R.SRINIVAS Vs. DISTRICT LEGAL SERVICES

JUDGEMENT

(1.) The petitioner has challenged the punishment order dated 24.11.2018, whereby he has been dismissed from service, and the order dated 19.08.2019 passed by the Appellate Authority confirming the punishment order dated 24.11.2018.

(2.) Briefly, the facts of the case are that the petitioner was appointed as a Record Assistant on 19.06.2000 with the District Legal Services Authority, Karimnagar, and on 20.06.2000 was posted at the Senior Civil Judge's Court, Jagitial. During the course of his service he was placed under suspension on 25.04.2018 on the basis of certain complaints which were made by the advocates of Manthani. Subsequently, he was furnished with a charge-sheet. The following five charges were framed against him:-

(3.) The petitioner submitted his reply to the Charge Memo. Not satisfied with the explanation submitted by the petitioner, an Enquiry Officer was appointed. After completing the enquiry, the Enquiry Officer concluded that while Charge Nos. 1 and 2 were proved, Charge Nos.3, 4 and 5 could not be established. Subsequently, the petitioner was issued a second show cause notice. After considering his reply to the second show cause notice, the impugned order dated 24.11.2018 was passed dismissing the petitioner from service. Since the petitioner was aggrieved by the punishment order dated 24.11.2018, he filed an appeal before the Appellate Authority. However, the Appellate Authority confirmed the punishment order and dismissed the appeal by its order dated 19.08.2019. Hence, the present Writ Petition before this Court.