K. DHANA LAKSHMI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is challenging the proceedings Rc.No.540/A1/2011, dtd. 3/9/2011 terminating the services of the petitioner.

(2.) The petitioner was appointed as Anganwadi Worker on 29/12/1988. After having work for about two decades the petitioner was selected as Supervisor Grade II on contract basis on 19/4/2006. The appointment would lapse after a period of one year and the petitioner would have to work as Anganwadi Worker. However, in the case of the petitioner the period of appointment was extended from time to time.

(3.) It is the specific case of the petitioner that, the petitioner was implicated in a false case registered by ACB on 11/12/2008. On the strength of the said complaint the 5th respondent/authorities issued proceedings dtd. 14/12/2008 terminating the petitioner from service.