A. BAPU RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of Constitution of India seeking the following relief:

(2.) Heard Sri V.Rohith, Learned Counsel for the petitioner and the Government Pleader for Services-I

(3.) The learned Counsel for the petitioner submits that initially the petitioner was appointed as Supervisor in Adult Education Department under Physically Handicapped Quota and later he was promoted as Project Officer in the year 2014. While the petitioner was working at Adilabad he was placed under suspension along with two others on the allegation of misappropriation of an amount of Rs.7,98,000.00 with regard to release of honorarium to Village Coordinators and Mandal Coordinators on 27/8/2018 and the suspension of the petitioner was revoked and reinstated into service on 4/7/2019. Thereafter, departmental enquiry was initiated against the petitioner and basing on the Enquiry Officer's report dtd. 9/9/2019, the respondent No.2 imposed major punishment of withholding of one Annual Grade Increment with cumulative effect.