- (1.) This Appeal is directed against the judgment of the Chief Judge, City Civil Court, Hyderabad, given in A.S. No. 80 of 1969 on 15th September, 1970, whereby the learned Judge, affirming the judgment of the trial Court dismissed the appeal
(2.) The facts giving rise to this appeal may be stated briefly. The plaintiff, who is the appellant before me, is a Lower Division Clerk working in the office of the Revenue Divisional Officer, Medak. After he passed Public Service Commission examination on 13th June, 1963, he was allotted to the Tahsil Office, Medak. On 25th October, 1965, he Was posted as Special Levy Inspector at Chilver check-post to check the movement of rice. On 31st January, 1966 at 2 A.M. two lorries loaded with rice were going towards Shankerampet in Andole Taluk. It is stated that Sri S. Kishan Rao Was following these two lorries. These two lorries were loaded with rice The plaintiff was a Special Levy Inspector at that time. It was alleged that the plaintiff had a talk with Sri S. Kishan Rao and accepting Rs. 200 as bribe he allowed the said lorries to pass the check-post in spite of the protests made by certain officers. On getting a complaint, the Tahsildar Andole, visited the check-post on the same date. It was found that the plaintiff had not made any entry in the vehicle movement register.
(3.) Three charges, therefore were framed against the plaintiff. The Collector, Medak District, after an enquiry, by his order dated 9th December, 1966 found the plaintiff guilty of the first and second charges, but droped the third charge. On the count of two charges found proved the Collector ultimately directed the removal from service of the plaintiff.;