REVU RAJU Vs. VICE ADMIRAL, CHIEF OF PERSONNEL

JUDGEMENT

(1.) This Writ Petition is filed, under Article 226 of the Constitution of India, praying for the following relief;

(2.) According to the petitioner, he was initially appointed as an unskilled labourer in the office of the 3rd respondent and his service was regularised on 02.04.1979. On the basis of a compiaint made by the Andhra Pradesh ST Employees' Association, Visakhapatnam Branch, the Disciplinary Authority addressed a letter to the Revenue authorities to furnish information as to the easte status of the petitioner herein. The District Collector, on the basis of the information furnished by the Mandal Revenue Officer, S. Kota, addressed a letter bearing Dis. No. 2679/88 C7 dated 04.01.1989 to the respondent No. 3 which reads as under;

(3.) Subsequently, on the basis of the said information, the Disciplinary Authority issued a charge-sheet on 30th day of January, 1992, framing the following two (2) charges.