BATTULA VEMULA NAGAMANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard learned counsel for petitioner and learned Government Pleader for Women and Child Welfare appearing for the respondents.

(3.) The brief facts of the case are that the petitioner has been working as Anganwadi Worker for the past twenty years in ICDS Project, Brahmanapalli Village, Rajupalem Mandal and has been rendering her service without any remark. For the past five and half years, the petitioner has been suffering from Migraine and Asthama. Thereafter, she went on leave and extended till 2/9/2021. On 3/9/2021, when she was attended to join duties, the 3rd respondent refused to take her into duties and asked the petitioner to submit apology letter and get Sick and Fit certificate. As per the said oral direction, she submitted the same along with certificate for the leave period. However, the 3rd respondent refused to take back her. While the things stood thus, the 3rd respondent issued Memo No.01/DEO2/2021, dtd. 13/9/2021 calling explanation from the petitioner to show cause as to why disciplinary action against the petitioner cannot be taken.