A.RAJARAM REDDY Vs. ADDITTIONAL COLLECTOR

JUDGEMENT

(1.) The present Writ Petition is filed for the following relief:

(2.) Heard Sri Baglekar Akash Kumar, learned counsel for the petitioner, Sri K. Vasudeva Reddy, learned Standing Counsel for respondents No.1 to 3, and learned Government Pleader for Services-III, appearing for respondents No.4 and 5.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed as a Chief Executive Officer (CEO) of Karimnagar Co-operative Urban Bank Ltd., Karimnagar, on 23/2/1999 and that several allegations were made against him, as a result of which, 16 charges were framed. After conducting the enquiry, 12 (twelve) out of 16 (sixteen) charges were held to be proved against the petitioner by the Enquiry Officer and vide Order dtd. 13/6/2011, petitioner was dismissed from service by respondent Nos.1 and 2. Aggrieved by the same, the petitioner approached the Appellate Authority, and the Appellate Authority, vide its Order dtd. 2/1/2012, upheld the said dismissal order. Aggrieved by the said order, the petitioner filed Writ Petition No.22240 of 2012 before this Court challenging the dismissal of service and the said Writ Petition was disposed of on 18/7/2023 holding that the punishment of dismissal of service imposed against the Petitioner is unfair and directed respondent Nos.1 and 2 to reconsider the punishment of dismissal from service within a period of 6 weeks from the date of receipt of the copy of the order.