2020 LAB. I. C. 4521 ::AIROnline 2020 AP 40 ::(2020) 5 Andh LD 381 (AP) ::2021 (2) Serv LR 143

Andhra Pradesh High Court

Hon'ble Judge(s): G. Shyam Prasad , J

Constitution of India , Art.309— Andhra Pradesh Revised Pension Rules (1980) , R.9(2)(b)(ii)— Disciplinary proceedings - Initiated against retired Government employee for incident pertaining to 4 years anterior to date of such initiation - Proceeding not initiated while employee was in service, hit by R. 9(2)(b)(ii) of Rules 1980 - Disciplinary proceedings liable to be quashed. (Para 11)