B.GOVERDHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, declaring the action of respondents in not regularizing the suspension period from 22.09.2010 to 16.06.2011 of the petitioner as eligible leave as per Rules and not granting annual grade increments from 2014 onwards i.e. after the expiry of punishment of withholding of three annual grade increments with cumulative effect, as arbitrary, illegal, without jurisdiction and violative of Articles 14, 21 and 300-A of the Constitution of India and sought consequential directions directing the respondents to fix the pay and to pay the arrears of difference of pay, by regularizing the suspension period of petitioner from 22.09.2010 to 16.06.2011 as eligible leave as per Rules by adding annual grade increments from 2014 onwards i.e. after the expiry of the punishment of withholding of three annual grade increments with cumulative effect, with all consequential benefits.

(2.) Heard Sri S.Rahul Reddy, counsel for petitioner and the Government Pleader for Services-I, appearing for respondents.

(3.) It has been contended by the petitioner that he was initially appointed as Special Teacher on 25.02.1987. Subsequently, he was promoted as Secondary Grade Teacher (SGT) and further promoted as School Assistant. The petitioner further contend that while he was working as School Assistant at Z.P.H.S., Chadmal, the petitioner was placed under suspension on certain allegations vide proceedings dated 22.09.2010. Thereafter, the disciplinary authority has initiated disciplinary proceedings and after conducting regular inquiry, a major penalty of withholding three annual grade increments with cumulative effect was imposed vide order dated 20.11.2013. The petitioner further submits that even before that, the suspension orders were revoked and the petitioner was reinstated into service vide proceedings dated 16.06.2011. The counsel for petitioner further submits that the petitioner was paid last increment during June 2010 and thereafter, respondents have not released the increments and also not regularized the suspension period in terms of F.R.54 and accordingly contend that appropriate orders be passed directing the respondents to regularize the suspension period in accordance with Rules and also release the increments due in June 2011, June 2012 and June 2013 and further increments, which fell due during June 2017 and June 2018, with all consequential benefits.