HANUMANTHU UDAY BHASKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed questioning termination of Petitioner by Respondent No.3 vide Order dtd. 31/5/2023 without complying with Sec. 79 of the Andhra Pradesh Education Act, 1982.

(2.) The facts leading to filing of the present Writ Petition are as follows;

(3.) While so, Respondent No.3 issued a show-cause notice on 6/4/2023 calling for explanation as to why the services of the Petitioner should not be terminated. The Petitioner submitted a detailed explanation to the show-cause on 21/4/2023 and additional explanation on 14/5/2023 denying the allegations made in the show- cause notice. However, Respondent No.3 without conducting any enquiry terminated the services of the Petitioner vide impugned order dtd. 31/5/2023 on the ground that the explanation offered by the Petitioner was not satisfactory. Questioning the same, the present Writ Petition is filed.