G YANGANTIAH Vs. DEPOT MANAGER ANANTAPUR

JUDGEMENT

(1.) The petitioner is an employee (under suspension) working in A.P. State Road Transport Corporation. He invokes the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India and prays for issuance of an appropriate direction to the respondents directing them not to proceed with Departmental enquiry initiated against him until the disposal of criminal case in Crime No. 209 of 1998 pending on the tile of the learned Additional Judl.First Class Magistrate, Anantapur.

(2.) The authorities of the Corporation have lodged complaint against thepetitioner with I-Town Police Station, Anantapur on 6-9-1998 alleging that on 5/6-9-1998 the petitioner had committed theft of three flaps from garage at about 23.55 hours and was about to carry them in tool box of his two wheeler and he was caught redhanded by the security. The Police has registered a case in Crime No. 209/98 under Section 380 of the Indian Penal Code. The investigation is stated to be in progress.

(3.) On the very same allegation, the respondents have initiated disciplinaryaction against the petitioner and framed the following two charges: