Y.KEDARESWARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. J.M.Naidu, learned counsel for petitioner, the learned Government Pleader for Social Welfare for respondent no.1 and Mr. N.Bhupal Reddy, learned standing counsel for respondents 2 to 4.

(2.) Petitioner was working as Health Supervisor in Social Welfare School-cum-Junior College (Girls) (for short 'Residential Institution') at Kallur. On 7.4.2011 a student, by name, B.Vennala, who was studying in V Class, complained of loose motions. Her condition worsened and she was pronounced dead when taken to hospital. Alleging negligence on the part of petitioner, disciplinary proceedings were initiated by drawing up Charge Memo dated 22.07.2011. Not satisfied with the explanation offered by the petitioner, Enquiry Officer was appointed. The Enquiry Officer held both the charges as proved. A copy of the Enquiry Report was communicated to the petitioner. Petitioner submitted her explanation. On considering the report of the Enquiry Officer and the explanation offered by petitioner, the Chairman of the Social Welfare Educational Institutions passed final orders on 18.6.2012 imposing the punishment of stoppage of three annual grade increments. On 31.8.2012, petitioner submitted appeal to the Chairman requesting him to release three annual increments. Alleging that the said appeal is not disposed of, this writ petition is filed.

(3.) Learned counsel for the petitioner submitted that having acknowledged the appeal on 18.9.2012, the Chairman grossly erred in not disposing of the appeal and keeping it pending for eight long years amounts to arbitrary exercise of power and is illegal.