Andhra Pradesh High Court - Amravati
Shaik Gajula Arafath vs The State Of Andhra Pradesh, on 24 August, 2022
HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No. 28868 of 2021
ORDER:
Heard learned counsel for the petitioner, learned Assistant Government Pleader for Panchayat Raj and Sri I. Koti Reddy, learned standing counsel for the Gram Panchayat.
The present writ petition is filed aggrieved by the action of the 6th respondent-Panchayat Secretary, in discontinuing the petitioner from the post of Data Entry Operator in the 5th respondent-Gram Panchayat, as arbitrary, illegal and consequently direct the respondents to continue the petitioner in the post of Data Entry Operator in the 5th respondent-Gram Panchayat.
The contention of the petitioner herein is that without following due process of law, without adhering to the principles of natural justice and without passing any order, the petitioner was orally discontinued from the post of Data Entry Operator.
Learned counsel would submit that after filing of the writ petition, notice was issued to the petitioner and called for explanation and subsequently, a resolution came to be passed on 28.02.2022 and the said copies 2 In view of the above, this Court is of the opinion to dispose of the writ petition by giving liberty to the petitioner to challenge the resolution dated 28.02.2022.
Accordingly, the Writ Petition is disposed of with a liberty to the petitioner to challenge the resolution dated 28.02.2022. No order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in the writ petition shall stand closed.
____________________________________ TARLADA RAJASEKHAR RAO, J 24th August, 2022 cbn 3 HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO (disposed of ) Writ Petition No. 28868 of 2021 24th August, 2022 cbn