CH.SRINIVAS REDDY Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition has been filed seeking to call for the records relating to the impugned proceedings issued in G.O. Rt.No.727, Social Welfare (Ser.III) I Department dtd. 6/11/2011 of the 1st respondent including consequential orders issued vide Proceedings Rc.No.A1/621/2000-II (39-III) dtd. 27/4/2013 of the 3rd respondent and set aside the same by holding the entire action/procedure adopted by the 1st and 3rd respondents for issuing the impugned orders as illegal and arbitrary.

(2.) It is the case of the petitioner that he was initially appointed as Grade-II Hostel Welfare Officer during 16/3/1978 and subsequently he was promoted as Grade-I HWO and retired from service on attaining the age of superannuation on 31/3/2010 while working at Social Welfare (Boys) Hostel at Shyampet Warangal District.

(3.) While so, the 1st respondent, Principal Secretary, Social Welfare Department, vide G.O. Rt. No.46, dtd. 3/2/1998 had issued orders for conducting special audit in respect of misappropriation of Government funds and financial irregularities in all Government Social Welfare Hostels of Warangal District for the period from 1991- 1992 to 1993-1994. Based on the said orders, the 2nd respondent, Commissioner of Social Welfare, had deputed a special audit party for the purpose of auditing of accounts in the Social Welfare Hostels of Warangal District and they submitted a report to the 2nd respondent, who in turn communicated the same to the 3rd respondent, District Collector, Warangal, for taking suitable disciplinary action against the concerned Wardens/Matrons of the hostels as per the CCA Rules.