G. Ramakrishnudu vs The State Of Andhra Pradesh & Anr.

The present Writ Petition is filed to declare the action of the Respondents in initiation and continuation of disciplinary proceedings vide Charge Memo bearing G.O.Rt.No.741, Municipal Administration and Urban Development (Vig.III) Department, dated 12.06.2026 as illegal and arbitrary and consider the case of the Petitioner for promotion to the post of Deputy Director/ Deputy City Planner.

The Petitioner was joined at the office of Municipal Administration and Urban Development Department, in the year 1990 and thereafter, he got promotion to the post of Assistant Director/Assistant City Planner at Nandyal. It is stated that now he is eligible and qualified for promotion to the post of Deputy Director. While so, a charge memo was issued to the Petitioner vide G.O.Rt.No.741, Municipal Administration and Urban Development (Vig.III) Department, dated 12.06.2026 alleging that the Petitioner while working as Assistant City Planner, Nandyal Municipality has failed to discharge his legitimate duties.

It is stated that after serving the above charge memo, the Petitioner submitted statement of defence refuting the aforesaid charge and enquiry is stated to be pending. While so, the promotion for the post of Deputy Director is being considered and the apprehension of the Petitioner is that his case would not be considered for promotion in view of the pendency of the disciplinary enquiry. It was in that context, the present Writ Petition was filed.

Having heard the respective submissions, this Court is of the opinion that the case of the Petitioner for the post of Deputy Director can be considered for promotion in terms of G.O.Ms.No.257, dated 10.06.1999.

The Writ Petition is disposed of with following directions:

ii) There shall be no order as to costs.

As a sequel, miscellaneous petitions, pending if any, shall stand closed.