A.SRINIVASULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. Nayakawadi Ramesh, learned counsel for the petitioner. Mr. R.Chinna Pochaiah, learned Assistant Government Pleader for Law and Legislative Affairs Department for respondent No.1. Mr. B.Mayur Reddy, learned Senior Counsel representing Mr. K.V.Ramana, learned counsel for respondent Nos.2 and 3.

(2.) In this writ petition, the petitioner is aggrieved by the action of respondents in not dropping the disciplinary proceedings initiated against him on the ground that the petitioner has been acquitted in a criminal case in C.C.No.44 of 2021 dtd. 17/2/2023.

(3.) Facts giving rise to filing of this writ petition briefly stated are that the petitioner was initially appointed as an Attender on 12/6/2000 and thereafter was promoted as Field Assistant. On 23/11/2019, the petitioner was working as Field Assistant in IX Additional Metropolitan Magistrate's Court. On that day itself, a trap was laid by the Anti-Corruption Bureau and the petitioner was found accepting bribe for doing an official favour.