C. PARASURAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri K.Sarath, learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

(3.) It has been contended by the petitioner that he is working as a Sub-Inspector of Police and while he was discharging his duties, the respondents have placed him under suspension on 8/8/2013. Thereafter, he was reinstated into service with effect from 9/9/2015. 3.Learned counsel appearing for the petitioner contended that the disciplinary authority has imposed a minor penalty of stoppage of one increment without cumulative effect vide order dtd. 21/10/2016. Aggrieved by the same, the petitioner has preferred an appeal before the appellate authority and the appellate authority was pleased to dismiss the said appeal vide order dtd. 20/10/2017. Aggrieved by the same, the petitioner has preferred a revision before the State Government and the State Government was pleased to allow the said revision vide order dtd. 7/2/2018 by setting aside the said punishment. Thereafter, the petitioner has submitted a representation to the respondents requesting to treat the suspension period from 8/8/2013 to 8/9/2015 as spent on duty and the same was rejected vide order dtd. 29/5/2018. Again, the petitioner has submitted another representation to the respondents requesting to treat the suspension period as spent on duty and the same was rejected on 7/9/2019. Challenging the same, the present writ petition is filed.