K VIJAYA BHARATHI Vs. GOVERMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) heard the arguments of Sri m.r.k. chowdary, learned senior counsel appearing for petitioners, the learned government pleader for social welfare, Mr. Vijay bhaskar moola, learned counsel appearing for the first respondent, Mr. S.s. prasad, learned senior counsel appearing for second respondent and Mr. G. Nagaraju, appearing for third respondent.

(2.) assailing the action of the second respondent in terminating the services of the petitioners with effect from 30.4.2004 from the posts of principals, the present writ petition is filed seeking a direction to the respondents to continue the petitioners as principals of the schools run by the second respondent.

(3.) the second respondent society, which is being run with the aid and support of first respondent-government is a registered society and is running residential educational institutions in the State of andhra pradesh. The first respondent has complete control over the activities of second respondent in the matter of running residential educational institutions. The second respondent is running social welfare residential educational institutions in the State of a.p. as per the policy of the government.