D. NAGESHWAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed seeking following relief

(2.) The brief facts leading to filing of present petition are as under:

(3.) The petitioner was appointed as Sub Inspector of Police with effect from 11/9/2002 and was promoted to the post of Inspector of Police from 24/4/2012. While, the petitioner was working as Sub Inspector of Police in Peddavoora Police Station of Nalgonda District, he was placed under suspension on the ground of alleged trap conducted by ACB on 21/5/2007, later petitioner was reinstated into service on 15/5/2008. The petitioner was served on him framing two charges are as under: