DOLA TULASAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking following prayer:

(2.) Petitioner was appointed as Field Assistant under MGNREG Scheme in the year 2007 and posted at Dandulaxmipuram Gram Panchayat of Polaki Mandal, Srikakulam District. Bases on certain allegations, the 3rd respondent issued show-cause notice dtd. 25/9/2023, for which petitioner has submitted explanation and after conducting due enquiry, final orders were passed on 11/9/2024 terminating petitioner from services. Aggrieved by the same, petitioner preferred appeal before 2nd respondent under clause 13(C)(1) of Field Assistants Human Resource Policy, which came to be rejected by impugned order dtd. 7/1/2025.

(3.) Heard Sri Srinivas Ambati, learned counsel for petitioner, learned Assistant Government Pleader for Services - I for the 1st respondent and Sri M.S.R.Chandra Murthy, learned standing counsel for respondents 2 and 3.