Andhra Pradesh High Court - Amravati
V.G.Gnanshivan vs Shri J.Shyamala Rao, on 17 March, 2021
Bench: D Ramesh
FORM-|
NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION
(SEE RULE 18)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Original Jurisdiction) ;
WEDNESDAY, THE SEVENTEENTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE ~
:PRESENT:
THE HONOURABLE SRI JUSTICE D. RAMESH
CONTEMPT CASE No. 1337 of 2020
Between :-
1. V.G.Balakrishnan S/o V.Gnanshivan, aged about 48 years,
2. K.Ravi, S/o Kappamandadi, aged about 46 years, (Both the petitioners are
working as Bill Collector in Nagiri Municipality, Chittoor District.)
..Petitioners
AND
» 1. Shri J.Shyamala Rao, IAS, Principal Secretary, State of Andhra Pradesh,
MA and UD Department, Secretariat Buildings, Velagapudi, Amaravathi,
Guntur District.
2. Shri Shamsher Singh Rawat, IAS, Principal Secretary, State of Andhra
Pradesh, Finance and Planning Department, Secretariat
Buildings, Velagapudi, Amaravathi, Guntur District.
3. Shri G.Vijay Kumar, IAS, Commissioner and Director of Municipal
Administration, Gorantla, Guntur District.
4. Sri P.Kishore, Commissioner, Nagiri Municipality, Chittoor District.
..Respondents
WHEREAS the petitioners Ie present under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through their counsel Sri P.
RAGHAVENDER REDDY, praying the High Court to summon and punish the
respondents herein, for their willful disobedience of the orders dated 28.09.2020
passed by this Court in WP No. 14749 of 2019, in the interest of justice.
WHEREAS the said case coming on for hearing, and whereas the High Court,
upon perusing oe af Javit filed therein and earlier order of this Hon'ble Court
dt. 11-12-2020 ptade herein and upon hearing the arguments of
Sri P. Raghavendef Reddy, Advocate for petitioners, made the following
ORDER:-
"Heard the learned counsel for the petitioner and perused the record.
This court vide order, dated 28.09.2019 disposed of the writ petition
No.14749 of 2019, with the following directions :
" 4, Hence, in terms of the said judgment, there shall be direction to the
respondents in this case also to consider the case of the petitioners for
regularization of services against the existing vacancies of Bill
Collectors or any others posts to which they are eligible as laid down in
para No.53 of the judgment in Uma Devi's case (supra) and complete the
process within a period of four weeks from the date of receipt of copy of
this order."
Thus, this court directed to complete the process within a period of four
(04) months from the date of receipt of copy of this order and the contempt
is filed in the month of October, 2020, even at the time of filing of the
contempt case also the authorities have not passed any orders as per the
direction.
Contd..2....
Therefore, this Court prima facie satisfied that the respondents have
committed contempt of this Court. Hence, admit.
Issue notice in Form-1."
To
4.Shri J. Shyamala Rao, IAS, Principal Secretary, State of Andhra Pradesh,
MA and UD Department, Secretariat Buildings, Velagapudi, Amaravathi,
Guntur District.
2.Shri Shamsher Singh Rawat, \AS, Principal Secretary, State of Andhra Pradesh,
Finance and Planning Department, Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District.
3.Shri G.Vijay Kumar, IAS, Commissioner and Director of Municipal
Administration, Gorantla, Guntur District.
4.Sri P.Kishore, Commissioner, Nagiri Municipality, Chittoor District.
WHEREAS your attendance is necessary to answer the charge under Sections
40 to 12 of Contempt of Courts Act viz; for willful disobedience of the orders
dated 28.09.2020 passed by this Court in WP No. 14749 of 2019, in the interest
of justice.
Therefore, you, Viz ;
4.Shri J. Shyamala Rao, IAS, Principal Secretary, State of Andhra Pradesh,
MA and UD Department, Secretariat Buildings, Velagapudi, Amaravathi,
Guntur District.
2.Shri Shamsher Singh Rawat, IAS, Principal Secretary, State of Andhra Pradesh,
Finance and Planning Department, Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District.
3.Shri G.Vijay Kumar, IAS, Commissioner and Director of Municipal
Administration, Gorantla, Guntur District.
4.Sri P.Kishore, Commissioner, Nagiri Municipality, Chittoor District.
are hereby required to appear in person before the High Court of Andhra Pradesh
at Amaravati (Nelapadu) on 45-04-2021 at 10.30 A.M and show cause as to why
you shall not be punished or other appropriate order be not passed against you
for contempt of the High Court of Andhra Pradesh, at Amaravati.
You shall attend the High Court of Andhra Pradesh in person on
15-04-2021 at 10.30 A.M and shall continue to attend the High Court on all days
thereafter to which date the case against you stands adjourned, and until final
orders are passed on the charge against you.
Herein fail not.
&
DEPUTY RE lea
Contd...3....
To
1.The District Judge, Guntur, Guntur District, A.P.(By R.P.A.D. in
duplicate with a copy of petition and affidavit to serve on the
respondent Nos. 1 to 3 and to return to this Court before 08-04-2021).
2.The District Judge, Chittoor, Chittoor District, A.P. (By R.P.A.D. in
duplicate with a copy of petition and affidavit to serve on the
respondent No. 4 and to return to this Court before 08-04-2021).
3.Shri J. Shyamala Rao, IAS, Principal Secretary, State of Andhra Pradesh,
MA and UD Department, Secretariat Buildings, Velagapudi, Amaravathi,
Guntur District.
4.Shri Shamsher Singh Rawat, IAS, Principal Secretary, State of Andhra Pradesh,
Finance and Planning Department, Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District.
5.Shri G.Vijay Kumar, IAS, Commissioner and Director of Municipal
Administration, Gorantla, Guntur District.
6.Sri P. Kishore, Commissioner, Nagiri Municipality, Chittoor District.
(Addressee Nos. 3 to 6 R.P.A.D. along with a copy of petition and affidavit)
7.One Spare Copy.
TKK
~ HIGH COURT
DR.J
DATE: 17-03-2021
NOTICE TO THE RESPONDENTS
FOR APPEARANCE
ORDER
C.C. No. 1337 of 2020.
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