P.Ravi Kumar vs Smt.Y.Sri Lakshmi,Ias
2024 Latest Caselaw 8794 AP

Andhra Pradesh High Court - Amravati

P.Ravi Kumar vs Smt.Y.Sri Lakshmi,Ias on 23 September, 2024

APHC010619032023
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3330]
                          (Special Original Jurisdiction)

        MONDAY, THE TWENTY THIRD DAY OF SEPTEMBER
             TWO THOUSAND AND TWENTY FOUR

                     PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                     CONTEMPT CASE NO: 6554/2023
Between:
P.Ravi Kumar and others                          ...PETITIONER(S)

                              AND
Smt Y Sri Lakshmi IAS and Others                ...CONTEMNOR(S)

Counsel for the Petitioner(S):
  1. Y SURYA PRASAD

Counsel for the Contemnor(S):
  1. VADAPALLI RAMESH

   2. M DELHI BABU


The Court made the following:
                                       2

THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                       CONTEMPT CASE NO: 6554 of 2023
ORDER:

This Court vide order, dated 08.05.2023 in W.P.No.3628 of 2021

directed the respondents herein to apply the minimum time scale to

the employees in the writ petition relying on the judgment of the

Hon'ble Apex Court in State of Punjab and others vs. Jagjit Singh

and others1. The said order was not complied with as there is no

specific time prescribed by this Court.

2. For not compliance of the said order, the petitioners herein have

filed the present contempt case. The contempt case underwent

several adjournments on several grounds and eventually, the

Government has come up with an affidavit stating that they are

inclined to implement the order, dated 08.05.2023 of this Court subject

to the outcome of the writ petition and requested to grant six months

time to implement the orders of this Court. If the same is allowed

virtually it amounts to exonerate the contemnors from the contempt

case.

3. Since this Court declined to grant six months time as prayed in

the affidavit, however, the respondents are granted eight weeks time

from today for implementation of the order, failing which it amounts to

further contempt.

(2017) 1 SCC 148

4. Accordingly, the Contempt Case is closed. There shall be no

order as to costs.

As a sequel thereto, miscellaneous Petitions pending, if any,

shall stand closed.

___________________________________ JUSTICE TARLADA RAJASEKHARA RAO Date : 23.09.2024 SPP

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO

CONTEMPT CASE NO: 6554 of 2023

Date : 23.09.2024

SPP