MULLA SHAHUDEEN Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) Brief facts, as averred in the writ petition, are as follows:-

(3.) The respondent No. 4 filed counter-affidavit stating that while the petitioner was working at MPP School, Bhupathipalli Village, Markapur Mandal, Prakasam District, he was served with articles of charge dtd. 22/4/2016, for which the petitioner submitted his explanation dtd. 19/9/2016 denying all the charges. Subsequently, the 4th respondent appointed an Enquiry Officer and he submitted the report dtd. 6/9/2017 finding that the charges 1, 2, 4, 5 and 7 are not proved and charges 3 and 6 are proved against the petitioner. He further stated that without taking permission and granting leave by the competent authority, he was absented to his duties from 15/2/2016 to 4/3/2016. Though the petitioner submitted his leave application along with the medical report, he was referred to the Medical Board with a request to the petitioner to appear before the said Board, but he did not appear. There is no irregularity or illegality in passing the impugned orders. Therefore, the writ petition is liable to be dismissed.