M.Sunil Kumar Naik vs Sri S.Radha Chauhan
2024 Latest Caselaw 1936 AP

Andhra Pradesh High Court - Amravati

M.Sunil Kumar Naik vs Sri S.Radha Chauhan on 1 March, 2024

      HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                   MAIN CASE: C.C.No.5680 of 2023

                          PROCEEDING SHEET

SL.                                                                   OFFICE
        DATE                            ORDER
NO.                                                                    NOTE

01.   01.03.2024    RNT, J & VGKR, J


                          The learned counsel for the petitioner

                    submits that the respondent, the Secretary,

Department of Personnel and Training,

Ministry of Personnel, PG and Pensions, has

deliberately disobeyed the Judgment and

Order, dated 10.05.2023 passed by the Writ

Court in Writ Petition No.12373 of 2023,

inasmuch as the petitioner's representation,

dated 12.07.2022, which was directed to be

decided by the Committee headed by the

respondent, within a period of forty five (45)

days from the date of receipt of the Order of

the Writ Court, has yet not been decided

in spite service of the copy of the Order sent

through registered post dated 25.05.2023

and received by the respondent on ...contd

SL. OFFICE DATE ORDER NO. NOTE 31.05.2023 and the period prescribed, also ...contd., 2nd page having expired.

2. Issue notice to the respondent to file

the response to the contempt petition.

3. List on 28.03.2024.

______ RNT,J

_________ VGKR, J DNB