OSSE SREENIVASA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Questioning the Charge Memo issued by the 4th respondent vide Rc.No.167/2013/SA5, dtd. 20/5/2014, the Enquiry Report dtd. 20/12/2017 of the 5th respondent, and the consequential proceedings in Rc.No.167/2013/SA5, dtd. 5/2/2018, issued by the 4th respondent imposing the punishment of removal from service on the 1st petitioner, this writ petition is filed.

(2.) On 30/7/1996, the 1st petitioner (deceased) was appointed as an Attender on compassionate grounds. His services were regularised with effect from 1/8/1996.

(3.) Aggrieved by the order of removal dtd. 5/2/2018, the 1st petitioner preferred an appeal to the 3rd respondent on 8/2/2018. As no orders were passed on the said appeal, the 1st petitioner filed the present writ petition.