STATE OF ANDHRA PRADESH Vs. CHITRA VENKATA RAO

JUDGEMENT

(1.) This appeal is by special leave from the judgment dated 13 June, 1974 of the Andhra Pradesh High Court quashing an order of dismissal. The principal question canvassed by the Attorney General is that the High Court should not have interfered with the findings of the Tribunal.

(2.) The State Government in the year 1964 received certain complaints alleging misconduct against the respondent. The Director of Anti-Corruption Bureau was asked to inquire and make a report. The Government in the light of advice tendered by the vigilance Commission referred the matter to the Tribunal constituted under Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960.

(3.) Three charges were framed against the respondent. Broadly stated the charges were that the respondent claimed false travelling allowance on certain days in the months of January, April and September, 1964. The respondent denied the charges and submitted a written statement on 4 November, 1968. The Tribunal made inquiries and on 9 December, 1968 recommended dismissal of the respondent from the service.