K S SANJEEVA RAO S O SUNDER RAO Vs. DISTRICT TRIBAL WELFARE OFFICER KHAMMAM AT BHADRACHALAM KHAMMAM DISTRICT

JUDGEMENT

(1.) Proceedings of the first respondent dated 3.2.1995, whereby the petitioner was dismissed from service, is the subject matter of challenge in this writ petition.

(2.) Facts, to the extent necessary for this writ petition, are that the petitioner was appointed on 19.06.1982 as an SGBT Teacher in the Ashram School and was later promoted as Head Master. Ashram Schools are run by the Integrated Tribal Development Agency, (for short "ITDA"), a Society, constituted by the Government of Andhra Pradesh, for the development of socio-economic interests of Tribals. The expenditure of the Society is met by the Government of India and the Government of Andhra Pradesh, it is run by Government officials, funded and supervised by the Government of India. Institutions meant for Tribals, in the scheduled areas, are under the control of the ITDA, a "State" within the meaning of Article 12 of the Constitution of India.

(3.) While working as the Head Master of Ashram School, Kolleru, the petitioner was issued a charge sheet on 31.3.1992, and the charges, stated below, were framed against him: