G. VIJAYA LAKSHMI Vs. REGISTRAR, OSMANIA UNIVERSITY, HYDERABAD

JUDGEMENT

(1.) This writ petition is filed under Art. 226 of the Constitution of India, questioning the dismissal order of the husband of the petitioner dated 03.12.2001 and sought for a direction to the respondent to disburse the retrial benefits of the husband of the petitioner and to fix the family pension.

(2.) The husband of the petitioner, by name G. Thirupathi Rao, worked as wireman in the respondent-University for about 20 years, and as he involved in a criminal case, he was placed under suspension and framed the following charges:

(3.) On the above charges, the husband of the petitioner was directed to submit his explanation and he submitted his explanation. The Enquiry Officer, having considered the explanation given by the husband of the petitioner and the material placed on record held that the charges framed against the husband of the petitioner were proved. Basing on the enquiry report, the husband of the petitioner was issued show cause notice proposing the punishment of removal for which, the petitioner submitted his explanation. Finally, by proceedings dated 03.12.2001 the respondent issued termination proceedings. It is stated that subsequently, the husband of the petitioner was killed on 14.11.2002.