J JANAKI RAMAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Although this matter was listed under the heading, 'for interlocutory orders', by consent of the parties, the main writ application was treated as on the day's list for hearing.

(2.) The petitioner herein is aggrieved by an order dated 29-6-1998 passed by the A.P. Administrative Tribunal in O.A.No. 5179 of 1996 whereby and whereunder his application for setting aside an order of punishment was dismissed.

(3.) The petitioner was an employee of the State. He retired in the year 1993. However, purported to be on the charge of defalcation, disciplinary proceedings have been initiated and a punishment was imposed on him in the year 1995. A criminal case was also initiated against the petitioner which ended in acquittal.