V.ARUNA KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) Aggrieved by the action of the respondents in terminating the petitioner's services as Principal in KGBV, Kothapatnam, Prakasam District, vide proceedings in Rc.No.820/A2/SS/2024 dtd. 2/8/2024, without calling for petitioner's explanation and conducting inquiry, the above writ petition is filed.

(2.) The case of the petitioner, in brief, is that the petitioner has been working as Principal at KGBV, Kothapatnam, Prakasam District, since 13/9/2014 and the Principal is responsible for the overall administration of the school as a unit. The admissions of (students) girls in KGBVs, are purely through online. The Principal's involvement, intervention and discretion are zero in the admission of the student in the present system.

(3.) A Counter affidavit is filed on behalf of respondent No.5. While not disputing regarding the employment of the petitioner as Principal, joining of the victim girl in the KGBV, Kothapatnam, on 19/6/2024 and delivery of a dead male child by the victim girl, it was contended, inter alia, that the petitioner, being the Principal, is responsible for the overall administration of the School as per the job chart. The ANM has to take care of the health issues of the students and bring the issues, if any, to the notice of the Principal. However, the Principal and ANM failed to find out, the girl's carrying.