CH HARIPRASAD Vs. DEPOT MANAGER APSRTC

JUDGEMENT

(1.) This writ petition is filed for a writ of mandamus to quash the proceedings, dated 17-11-1995 vide proceedings No.E/1/ 1(24)/95-GVRM. By the impugned proceedings, the petitioner has been removed from service with effect from 19-11-1995 on the basis of certain charges framed against him and after enquiry regarding those charges.

(2.) Mr. K. Vinay Kumar, the learned counsel for the petitioner submits that the impugned order is illegal and without jurisdiction for non-furnishing of copy of the enquiry report. He invited my attention to the fact that after show-cause notice proposing the punishment was given, the petitioner filed an application on 7-11-1995 requesting the authorities to furnish the enquiry report, dated 29-9-1995. He further submitted that in spite of the request made by the petitioner to furnish the enquiry report, the same was not furnished to him and ultimately, the impugned order of dismissal has been passed against the petitioner. Therefore, the impugned order is contrary to the principles of natural justice.

(3.) On the other hand, Mr. C. V. Ramulu, the learned Standing Counsel for the respondent-corporation strenuously contended that after the show-cause notice proposing the punishment was given to the petitioner. The petitioner took further extension of time by 7 days, which was granted and again he sought another 7 days extension of time. That was not granted and ultimately, the impugned order was passed.