NOOKALA RAVINDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. V.Ravichandran, learned counsel for petitioner and the learned Government Pleader for respondents.

(2.) Petitioner is presently working as Deputy Executive Engineer and aspiring for promotion as Executive Engineer. Petitioner alleges that on the ground that disciplinary proceedings and criminal proceedings are pending on the very same issue, he is not considered for promotion. In this writ petition, petitioner prays to declare the action of the respondents in initiating and continuing the disciplinary proceedings on the basis of identical set of facts and evidences in C.C.No.59 of 2019 pending in the Court of I Additional Special Judge for SPE & ACB Cases, City Civil Court, Hyderabad and further denying promotion/granting in-charge arrangements to the post of Executive engineer on the ground of pending disciplinary proceedings and criminal proceedings, as arbitrary and illegal and seeks declaration to hold that petitioner is entitled to be considered and to be promoted or given in-charge arrangement as Executive Engineer.

(3.) Facts as averred in the writ petition would disclose that Air Intelligence Unit of Income Tax Department seized unaccounted cash of Rs.17 lakhs and bank deposit vouchers for Rs.25 lakhs on 24.06.2011. Not satisfied with the explanation offered by the petitioner, Income Tax Department imposed tax of Rs.18,03,010/-. After asserting the facts from the Director General of Income Tax, New Delhi, the ACB authorities enquired into the matter and Crime No.22/RCO-WKH/2015 was registered under Section 13(1)(c)(d) of Prevention of Corruption Act, 1988; ACB conducted investigation and filed final report. C.C.No.59 of 2019 is pending in the Court of I Additional Special Judge for SPE & ACB Cases at Hyderabad.