J.SHIVA SHANKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri S.Gopal Rao, learned counsel appearing on behalf of the petitioner and the learned Assistant Government Pleader for Services-II appearing on behalf of the respondents.

(2.) The petitioner approached this Court seeking the prayer as under:

(3.) The petitioner was initially appointed as a Probationary Deputy Tahsildar through APPSC in 1985 and was promoted as Tahsildar in 1996. Though eligible for promotion to Deputy Collector in 1998 -99, the petitioner's case was deferred due to a pending disciplinary case, and the petitioner's junior, Sri K. Madhusudhan, was promoted instead. Subsequently, punishment of one annual grade increment stoppage with cumulative effect was imposed on 27/8/2002 but was later set aside on 22/10/2007. In 2010, baseless allegations from 2008 led to a charge memo vide G.O.Rt.No.700 Revenue (Vigilance -III) Department dtd. 12/5/2010, to which the petitioner submitted a detailed explanation denying the allegations on 12/8/2010. Despite retiring on 31/3/2013, the petitioner's provisional pension was delayed until 2018 and released only after filing a contempt case with the A.P. Administrative Tribunal. The petitioner was also falsely implicated in SC/ST Sessions Case No.18 of 2003 and was acquitted on 23/9/2005. Subsequently, G.O.Rt.No.38 Revenue (Vigilance -I) Department dtd. 1/2/2021 was issued to the petitioner imposing penalty of 10% cut in pension for three years. Aggrieved by the same, the petitioner filed the present writ petition.