G. VALAYYA PANTULU Vs. GOVERNMENT OF ANDHRA

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution of India for issuing a writ of certiorari to quash the order of the Government dismissing the petitioner from service.

(2.) THE petitioner was employed by the Madras State as Health Officer, Class I. In April, 1951, her was posted as District Health Officer, Guntur. On the basis of many complaints made against him, the Government directed the Tribunal for Disciplinary Proceedings to make an enquiry about his conduct. The Tribunal framed the following seven charges:

(3.) THAT you received through your camp clerk, Sri P. Kalidas Rs. 75/ - as illegal gratification from Sri Aramanda Kotayya, a mill owner of Peddagadalavarru village, in about August 1951 for sending a report against Sri Katragadda Subba Rao and Dasari Bhagavendam, Mill owners, whose mill worked without the necessary licence, and later when the District Supply Officer on receipt of your report asked some information you did not furnish the information required, and lodged the file, probably in consideration of some illegal gratification received from the latter mill owners.