M Naseem Banu vs H Haranath
2023 Latest Caselaw 4741 AP

        HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                     CONTEMPT CASE No.740 of 2019

ORDER:

The petitioner who was a Lower Division Clerk in

APSPDCL, Tirupati had sought regularisation of his services

in terms of the judgment of the Hon'ble Supreme Court of

India reported in the case of Secretary, State of Karnataka

and Others Vs. Umadevi and Others1. Aggrieved by the

refusal of the respondent authorities in regularising his

services, the petitioner has approached this Court by way of

W.P.No.4285 of 2008, which was disposed of on 14.09.2018

directing the respondents therein to consider the case of the

petitioner for absorption in terms of the Judgment referred

above, within a period of four (04) weeks.

2. The petitioner being aggrieved by the inaction of

the respondents in complying with the directions of this

Court has filed the present Contempt Case.

(2006) 4 SCC 1

3. It appears that during the pendency of the

Contempt Case, Writ Appeal filed by the respondents against

the above order has been allowed.

4. In the circumstances, nothing further survives in

the Contempt Case and it is accordingly closed.

As a sequel, pending miscellaneous petitions, if

any, shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J

06.10.2023 MJA

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

CONTEMPT CASE No.740 of 2019

06.10.2023

MJA