KURRA VARA PRASADA RAO Vs. DEPUTY COMMISSIONER OF PROHIBITION AND EXCISE GUNTUR DIVISION GUNTUR DISTRICT

JUDGEMENT

(1.) This writ petition is directed against a judgment dated 24-4-2000 passed by the State Administrative Tribunal in OA No.2280 of 2001 whereby and whereunder the original application filed by the petitioner herein was dismissed. In the said application the petitioner prayed.

(2.) It is not in dispute that the following charge-memo was issued against the writ petitioner.

(3.) A criminal case based on the same allegation was instituted against him being CC No. 15 of 1999 under Sections 7, 12, 13(2) read with 13(l)(d) of P.C. Act, 1988 (Central Act 49 of 1988) read with Section 34 IPC in Cr.No.8/ACB-NPK/98 of ACB Nellore Range.