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Judgment
ORDER:
The present Writ Petition is filed questioning the action of Respondents in not regularizing the suspension period of the Petitioner from 05.06.2008 to 02.11.2010 treating it as ‘on duty’, as illegal and arbitrary.
The Petitioner while working as MPDO, Krishnagiri Mandal, Kurnool District, a criminal case was registered against the Petitioner by the ACB authorities on the complaint given by one Vadla Srinivasulu and thereafter a charge-sheet was filed under the provisions of Prevention of Corruption Act, 1988. The cognizance of offence was taken by the I Additional Special Judge for SPE & ACB Cases-cum-V Additional Chief Judge, City Civil Court, Hyderabad, and the same was numbered as C.C.No.37 of 2009.
After due trial, the trial Court acquitted the Petitioner vide Judgment dated 30.06.2012 and a Criminal Appeal was filed thereon vide Criminal Appeal No.1067 of 2012 and the same is pending adjudication. On the allied lines, a departmental enquiry was initiated and consequent to the enquiry, the Petitioner was imposed a penalty of stoppage of two (2) annual grade increments without cumulative effect on 22.01.2014. During pendency of the criminal case, the Petitioner was suspended from service on 09.06.2008 and was reinstated into service on 04.10.2010. Now, the Petitioner seeks for regularization of his service on suspension in view of the acquittal in the criminal case.
Learned Assistant Government Pleader appearing for the Respondents on instructions submits that the proposals for regularization of the suspension period of the Petitioner were sent to the Government vide Lr.No.1032796/CRP&RD/VIG-ACB/2019, dated 11.06.2025 and the same is pending for consideration.
Considering the submissions, the Writ Petition is disposed of directing the Respondents to examine the claim of the Petitioner and pass appropriate orders on the suspension period of the Petitioner within a period of three (3) months from the date of receipt of a copy of this order.
No order as to costs.
As a sequel, pending applications, if any, shall stand closed.