S. SREEVARNI Vs. DIVISIONAL FOREST OFFICER

JUDGEMENT

(1.) Heard Sri C.Sai Reddy, learned counsel for the petitioner and learned Government Pleader for Forests, represented by Ms.Kanya Kumari, Assistant Government Pleader (Services-I).

(2.) Petitioner filed the present writ petition being aggrieved by the proceedings of the Divisional Forest Officer, Hyderabad dtd. 16/2/2016 wherein and whereby the petitioner was imposed punishment of withholding of two annual grade increments of pay with cumulative effect and treating the suspension period undergone by the petitioner as leave as per the eligibility, which was affirmed in appeal by order dtd. 9/10/2016 and reaffirmed by the proceedings of the Revisional Authority dtd. 23/10/2018.

(3.) The facts germane for filing of the present writ petition are that while the petitioner was working as Forest Sec. Officer at Ibrahimpatnam, Hyderabad (South) Range, Hyderabad Division, has committed certain grave irregularities in the field. The petitioner was placed under suspension and departmental enquiry was ordered by levelling as many as six charges. The petitioner submitted her explanation to all the charges however, not being satisfied, the disciplinary authority ordered for regular departmental enquiry. After culmination of the entire proceedings the disciplinary authority came to conclusion that all the charges levelled against the petitioner were held proved and accordingly, by proceedings dtd. 16/2/2016 imposed penalty as stated supra.