P.VASUKI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the learned Government Pleader for Services II.

(2.) This writ petition is filed to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd respondent in imposing the punishment of reduction of Rank i.e. to lower time scale of Junior Assistant vide impugned proceedings No.G/79/2014, dtd. 11/2/2020 on the dictates of the higher authority viz. the 1st respondent and the Vigilance Commission and that too, after concluding that a punishment of censure would be appropriate and that the petitioner was instrumental in informing the lapses on part of the regular sub-registrar to the higher authorities, as being arbitrary, illegal, erroneous, irrational, grossly disproportionate and in violation of Article 14 of the Constitution of India and further be pleased to declare that the petitioner is entitled to be continued as Senior Assistant and be considered and promoted as Sub-registrar Grade II duly treating the period of suspension as on duty for all purposes with benefits incidental and ancillary thereto in the interest of justice.

(3.) The case of the petitioner, in brief, is as follows: