P.ANURADHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The instant writ petition is filed questioning the action of the respondent No.3 in imposing the major punishment of termination of service against the petitioner dtd. 18/3/2024 and the consequential order dtd. 4/4/2024 passed by the respondent No.2.

(2.) Heard Smt.P.K.Kalyani for Sri V. Gopala Rao Amancharla, learned Counsel for the petitioner, learned Assistant Government Pleader for Services-I appearing for the respondent No.1 and Sri A.P.Suresh Ram, learned counsel appearing for the respondent Nos.2 to 4 and perused the material available on record.

(3.) Learned Counsel for the petitioner submits that the petitioner was appointed as a Telugu Teacher on contractual basis on 11/10/2011 and her contract has been extending from time to time and lastly her contract was extended for a period of three years from 17/7/2021 to 16/7/2024. While it being so, the respondent No.3 issued a show cause notice dtd. 21/7/2023 on the allegation that the petitioner had beaten a student of Class IV,F Sec. , on 19/7/2023, on the basis of a complaint given by the father of the said student. The petitioner submitted her explanation on 24/7/2023 stating that she had not caused any harm or pain to the said student and she had only warned him orally and patted him on his back in order to maintain discipline in the class and there was no intention to hurt the child. The petitioner tendered an unconditional apology to the Principal and to the parents of the child and assured that she would not repeat such conduct in future. However, without considering either the explanation or the apology, the respondent No.3 without issuing any Charge Memo, directly appointed an Enquiry Officer and a Presenting Officer and initiated disciplinary proceedings against the petitioner vide proceedings dtd. 24/7/2023.