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Mohd Mustafa vs Prof. K. Purshottam
2021 Latest Caselaw 2776 Tel

Citation : 2021 Latest Caselaw 2776 Tel
Judgement Date : 24 September, 2021

Telangana High Court
Mohd Mustafa vs Prof. K. Purshottam on 24 September, 2021
Bench: P Naveen Rao
           HONOURABLE SRI JUSTICE P.NAVEEN RAO

               CONTEMPT CASE No.986 of 2020

                        Date: 24.09.2021

Between:

Mhd. Mustafa,
S/o.Naseeruddin,
Aged:65 years, Occ: Retd. Senior Assistant,
University College of Law, Subedari,
Warangal, Warangal District,
Telangana State.
                                              .....Petitioner

     And

Prof.K.Purshottam,
The Registrar, Kakatiya University,
Vidyaranyapuri, Warangal,
Warangal District,
Telangana State.
                                               .....Respondent




The Court made the following:
                                       -2-




            HONOURABLE SRI JUSTICE P.NAVEEN RAO

                  CONTEMPT CASE No.986 of 2020

ORDER:

On 02.09.2021, there was no representation for the

petitioner. Today also, there is no representation.

2. Alleging that order of this Court in W.P.No.12996 of 2009

dated 22.06.2020 is not complied, this contempt case is filed.

3. By the above said order, the writ petition was disposed of

granting liberty to the petitioner to make an application to the

competent authority enclosing copy of the judgment rendered by

the Criminal Court in C.C.No.419 of 2012. On making such

application, the competent authority was directed to consider the

claim of the petitioner to review the order of dismissal from service

duly taking note of the acquittal granted by the Criminal Court and

to pass orders by assigning reasons in support of the decision.

4. Learned Standing Counsel for the University produced a

photocopy of the decision dated 07.01.2021 rejecting request for

reviewing the order of dismissal of the petitioner from service.

Challenging the said order, petitioner filed W.P.No.15065 of 2021.

5. In view thereof, the contempt case is closed, granting liberty

to the petitioner to prosecute the pending writ petition.

Miscellaneous petitions, if any, pending shall stand closed.

___________________ P.NAVEEN RAO, J Dt:24.09.2021

kdl

 
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