HARIPRIYA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petitioner in WP.No.24668 of 2014 is the wife of writ petitioner in WP.No.24740 of 2014. The grievance of the petitioners is common in both the petitions, the proceedings dtd. 21/8/2014 issued by the 3rd respondent are under challenge in both the writ petitions. The petitioners were engaged as Assistant Professor, Department of General Surgery in the 3rd respondent institute. Both the writ petitioners joined the respondent No.3 as Assistant Professor on 21/3/2011 and that both of them were issued relieving letters on 21/8/2014.

(2.) As the grievance of the petitioners is common in both the writ petitions, a common order is passed.

(3.) The petitioners are challenging the proceedings dtd. 21/8/2014 whereby the petitioners were relieved from their duties. It is stated that there was no notice issued before relieving the petitioners from their duties. It is also submitted that the petitioners were discharging their duty to the best satisfaction of the management of the 3rd respondent. However, the 3rd respondent has exhibited the highhanded behavior and relieved the petitioners from service without assigning any reasons. It is also stated that the petitioners have not requested for relieving them from duty and the petitioners have not submitted any resignations. It is stated that the petitioners are entitled for atleast a notice before relieving the petitioners from service.