CHAIRMAN, A. P. NUTRITION COUNCIL Vs. S. LALITHA

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the order dtd. 30/7/2009 passed in W.P.No.3594 of 1999 by the learned Single Judge.

(2.) Heard Sri G.Ramachandra Rao, learned counsel appearing for the appellants and Sri M.Srikanth, learned counsel appearing for the 1st respondent.

(3.) It has been contended by the appellants that the 1st respondent was appointed as an Accounts Officer with the appellants in the year 1985 and the 1st respondent was sent to deputation to A.P.State Vikalangula Corporation in January, 1997 and the 1st respondent had requested the appellants to retain her with the appellants instead of sending her on deputation. As the 1st respondent failed to obey the orders of the appellants, the appellants had issued a charge memo to the 1st respondent on 18/2/1997 framing five charges against the 1st respondent in respect of irregularities said to have been committed by the 1st respondent. The 1st respondent had submitted an explanation denying the charges and the explanation submitted by the 1st respondent was not satisfactory and the appellants had decided to conduct a detailed enquiry by appointing the 2nd respondent as an Enquiry Officer. The 1st respondent has not appeared before the Enquiry Officer and only submitted written arguments before the Enquiry Officer and the Enquiry Officer has submitted an enquiry report on 28/7/1997 holding that charge Nos.2 and 3 are proved and Charge Nos.1 and 5 are partly proved. Basing upon the Enquiry Officer's report, the appellants had passed the order of removal vide proceedings dtd. 20/4/1998. Aggrieved by the same, the 1st respondent has preferred an appeal before the appellate authority and the appellate authority had dismissed the appeal preferred by the 1st respondent on 5/10/1998. Thereafter, the 1st respondent had filed W.P.No.3594 of 1999 before this Court and this Court had allowed the writ petition without appreciating any of the contentions raised by the appellants.