SMT.B.YOGESWARAMMA Vs. THE COLLECTOR

JUDGEMENT

(1.) This writ petition is being preferred, aggrieved by the orders in O.A.No.3556 of 2014, dated 07-11-2014, passed by the A.P. Administrative Tribunal, Hyderabad.

(2.) In fact, the petitioner Smt. B. Yogeswaramma was initially appointed as Anganawadi Worker in the year 199 In pursuance of a notification for the post of Supervisor Grade-II, she was selected and joined as Supervisor Grade-II on contract basis in the year 2003. Vide proceedings dated 15-11-2012, the petitioner was transferred from the Office of the CDPO, ICDS Project, Amadalavalasa to CDPO, ICDS Project, Mandasa by the second respondent as per the message of the first respondent dated 15-11-2012 basing on the enquiry report of the third respondent.

(3.) The case of the respondents is that the petitioner misused SNP Food Stock to a tune of Rs.1,02,149/- by forgery of the signatures of Anganawadi Workers for which she was issued a show cause notice dated 17-11-2012 as to why her service contract cannot be terminated besides recovery of amount from her. The petitioner submitted her explanation dated 03-12-2012 to the second respondent and thereafter, the first respondent issued orders dated 17-11-2012 directing the petitioner to report before third respondent and she was relieved on 20-11-2012 and reported before the second respondent on 20-11-2012.