K.DORA REDDY Vs. TELANGANA STATE SPORTS AUTHORITY

JUDGEMENT

(1.) Aggrieved by the order, dtd. 30/7/2024, passed in Review I.A.No.1 of 2023 in W.P.No.6237 of 2010 by a learned Single Judge of this Court, the present Writ Appeal is filed.

(2.) Heard Sri Vedula Srinivas, learned Senior Counsel representing Vedula Chitralekha, learned counsel appearing for the appellant and Sri M.B.Nitish, learned Assistant Government Pleader representing learned Advocate General appearing for the respondent.

(3.) Learned Senior Counsel for the appellant had contended that the appellant was working as Hostel Manager in the Men's Sports Hostel, Hyderabad. The Sports Authority, Telangana has initiated the disciplinary proceedings against the appellant alleging that he has misappropriated an amount of Rs.26,00,000.00. After conducting a detailed enquiry and for the proven misconduct, a punishment of removal was imposed on the appellant vide proceedings, dtd. 18/1/2000.