J. VASANTHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed seeking a Writ of Mandamus to declare the Proceedings No. 89/A/2019, dtd. 31/8/2021 issued by the 4th respondent terminating the services of the petitioner as 'Anganwadi Worker' at Karreddu-2 Center Code No. 0419, Karreddu Village, Ulavapadu Mandal, Prakasam District, without conducting any proper enquiry and without providing opportunity of personal hearing, as illegal, arbitrary, violative of the petitioner's rights guaranteed under Articles 14, 16 and 21 of the Constitution of India, for a consequential direction to set aside the same and to continue the petitioner as 'Anganwadi Worker' at the said Center.

(2.) Heard Mr. E.V.V.S. Ravi Kumar, learned counsel appearing for Mr. Vema Ramanjaneyulu, learned counsel for the petitioner and the learned Government Pleader for Women Development and Child Welfare Department representing the respondents.

(3.) The brief facts of the case, which are relevant for the purpose of the present Writ Petition may be stated thus: