B. SRIDEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Certiorari calling for all the connected records pertaining to the order of punishment issued by the 2nd respondent vide proceedings dt.25/10/2018 imposing a penalty of stoppage of increments for two years with cumulative effect as being perverse, illegal and arbitrary and consequently direct the respondents to restore the seniority of the petitioner with all consequential benefits.

(2.) Heard Sri D.V. Sitharam Murthy, learned Senior Counsel, appearing for Sri N.Ashwani Kumar, learned counsel for the petitioner, learned Government Pleader for Law and Legislative Affairs appearing for 1st respondent and Sri Y.Rama Rao, learned counsel for 2nd respondent.

(3.) It has been contended by the petitioner that she was initially appointed as a Junior Civil Judge on 1/5/2008 after undergoing regular selection process and after rendering considerable length of service, she was promoted as Senior Civil Judge in the year 2017 and while she was working as II Metropolitan Magistrate (Juvenile Court), Ranga Reddy District, certain complaints were made against her alleging that the bails have been granted in a biased manner and the Registrar (Vigilance) High Court, had issued proceedings on 14/11/2016 directing the Principal District Judge, Ranga Reddy District, to enquire into the said allegations and submit a report. Thereafter, the District Judge, Ranga Reddy, has issued a memo on 22/11/2016 directing her to submit explanation and remarks on the said complaint. She has submitted an explanation and remarks on 29/11/2016 denying the said allegations. Thereafter, the 2nd respondent vide proceedings dt.29/7/2017 was pleased to issue a memorandum of charges, in all, two articles of charges were framed, which reads as under: