C. SRINIVASA 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.Ravi Chandran, Learned Counsel appearing for the petitioner and the Learned Assistant Government Pleader for Services-III, appearing for the respondents.

(3.) The Learned Counsel appearing for the petitioner submits that the petitioner is presently working as Assistant Motor Vehicle Inspector and he is eligible and fully qualified for the promotion to the post of Motor Vehicle Inspector. The Anti Corruption Bureau (ACB) officials have conducted a surplice check at integrated check post, Saloor, Nizamabad on the intervening night of 20/21/12/2013. Upon receipt of the report from the ACB officials, the Government had entrusted the matter to the Tribunal for Disciplinary Proceedings (for brevity T.D.P) to frame charges, conduct enquiry and send report on 22/7/2016. Accordingly, the T.D.P framed three charges and the gist of the allegation is that the ACB officials have seized an amount of Rs.11,880.00 from a private person purportedly engaged by the petitioner. Notice of enquiry dtd. 20/3/200 was issued and the proceedings are yet to be commenced before the T.D.P.