MKR VIJAYA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In the present Writ Appeal, preferred under Clause 15 of the Letters Patent, the challenge is to the order dtd. 23/11/2022 passed by the learned Single Judge in W.P.(AT) No.60 of 2021.

(2.) The petitioner in the aforesaid Writ Petition is the appellant in the instant appeal. The appellant herein is the retired Deputy Director-Regional Deputy Director in Women Development and Child Welfare Department, Government of Andhra Pradesh. The State Government vide Memo No.8880/Estt.A2/99-5, dtd. 3/2/2000, issued a charge memo, framing the following charges against the writ appellant:

(3.) In response to the said charge memo, the appellant herein submitted explanation, denying the said charges on 25/7/2000. Thereafter, the State Government appointed an enquiry officer on 26/9/2000, who conducted the enquiry and submitted a report on 20/3/2006, stating that the charges framed against the writ appellant herein could not be proved by the department.