N NAGAMMA Vs. REGISTRAR (ADMN )

JUDGEMENT

(1.) The petitioner has come up with the above writ petitions challenging in the first writ petition, a Charge Memo issued for major penalty proceedings, challenging in the second writ petition, the refusal of the respondents to grant permission to her to engage a legal practitioner to defend herself in the enquiry and challenging in the third writ petition, an order passed by the Enquiry Officer on an objection taken by the writ petitioner to the marking of certain documents.

(2.) Heard Mr. G.U.R.C. Prasad, learned counsel for the petitioner and Mr. Swaroop Oorilla, learned Standing Counsel for the respondents.

(3.) The petitioner was originally selected and appointed as a Steno-Typist in the Court of the Magistrate at Narsapur in West Godavari District, on 22-6-1994. Later, she was transferred to the Court of the Subordinate Judge, Narsapur, where she had to work under a Judicial Officer by name K. Basava Raju.