K ANITHA Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner is the applicant in O.A.No.7720 of 2012 on the file of the Andhra Pradesh Administrative Tribunal, Hyderabad (for brevity, 'the Tribunal'). Her prayer therein was to declare the Charge Memo dated 06.06.2011 and the proceedings dated 04.02.2012 of the Commissioner, Prohibition & Excise, Government of Andhra Pradesh, as illegal. She sought a consequential direction to the authorities to forthwith consider her case for promotion as a Prohibition & Excise Superintendent without reference to the departmental proceedings initiated against her. By order dated 03.03.2016, the Tribunal allowed the O.A. directing the authorities to complete the departmental inquiry initiated against the petitionerapplicant through Charge Memo dated 06.06.2011 within a period of four months from the date of receipt of a copy of the order and in case they failed to do so, they were directed to consider the case of the petitionerapplicant for promotion to the next cadre without reference to the Charge Memo, subject to her seniority and eligibility.

(2.) As it was her case that the Disciplinary Authority never considered her written statement of defence submitted in response to the Charge Memo and straightaway appointed an Inquiry Officer, but the Tribunal did not take note of the same and directed completion of the inquiry within a time frame, the petitioner-applicant approached this Court.

(3.) By order dated 01.02.2018, this Court directed that no final decision qua the disciplinary proceedings against the petitioner-applicant should be taken pending further orders.