J. RANGA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the order dated 06-6-2019 of Chief General Manager/HRD whereunder the petitioner was dismissed from service on the ground that he was convicted in a criminal case, this writ petition is filed by the petitioner.

(2.) Facts germane to dispose of this writ petition may briefly be stated as follows:

(3.) When the writ petition came up for hearing, I have heard Sri Challa Ajay Kumar, learned counsel for the petitioner; learned Government Pleader for Energy appearing for respondent No.1 and Sri N.Siva Reddy, learned Standing Counsel for respondents 2 to 5/APSPDCL.