Sake Raja Sekhar vs. The State Of Ap
Held
The Court held that promotion cannot be deferred solely based on a pending criminal case without a charge sheet being filed or departmental proceedings being initiated. The petitioner's case should be considered for promotion.
Facts
The petitioner, a Senior Assistant, was denied promotion to Goods and Services Tax Officer due to a pending criminal case. Despite the criminal case, no charge sheet had been filed, nor had departmental proceedings been initiated.
Key Issues
Whether a promotion can be denied based on a pending criminal case when no charge sheet has been filed or departmental proceedings initiated.
Sections Cited
None
AI-generated summary — verify with the full judgment below
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APHC010717102025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3460] WEDNESDAY,THE THIRTY FIRST DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WRIT PETITION NO: 36612/2025 Between: Sake Raja Sekhar ...PETITIONER AND The State Of Ap and Others ...RESPONDENT(S) Counsel for the Petitioner:
K ANJANA RAMA KAMESWARI Counsel for the Respondent(S):
GP FOR SERVICES I The Court made the following:
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THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WRIT PETITION NO: 36612/2025
The present Writ Petition is filed questioning the Order issued vide R.C.No.A1/115/2007, dated 15.12.2025, rejecting the case of the Petitioner for promotion as illegal and arbitrary.
The Petitioner is working as Senior Assistant-cum-Assistant Executive Engineer in Commercial Tax Department and is due for promotion to the post of Goods and Services Tax Officer (GSTO). A criminal case was registered against the Petitioner by the A.C.B officials in connection with a trap case in Cr.No.2/RCT-ATP/2023 of ACB Anantapuramu Range under Section 7 of the Prevention of Corruption (Amend
The judgment continues below.
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