DEPOT MANAGER Vs. N.P.REDDY

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the orders passed by the learned Single Judge in W.P.No.11755 of 2007 dt.25/4/2017.

(2.) Heard Sri N.Vasudeva Reddy, learned counsel for the appellant-Corporation and Sri Ramesh Chilla, learned counsel for the 1st respondent.

(3.) It has been contended by the appellant that the 1st respondent was employed as a driver with the appellant-Corporation and he had indulged in a fatal accident because of his rash and negligent driving on 13/1/2002 and in the said accident, one pedestrian was killed on the spot. The disciplinary authority has construed the said act of the 1st respondent as a mis-conduct and initiated disciplinary proceedings by issuing charge sheet on 15/2/2002. Thereafter, the 1st respondent has filed a detailed explanation denying the charges. Later, the disciplinary authority, not being satisfied with the explanation of the 1st respondent, conducted detailed enquiry by appointing an enquiry officer and in the enquiry, the charges levelled against the 1st respondent were proved and based upon the enquiry officer 's report, the disciplinary authority has imposed a punishment of removal vide proceedings dt.15/7/2002 which were also confirmed by the appellate authority on 6/10/2003.