H. R. ARADHANA DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Smt. H.R. Aradhana Devi, the appellant, is aggrieved by the order dated 28.08.2019, passed by a learned Single Judge in W.P.No.18636 of 2019, whereby the learned Single Judge has dismissed the writ petition filed by the appellant-petitioner challenging the initiation of the departmental enquiry against her.

(2.) Briefly the facts of the case are that the appellant was working as a Pharmacist Grade - II in the office of Directorate for Insurance Medical Services. Disciplinary proceedings were initiated against the appellant vide G.O.Rt.No.152, dated 09.04.2019. The said disciplinary proceedings were initiated based on the report of the Director General (Vigilance & Enforcement), who had conducted vigilance enquiry pointing out several glaring irregularities in procuring medicines. The Vigilance Report had indicted Dr.C.Devika Rani, Director, Insurance Medical Services Department, Dr. K. Vasantha Indira, Civil Surgeon, Dr. M. Venkata Swamy, Joint Director (Family Welfare), Dr. Asha Ramaiah, Civil Surgeon, Smt. K.Naga Lakshmi, Pharmacist Grade II, and Smt.H.R.Aradhana Devi, Pharmacist Grade II, the appellant. Since the appellant was aggrieved by the charge-sheet, she had challenged the same before the learned Single Judge. However, by the impugned order, the learned Single Judge has dismissed the writ petition. Hence, the present appeal before this Court.

(3.) Mr. T. Koteswara Rao, the learned counsel for the appellant, has pleaded that the charges framed against the appellant are vague as they do not indicate the omissions committed by her with regard to a particular order, or the lack of supply by the concerned supplier. Therefore, the charges deserve to be set aside by this Court.