S. TULASI VASUNDHARA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed requesting to issue a Writ of Mandamus or any other writ/order declaring the action of the respondents in terminating the services of the petitioner orally and without issuing any proceedings and in not permitting the petitioner to attend to her duties as Library Assistant, from 01.06.2018, as wholly illegal, arbitrary and violative of Articles 13, 16 and 21 of the Constitution of India. In the writ petition, a consequential direction to the respondents to continue the petitioner in service as Library Assistant, with all consequential benefits is also sought.

(2.) I have heard the submissions of Sri Ravi Kondaveeti, learned counsel appearing for the petitioner; of learned Government Pleader for Higher Education (AP) appearing for respondents 1 and 4; of Sri C.Sudesh Anand, learned standing counsel appearing for respondents 2 and 3; and, of Sri V.Kishore, learned standing counsel appearing for respondent no.5. I have perused the material record.

(3.) The case of the petitioner is this: