V. RAGHAVULU Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) Heard Sri R.Anurag, learned counsel for the appellant and Sri B.Krishna, learned Government Pleader for Home appearing for the respondents and perused the record.

(2.) This Writ Appeal is directed against the order dtd. 13/3/2025 passed by the learned Single Judge in Writ Petition No.17170 of 2019 whereby the writ petition filed by the appellant/writ petitioner challenging the disciplinary action and punishment imposed upon him was dismissed.

(3.) The said W.P.No.17170 of 2019 was filed seeking a writ of Mandamus to declare the action of respondent No.3 in imposing the penalty of Reduction in Time Scale of Pay (R.T.S.P) for two stages for a period of two years with effect on future increment and pension dtd. 25/5/2018 along with order dtd. 23/8/2016 as illegal, arbitrary and violative of principles of natural justice and for a further direction to treat the period of suspension from 22/3/2010 to 9/7/2010 as duty for all purposes and to restore the pay including all arrears to which the petitioner is entitled; and to promote the petitioner to the rank of Inspector on par with his juniors w.e.f. 1/12/2017 and to accordingly recalculate his pensions and all other emoluments.