DADI DEVI, VIJAYAWADA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, by way of G.O.Ms.No.252, dtd. 20/2/2020, was appointed as a member of the Trust Board of the 4th respondent-temple for a period of two (2) years with effect from the date of taking the oath of office. She took the oath of office on 5/3/2020 and was to be a member of the Trust Board till 4/3/2022.

(2.) The 1st respondent issued G.O.Rt.No.255, dtd. 8/5/2021, removing the petitioner as member of the Trust Board and appointed the 5th respondent in her place as a member of the Trust Board. This order, said to have been issued under Sec. 17 (1) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short 'the Act'), does not contain any reasons for issuance of this order.

(3.) The petitioner aggrieved by G.O.Rt.No.255, dtd. 8/5/2021 had approached this Court by way of the present writ petition.