G VENKOBA S O VEMANNA Vs. APSRTC

JUDGEMENT

(1.) PETITIONER was employed as driver in APSRTC in the year 1979. Through order, dated 12. 05. 1998, he was appointed as Assistant Depot Clerk (ADC), by transfer. He was due to attain the age of superannuation, on 31. 03. 2008.

(2.) THE Depot Manager, Yemmiganur, 2nd respondent herein, issued a charge sheet, dated 26. 02. 2008, to the petitioner alleging that the certificate of his educational qualifications were found to be not genuine. Petitioner submitted his explanation on 08. 03. 2008. The 2nd respondent appointed an enquiry officer, and a report was submitted on 18. 03. 2008, holding that the charge against the petitioner is proved. The 2nd respondent issued a show cause notice dated 19. 03. 2008, proposing punishment of removal. Petitioner submitted explanation on 28. 03. 2008. On the same day, the 2nd respondent passed an order directing removal of the petitioner from service. The same is challenged in this writ petition.

(3.) PETITIONER contends that it was only on the recommendation made by the selection committee, after examining the record and application of the petitioner that he was posted as ADC, and he was not promoted. He contends that there was no raise in his emoluments, on such appointment by transfer, and the entire action of the respondents is malafide, in nature.