M.RAJENDER Vs. HIGH COURT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to issue a Writ of Mandamus declaring the order in ROC.No.164/2012-Vigilance Cell, dated 13.10.2016, as illegal, arbitrary and bias, and consequently, set aside the same and release all the consequential benefits.

(2.) Heard Sri S. Ashok Anand Kumar, learned Senior Counsel for the petitioner, and Sri Swaroop Oorilla, learned Standing Counsel appearing for the respondent.

(3.) It has been contended by the petitioner that he was initially appointed as a Junior Civil Judge on 29.11.2008 and was given posting at Miryalguda as Additional Junior Civil Judge. The petitioner had further contended that even without subjecting him to any training, he was straightaway given posting at Miryalguda to work as Additional Junior Civil Judge and, after rendering a considerable length of service, he was sent to training on 04.01.2011 at Judicial Academy, Secunderabad. The petitioner further contended that he has been discharging his duties to the best satisfaction of his superiors and everyone concerned. The petitioner had further stated that while he was discharging his duties as Additional Junior Civil Judge, it was alleged that he had reserved certain cases for pronouncement of judgment and not delivered the judgments with ill-motive and with extraneous considerations. The disciplinary authority had initiated disciplinary proceedings and issued memorandum of charges on 10.04.2012 and, in all, three Articles of charges were framed against him. The Articles of charges read as under: