B.SHIVA PRASAD Vs. GOVT. OF A.P.

JUDGEMENT

(1.) This writ petition has been filed seeking to call for the records relating to the impugned G.O. Rt.No.1385, Irrigation and C.A.D (Ser.VII.(V&E)A.1) Department dtd. 26/12/2012 issued by the 1st respondent in imposing a major penalty of cut in 2 increments with cumulative effect and set aside the same as illegal and arbitrary and consequently to direct the respondents to accord all consequential benefits.

(2.) It is the case of the petitioner that he was initially appointed as Assistant Executive Engineer on 9/4/1992 and subsequently he was promoted as Deputy Executive Engineer.

(3.) While so, the 1st respondent, Secretary to Government, Irrigation and C.A.D. Department, vide G.O. Rt. No.1611, dtd. 5/12/2006 had issued orders framing certain articles of charges and initiated the disciplinary proceedings for which, the petitioner submitted his explanation denying the article of charge. Statement of Article of Charge reads as under: