M. JAGADEESWAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) The case of the petitioner is that on 5/12/1992, he joined in APSEB as Helper initially and subsequently promoted as Sub- Engineer and presently working in the same cadre. On 24/4/2003, upon registration of ACB case, he was convicted and consequently dismissed from service on 18/7/2003. However, subsequently on 9/4/2010, petitioner was acquitted of the charges on benefit of doubt in Crl.A.No.509 of 2003 by this Court. Hence, suspension orders dtd. 9/11/1998, have been issued by the 3rd respondent suspending him from duties. The petitioner has submitted representation dtd. 12/5/2010 to the 1st respondent requesting to reinstate him into service. Subsequently on 30/8/2011, the petitioner has been reinstated into service and got posting orders on 2/9/2011. On 1/2/2012, the respondents have passed Memo treating the petitioner's interregnum period as dies-non, which reads as follows:

(3.) Later the petitioner has submitted an appeal against the dies- non orders on 17/10/2014. However, the 1st respondent dismissed the said appeal confirming the orders passed by the disciplinary authority by order dtd. 27/4/2015.