5.06.2023 1. Learned Counsel For ... vs Ramesh
2023 Latest Caselaw 3176 AP

       HIGH COURT OF ANDHRA PRADESH

            MAIN CASE No:C.C.No.3003 OF 2023

                        PROCEEDING SHEET
SL.     DATE                               ORDER                           OFFICE
NO.                                                                         NOTE
                   RNT,J
1.    15.06.2023   1.    Learned counsel for the petitioners submits
                   that in the writ petition, the petitioners prayed for
                   grant of minimum of pay scale with annual grade
                   increments.
                   2.     The petition was allowed for grant of
                   minimum of pay scale, with the annual grade
                   increments from time to time.
                   3.     However, he submits that the petitioners are
                   not entitled for the annual grade increments and
                   consequently, they have filed the review petition
                   being I.A.No.1 of 2022 in W.P.No.1352 of 2021 to
                   the extent of the annual grade increments from
                   time to time to the petitioners at par with the
                   regular     employees    discharging    the   duties
                   corresponding to their respective posts in Gram
                   Panchayats.
                   4.     He further submits that the respondents

have not granted the minimum of pay scale to the petitioners in compliance of the judgment dated 21.04.2022 in W.P.No.1352 of 2021. This contempt case is filed only to the extent of non-compliance, wilfull and deliberate with that part of the judgment.

SL.   DATE                         ORDER                             OFFICE
NO.                                                                   NOTE

5. Sri V. Ramesh, learned counsel for the respondents submits that, it was because of filing of the review petition by the petitioner that the authorities did not comply awaiting the result of review. He further submits that for the same reason the judgment has yet not been challenged in appeal.

6. Prima facie, the Court does not find force in the submission of the learned counsel for the respondents.

7. The review is to the extent of the 2nd direction, i.e. grant of annual grade increments.

8. The judgment with respect to the 1st direction to pay minimum of the scale to the petitioners at par the regular employees discharging the duties corresponding to their respective posts in Gram Panchayats is neither the subject matter of review nor any appeal is preferred there against.

9. Issue notice to the respondents to file the response explaining as to why the part of the judgment of grant of minimum of pay scale to the petitioners, has not been complied with.

10. List on 13.07.2023.

11. In the meantime, compliance of the first part of the order as aforesaid, may be made and the compliance report may be filed along with the response, if there is no other legal impediment.

SL.   DATE                        ORDER                          OFFICE
NO.                                                               NOTE

12. List along with the review petition.

________ RNT,J Scs