G.SADANANDAM GOUD 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 Pratap Narayan Sanghi, Learned Senior Counsel for Sri Avadesh Narayan Sanghi, appearing for the petitioner and the Learned Assistant Government Pleader for Services-I appearing for the respondents.

(3.) The Learned Counsel appearing for the petitioner submits that the petitioner is holding the post of President of State Teachers Union, Telangana State and a charge Memo was issued by the District Educational Officer, Ranga Reddy on 17/3/2017, stating that the petitioner was participated in the meeting conducted with the contesting candidates by the Returning Officer, Mahabubnagar-Ranga Reddy-Hyderabad Teachers' constituency by invoking Rule-20 of CCS CCA Rules, proposing to impose major punishment, for which the petitioner submitted his explanation. An inquiry Officer was appointed, but the Enquiry Officer neither conducted any enquiry nor examined any witnesses, nor followed any procedure while conducting the enquiry and the said exercise is in gross violation of Rule-20 of TS CS (CCA) Rules and therefore the same is liable to be set aside.