R.KOTESWARAMMA Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) Heard Sri G.V.L.Murthy, learned Counsel for the Appellant and Sri G.L.Narasimha Reddy, learned Government Pleader for Social Welfare appearing for the Respondents.

(2.) The Appellant is before this Court in this Intra Court appeal being aggrieved by the order of the learned Single Judge dtd. 7/11/2022 and rendered in W.P.No.11482 of 2017. The writ petition was preferred praying to set aside the proceedings of the 3rdRespondent which resulted in discontinuing the services of the Appellant/Petitioner as an Anganwadi worker.

(3.) The parties are referred to by their nomenclature before the Learned Single Judge.