KOLICHELMA VEERESHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed challenging the impugned Memo No.SEVDBD/2020 dated 28.11.2020 issued by the respondent No.3, terminating the services of the petitioner, as being illegal, arbitrary, unconstitutional and contrary to the provisions of the Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short 'the Act').

(2.) The petitioner was initially appointed as Sweeper on 01.10.2011 in the respondent No.3/temple by its then Chairman on a consolidated pay of Rs.1,200/- per month. The services of the petitioner were regularized and pay scale was fixed as per the RPS - 2015 in view of the Government order vide G.O.Rt.No.577 Rev. (Endts.I) Department dated 15.09.2017 vide proceedings in Rc.No.SEVDBD/2018 dated 17.08.2018. The impugned memo dated 28.11.2020 was issued by the respondent No.3, said to have been received by the petitioner on 04.12.2020, removing the petitioner from service.

(3.) It is the case of the petitioner that the impugned proceedings have been issued without any notice and without affording any opportunity to him. The impugned proceedings have been issued on the allegation that a theft case was registered against the petitioner in Papannapet Police Station. On 06.12.2020, the petitioner submitted a detailed representation stating that he had not committed any theft and requested to drop the proceedings and permit him to join duty. The petitioner submitted that the impugned proceedings are in violation of principles of natural justice, unconstitutional and contrary to the provisions of the Act.