B. LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus declaring the action of 2nd respondent in issuing suspension-cum-show cause notice dated 30.10.2018, without any authority of law, contrary to the provisions of Disciplinary Rules for Fixed Tenure Employees of Society for Rural Development Services (2012) (for short FTE Rules ), as illegal and arbitrary.

(2.) Heard Mr.Swaroop Oorilla, learned counsel for petitioner and the learned Standing Counsel for respondents.

(3.) It has been contended by the petitioner that she was appointed as Additional Programme Officer in the year 2011 on contract basis and the tenure of contract appointment was extended from time to time. The petitioner submits that the respondents have placed the petitioner under suspension and issued suspension-cum-show cause notice dated 30.10.2018 calling for an explanation from the petitioner on certain allegations of irregular withdrawal of EGS funds. The petitioner has submitted a detailed explanation on 08.11.2018 to the suspension-cum-showcause notice and thereafter, the respondents have conducted a detailed enquiry and concluded the enquiry. But, however, the respondents have not reinstated the petitioner into service even after conclusion of enquiry against the petitioner.