- (1.) Having regard to the issues involved we would like to briefly indicate the reasons for the conclusions that we have arrived at the end of the elaborate hearing that has taken place. Two sets of charges were levelled against the Respondent No. 1, a Judicial Officer of the State of Andhra Pradesh. The first (Charges Nos. 2, 3, 4 and 9 of the Articles of Charges dated 19th October, 2006) pertain to the performance and conduct of the Judicial Officer while serving in Bapatla in Guntur District of Andhra Pradesh. The same, inter alia, relate to her not sitting on the bench on time and not dictating the judgments to the stenographer and further only pronouncing the operative part of the order without assigning reasons. The second set of charges pertain to the tenure of the Officer in Warangal. Specifically the charge levelled against the Officer was that she had demanded a bribe of Rs. 20,000/- (Rupees Twenty thousand) for extending an interim order of injunction and had, in fact, detained the person from whom such bribe was demanded in her chamber on 27.11.2007. The said person happens to be an Advocate and the case in question i.e. O.S. No. 593/2007 pertains to her father who was the Plaintiff therein.
(2.) Both sets of charges were separately enquired into in the course of two separate departmental enquiries. On the basis of the evidence of the witnesses recorded and other materials, the Enquiry Officer(s) returned a finding of guilt. The reports of the Enquiry Officers were considered by - the Administrative Committee and then by the Full Court of the Andhra Pradesh High Court whereafter a decision was taken to impose the punishment of dismissal from service.
(3.) The High Court hearing the writ petition filed by the Respondent No. 1 took note of the entire evidence on record and after a detailed analysis of the same came to the conclusion that the present was a case of no evidence. Accordingly, interference was made. Aggrieved, the High Court of Andhra Pradesh, on the Administrative Side, is before this Court seeking leave to appeal against the said order.;