C.YELLA REDDY Vs. SCHOOL EDUCATION DEPT.

JUDGEMENT

(1.) This Writ Petition is filed by petitioner challenging the order dt.24.04.2017 issued by 4th respondent removing petitioner from service and also the order dt.29.07.2017 of the 3rd respondent rejecting the appeal filed by petitioner against the order of removal.

(2.) The counsel for petitioner raised two contentions.

(3.) The first one is that one G. Ramesh, the appellate authority, i.e, the 3rd respondent, who disposed of the appeal dt.29.07.2017 filed by petitioner against the order dt.24.07.2017 is also the author of the Charge Memo dt.01.02.2016 as well as another Charge Memo dt.05.07.2016 containing identical charges that petitioner got recruited as a Teacher by producing fake certificate of study.