CH. RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed for quashing the departmental proceedings initiated under Articles of Charge issued in Rc.No.1656/2016/M4, dtd. 21/3/2017 in respect of an incident pertains to 2014 in spite of submitting the report by the Enquiry Officer on 5/3/2019.

(2.) Heard Sri P.V. Ramana, learned counsel for the petitioner and learned Government Pleader for Services-I, appearing for respondents. Perused the record.

(3.) Learned counsel for the petitioner submits that initially the petitioner was appointed as a Forest Sec. Officer in February 2008 at Kamareddy Division of erstwhile Nizamabad District. The petitioner worked as a Forest Sec. Officer for Reddypet Sec. , Kamareddy Range of Kamareddy Division, from October 2009 to June 2014. During the said period, as per the estimates sanctioned by the Divisional office for construction of boundary pillars, work was executed under Vana Samrakshana Samithi (VSS) as per the procedure contemplated. Works were executed as per the estimates prepared and after works were completed, work completion reports were incorporated in the Division Accounts accepted by the Divisional Forest Officer, Kamareddy. In 2014 itself the Divisional Office accepted the works. While stood thus, the Vigilance & Enquiry personnel from the Directorate Office, conducted field inspection and found certain irregularities in respect of usage of steel and concrete for laying down foundations.