KARRA DIVYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, was appointed as Ward Volunteer in Vinukonda Municipality, Guntur District by proceedings dtd. 1/8/2019. Thereafter, she was removed as Ward Volunteer by impugned proceedings R.O.C.No.437/2019/G-I, dtd. 24/8/2020. The impugned order issued by the Municipal Commissioner of the 3rd respondent states that she was removed on the following grounds:

(2.) Aggrieved by the said order, the petitioner has approached this Court contending that the action of the respondents in removing her, is a malafide action, on account of the fact that she was not agreeing to the recommendations being made by some of the authorities and that the entire proceedings were initiated and completed behind her back without any notice being given to her.

(3.) The 3rd respondent has now filed a counter in which it is stated that since term of office of the petitioner was completed on 14/8/2020 in accordance with the terms of the order of appointment dtd. 1/8/2019, she would stand removed from office. It is further submitted that clause (4) of her order of appointment stipulated that she could be removed from service in the event of any mis-demeanor or misbehaviour on her part as a Ward Volunteer.