SMT. G. KANTHIMATHI Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) The petitioner, who was a Junior Civil Judge, has come up with the above writ petition challenging the penalty of removal from service imposed upon her, pursuant to disciplinary proceedings.

(2.) Heard Mr. G.Vidya Sagar, learned Senior Counsel appearing for the petitioner and Mr. S.Sri Ram, learned counsel appearing for the Registry of the High Court.

(3.) The petitioner was appointed as a Junior Civil Judge in March, 2004 and her first posting was at Pulivendula, Kadapa District.