Y. RAMAKRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioners, wherein, the following prayer is made:

(2.) I have heard the submissions of Sri P.Venkatesh, learned counsel for the petitioner, learned Assistant Government Pleader for Services-II representing the respondents and perused the record.

(3.) The undisputed facts of the case are that while the petitioner was working as Medical Officer, Leprosy Control Unit at Adilabad, he absented from duty from 19/1/1997 to 12/4/1999 without prior permission. After he reported to duty on 13/4/1999, he was kept waiting for posting till 12/3/2000. A charge memo was issued to him on 6/9/1999 to which, the petitioner submitted explanation on 5/2/2000. Subsequently, enquiry was conducted vide proceedings dtd. 16/8/2001, which culminated in awarding punishment of stoppage of two annual grade increments with cumulative effect, apart from considering the period of absenteeism as dies non. Further, the waiting period from 13/4/1999 to 12/3/2000 was treated as extraordinary leave. Though the petitioner submitted a representation dtd. 13/6/2015 in the form of appeal, the same was rejected by the disciplinary authority vide Rc.No.11111/VC/A/2016-1, dtd. 11/4/2016.