N GOPALA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief :-

(2.) Heard Mr.B.Krishna, learned counsel for the petitioner and the learned Government Pleader for Home.

(3.) It has been contended by the petitioner that he was appointed as Additional Public Prosecutor vide G.O.Rt.No.1238, dated 20.10.2016 for a period of three years for the Court of First Additional District Judge, Nalgonda, and he has taken charge on 22.10.2016 and eversince then, he has been discharging his duties to the best satisfaction of his superiors and every one concerned and he was also given letters of appreciation by the respondents for the work done by him. While so, the respondents have terminated his services vide G.O.Rt.No.420 dated 21.05.2019 alleging that one Smt.Chirra Lakshmi Kalpana lodged a complaint against him alleging that he is not properly prosecuting the case in Cr.No.191 of 2007 and also on the ground that the Additional Director General of Police complained that he is not showing any interest and he was reluctant to represent the matters relating to Akshaya Gold cases before the Hon'ble Court and he has intentionally and deliberately went against the interest of State by denying the services and he was supposed to discharge professional duties to represent the State. The petitioner further submits that when he was terminated from service alleging stigma to his character stating that he was arrogant, inefficient and unproductive in his work, the respondents ought to have given an opportunity to him before terminating him from service. The petitioner, therefore, contends that the action of the respondents in terminating his services vide G.O.Rt.No.420 dated 21.05.2019 is arbitrary, illegal and voilative of the principles of natural justice and hence, the impugned termination order is liable to be set aside.