S Suresh Kumar Ias vs Chintala Goutham
2024 Latest Caselaw 465 AP

Andhra Pradesh High Court - Amravati

S Suresh Kumar Ias vs Chintala Goutham on 11 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

                                            1


                                                   [ 3456 ]
     IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
            WEDNESDAY, THE TENTH DAY OF JANUARY
               TWO THOUSAND AND TWENTY FOUR

                        PRESENT
      THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
     THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA

                      CONTEMPT APPEAL NO: 5 OF 2024
Between:
S SURESH KUMAR IAS, Commissioner, The Board of Intermediate Education,
Road No.l, Lakshmipuram, Guntur.
                                                      ...APPELLANT
                                 AND

1. CHINTALA GOUTHAM, S/o Late Ch Koteswara Rao, Aged 34 Years Occ
   Private College Lecturer R/o D.No.2-7, Kolimeru Village, N.Suravaram Post,
   Tuni Mandal, East Godavari District.
2. Prof. Nazeer Ahammed, Secretary, The A.P. State Council of Higher
   Education, Neeladri Towers, 6TH Battalion Road, Mangaligiri, Guntur
   District.
3. J. Pradeep Kumar, IRSME, Secretary, The Andhra Pradesh Public Service
   Commission, 2TH floor, M.G. Road, New R and B Building M.G. Road,
   Vijayawada, BCrishna District.
4. M.V.Sheshagiri Babu, I.A.S., Secretary, The Board of Intermediate Education,
   of A.P. D.No.48-18-2/A, 0pp. NTR Health University, Nagaijuna Nagar,
   Vijayawada Krishna District
                                                            ...RESPONDENTS

The Court made the following Judgment:

(Per Hon'ble Sri Justice U. Durga Prasad Rao)

Heard Sri V.K.Naidu, learned counsel for appellant and noted the contents

of the order.

2. The appeal aimed at p0reliminarily against the bailable warrant issued by

the learned single Judge against the present appellant/4 th respondent in

C.C.No.2833/2023. Therefore, without expressing our view on the merits of

C.C.No.2833/2023, we deem it apposite to suspend the bailable warrant ordered

by the learned single Judge till 30.01.2024 and direct the appellant/4 th respondent

to appear before the learned single Judge on 29.01.2024 and move an application

seeking for recalling of bailable warrant by showing appropriate grounds, in which

case, we hope and trust, learned single Judge will consider the same and pass

orders on merits.

3. The Registry is directed to take steps to post C.C.No.2833/202023 before

the learned single Judge on 29.01.2024.

4. With the above observations, this Contempt Appeal is disposed of. No costs.

As a sequel, interlocutory applications pending, if any, in this case shall

stand closed.

_________________________ U.DURGA PRASAD RAO, J

___________________________ KIRANMAYEE MANDAVA, J 10.01.2024 Note: Issue C.C. by tomorrow.

B/o NNN

HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON'BLE SRI JUSTICE KIRANMAYEE MANDAVA

10.01.2024

NNN