Andhra Pradesh High Court - Amravati
Bandaru Chandra Mohan Rao vs The State Of Ap on 13 February, 2020
Author: T. Rajani
Bench: T. Rajani
SMT JUSTICE T.RAJANI
WRIT PETITION No.9945 of 2019
ORDER:
This writ petition is filed seeking to set aside the proceedings No.SAAP/A1/1351/2019, dated 14.03.2019, terminating the services of the petitioner as a Taekwondo coach working in Dr.YSR Sports School, Kadapa.
2. Heard.
3. The counsel for the petitioner submits that the petitioner was working as Taekwondo Coach on contract basis. By virtue of orders, dated 23.01.2019, the petitioner was transferred from Kreeda Vikasa Kendra center of Karamchedu to YSR Sports School, Kadapa. While so, he was terminated from service with some allegations pertaining to sexual assault.
4. The grievance of the petitioner is that, when such stigmatic allegations are made, at least the respondents should follow the principles of natural justice by giving an opportunity of personal hearing to the petitioner. But, in this case, without giving any opportunity to the petitioner, his services were terminated.
5. Hence, in view of the above, this court deems it fit to set aside the impugned proceedings. However, the respondents are at liberty to initiate proceedings against the petitioner and proceed in accordance with law after giving due opportunity of hearing. 2
With the above observations, the Writ Petition is allowed. As a sequel, the miscellaneous applications pending, if any, shall stand closed.
_____________ T. RAJANI, J February 13, 2020 LMV 3 JUSTICE T.RAJANI WRIT PETITION No.9945 of 2019 February 13, 2020 LMV