V VASANTHA BALA Vs. SPECIAL COMMISSIONER OF WOMEN DEVELOPMENT & CHILD WELFARE, STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two writ petitions arise out of common order, dated 28.08.2017, in O.A.Nos.1908 and 1909 of 2017, on the file of the Andhra Pradesh Administrative Tribunal, at Hyderabad (for short "the Tribunal") by and under which, the Original Applications filed by the writ petitioners challenging their suspensions were dismissed.

(2.) Brief facts leading to the filing these two writ petitions are that on the ground that the petitioners, who were working as Assistant Project Director and Project Director in Women Development and Child Welfare Department respectively, are responsible for misappropriation of Government funds to the tune of crores of rupees in Gutur District, during their tenure, in purchase of Oil, Dal, Milk and Eggs and indulging in other corrupt practices, they were placed under suspension, vide proceedings Nos.537/E2/2016-1 and 537/E2/2016-2, dated 17.10.2016 respectively of the 1st respondent. Vide proceedings dated 12.06.2017 of the 1st respondent, the suspension period of the petitioners was further extended.

(3.) The period of the alleged misappropriation is from 22.05.2013 to 30.11.2015.