P.RAMA DEVI Vs. STATE OF A.P.

JUDGEMENT

(1.) The present writ petition is filed questioning G.O.Rt.No.82, Department of Tribal Welfare (Services) dtd. 9/6/2025, transferring the Petitioner from Tribal Welfare, Seethampeta to Tribal Welfare, Nellore and posting Respondent No.4 in the place of the Petitioner as illegal and arbitrary.

(2.) The facts leading to filing of the writ petition are as follows:

(3.) While so, Respondent No.2 submitted a report to Respondent No.1 and based on which the impugned transfer proceedings were issued. The Petitioner pleads that she had received appreciation letters from two District Collectors of Parvathipuram Manyam and Srikakulam on 5/6/2025 and that she has significantly contributed to the road connectivity project for Doli Habilitations and also managed various departmental activities like PM Janman etc. It is stated that the Petitioner was issued a memo on 28/1/2005 by Respondent No.2 based on a complaint said to have been received from Konda Gorri Babu Rao, however, on inquiry, no such person is available in the locality as per the report dtd. 19/5/2025 of VRO Meliaputti and Assistant Executive Engineer.