petitioner vide proceedings dtd. 7/9/2004.

(3.) It is submitted that the CCA Regulations and Rules are to be followed by the respondent No.2 and they govern the services of the petitioner as well. Pending trial in the criminal case, the 2nd respondent, through the Administrative Officer, issued a charge memo dtd. 23/1/2005 levelling the same charges which are the subject matter of the criminal case. On 26/9/2004, the Regional Joint Commissioner of Endowments issued a notice to the petitioner duly communicating the submission of the enquiry report. An Enquiry Officer was appointed vide proceedings dtd. 23/1/2010.