A. LAXMINARAYANA Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Government Pleader appearing for the respondents.

(2.) Petitioner is working as Hostel Welfare Officer Grade-II. In this writ petition he is challenging the order dated 29.09.2013 imposing the punishment of withholding of two annual increments with cumulative effect.

(3.) The facts on record would disclose that on 10/11.09.2003 the ACB officials conducted surprise check in the BC Boys Hostel, Karimangar, where petitioner was working as Hostel Welfare Officer. By proceedings dated 27.11.2003, Charge Memo was drawn containing three charges and petitioner was also placed under suspension by the same proceedings. An Enquiry Officer was appointed to enquire into the charges leveled against the petitioner. The Enquiry Officer submitted his report vide letter dated 27.08.2004 holding the Charges as not proved.