Andhra Pradesh High Court - Amravati
S.V.S.Oriental High School, vs Shri.B.Rajasekhar, on 9 February, 2024
APHC010223272020 IN THE HIGH COURT OF ANDHRA PRADESH ::
AMARAVATI
(Special Original Jurisdiction) [
3331
]
FRIDAY ,THE NINTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CONTEMPT CASE NO: 703 OF 2020
Between:
1. S.V.S.Oriental High School, Chekurapadu Prakasam District, Rep by its
Correspondent, V.Bhaskara Rao, S/o Venkateswarlu, aged about 62 years.
2. S.P. K. R.. S A. V. N. Oriental Elementary and High School,, Lawyerpet,
Ongole, Prakasam District, Rep by its Secretary-cum-Correspondent,
N.K.Suryanarayana, S/o Anjaneyulu, aged about 62 years.
3. Veda Sanskrit Elementary and High School, Mullapet, Nellore, S.P.S.R
Nellore District, Rep by its Secretary-cum-Correspondent, P.Prabhakar Rao,
S/o Narasimha Murthy, aged about 72 years.
4. Sri Kasthuri Devi Girls High School, Durgametta, Nellore, S.P.S.R Nellore
District, Rep by its Secretary, J.Venkata Rami Reddy, S/o Balarami Reddy,
aged about 94 years.
5. S.R.M Oriental High School, Koritepadu, Guntur District, Rep by its
Correspondent, D Dwarakanath, S/o Rangacharulu, aged about 73 years.
6. Sri Gowrisankar Oriental Upper Primary School, Bhavani Nagar, Kadapa,
Rep by its Secretary cum Correspondent U.Nagamani, W/o Vijaya
Chakradhar, aged about 56 years.
...PETITIONER(S)
AND
1. Shri B Rajasekhar, IAS, Principal Secretary to Government, Government of
Andhra Pradesh, School Education Department, AP Secretariat, Velagapudi,
Krishna District
2. Sri Praveen Prakash IAS, Principal Secretary to govt. School education
department AP Secretariat, Velagapudi,Amaravati,Guntur district R 2
IMPLEADED AS PER COURT ORDER DATED 3-8-2023 VIDE IA NO 1 OF
2023 IN CC NO 703 OF 2020
...CONTEMNORS
Petition under Sections 10 to 12 of Contempt of Courts Act 1971 praying
that in the circumstances stated in the affidavit file herein the High Court may
be pleased to summon and punish the respondent for their willful and deliberate
disobedience of the Judgment passed by this Hon'ble Court in WP.
No.41712/2015 dated 5.7.2016, under the provisions of the Contempt of courts
Act and Article 215 of the Constitution of India, in the interest of justice, and
pass
IA NO: 1 OF 2023
Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
permit the petitioner to implead the proposed respondent No.2 as party
respondent No.2/contemnor No.2 in CC.No. 703/2020, in the interest of justice
and pass
Counsel for the Petitioner(s):SRI. N BHARAT BABU
Counsel for the Respondents: L V S NAGARAJU
Counsel for the Respondents: K RAGHU VEER
The Court made the following:
Sri Y.Raghava, learned counsel representing learned counsel for the
petitioner on record, would submit that the order dated 05.07.2016 in
W.P.No.41712 of 2015 is complied with.
In view of the submission of learned counsel that the order dated 05.07.2016
in W.P.No.41712 of 2015 is complied with, the Contempt Case is closed. No costs.
As a sequel, pending miscellaneous petitions, if any, shall stand dismissed.
________________________________
JUSTICE SUBBA REDDY SATTI
KA
[THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI]
CONTEMPT CASE NO: 703 OF 2020
Dated 09.02.2024
KA
