(1.) Heard learned counsel for petitioner and Sri M.V.Rama Rao, learned special standing counsel appearing for learned Government Pleader for Home.
(2.) Petitioner is working as civil police constable and aspiring for promotion as Head Constable. In this writ petition, petitioner is assailing drawing of charge memo dated 18.9.2020 to conduct disciplinary proceedings on the ground that on the same set of facts and issue, crime is registered against the petitioner and after investigation charge sheet was filed, therefore, the disciplinary proceedings are not maintainable.
(3.) Briefly noted, to the extent relevant, the facts are :