V.CHINNAIAH Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking the following relief:

(2.) The brief facts leading to filing of the present petition are that the petitioner viz., V.Chinnaiah, was appointed as Grade-II Warden on 21/8/1978 in 2nd respondent-Social Welfare Department and became an approved probationer. While he was working as such at Government Social Welfare Boys Hostel (B), Wanaparthy of Mahabubnagar district, he was placed full additional charge of another two hostels, viz., Government Boys Hostel (A) and Vimukthi Hostel (Boys), Wanaparthy, in addition to his regular duties from 1986 onwards and continued till he was placed under suspension by the 3rd respondent-District Collector, Mahabubnagar vide proceedings dtd. 4/7/1995.

(3.) While the matter stood thus, when the petitioner went to hospital to take treatment of his ill-health and in his absence, the ACB authorities conducted surprise check in the said hostels and taken away all the records and sent a report vide proceedings dtd. 1/11/1994 to the 3rd respondent, recommending to take departmental action against the petitioner. Based on the report, petitioner was placed under suspension vide proceedings dtd. 4/7/1995.