SBTS DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Pamarthy Rathnakar, learned counsel for the petitioner and Sri Nageswar Rao, learned counsel representing Smt. R. Sudha Rani, learned standing counsel appearing for respondents 2, 4, 6 to 8.

(2.) The writ petition is filed impugning the proceedings vide ESE13-KGBV/5/2024- SAI-SS-ANKP dtd. 6/3/2024 issued by the 6th respondent whereby terminating the petitioner's service with immediate effect and canceling the contract between the petitioner and the 7th respondent.

(3.) Learned counsel for the petitioner would submit that the petitioner has been working as a Contract Residential Teacher (CRT) (Telugu) since 23/4/2011 at Kasturba Gandhi Balika Vidyalaya, Devarapalli, Anakapalli District. The petitioner participated in selections and was appointed as CRT in the year 2011. The agreement entered between the petitioner and the 7th respondent, has been renewed year to year. Be that as it may, the petitioner's services were terminated on the ground that the petitioner sent What's App messages to other group members i.e. staff working in Kasturba Gandhi Balika Vidyalaya and demanded bribes of Rs.2,80,000.00 for regularization of the salaries under the Minimum Time Scale. No inquiry was conducted before terminating the petitioner from service and canceling the contract. He would submit that the respondent authority violated the principles of natural justice and issued the proceedings and thus, the Proceedings impugned dtd. 6/3/2024 are liable to be set aside.