M.MADHUSUDHAN RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed aggrieved by the action of the respondents in continuing the disciplinary proceedings against the petitioner, pursuant to Memorandum P.R.No.51/2016/No.L&O/BS/Tr/1736/2/13/16, dtd. 9/6/2016 and Memorandum No.HCP/NZ/HNI/OE/621/ 2021, dtd. 19/8/2024, issued by respondent Nos.3 and 5, respectively.

(2.) Brief facts of the case are as follows:-

(3.) Learned counsel appearing for the petitioner submits that since the criminal cases initiated against the petitioner are ended in acquittal, continuing the disciplinary proceedings on the very same set of facts is illegal and arbitrary. Therefore, appropriate orders be passed in the writ petition by setting aside the proceedings dtd. 19/8/2024 and allow the writ petition.