V.Satish Reddy, vs Sri P.Satyanarayana Reddy, ...
2023 Latest Caselaw 2413 Tel

        HON'BLE SRI JUSTICE J. SREENIVAS RAO

                  Contempt Case No.23 of 2016

ORDER:

The petitioner filed this Contempt Case invoking hte provisions

of Sections 10 to 12 of Contempt of Courts Act for non-implementation

of the orders passed by this Court in W.P.No.2973 of 2015, dated

19.02.2015.

2. On 19.02.2015, this Court passed Judgment directing the

District Collector/respondent No.3 in the Writ Petition to consider the

representation submitted by the petitioner and examine them in terms of

G.O.Ms.No.98 and pass appropriate orders including recommendation

of their names for the purpose of employment expeditiously.

3. Learned Assistant Government Pleader for Services - II

submits that pursuant to the orders passed by this Court, the District

Selection Committee recommended the name of the petitioner on

13.12.2016 and placed a copy of the minutes along with the counter

affidavit and further submits that this Court has not issued any further

order directing the respondents to issue appointment order pursuant to

the G.O.Ms.No.98, dated 15.04.1986.

4. Recording the above submission, Contempt Case is closed

granting liberty to the petitioner to avail the remedies as available under

law including implementation of the minutes issued by the District

Selection Committee, dated 13.02.2016 seeking employment under

G.O.Ms.No.98, dated 15.04.1986.

5. Accordingly, Contempt Case is closed. No costs.

Pending miscellaneous petitions, if any, shall stand closed.

___________________________ JUSTICE J. SREENIVAS RAO 14.09.2023 sa

HON'BLE SRI JUSTICE J. SREENIVAS RAO

Contempt Case No.23 of 2016

Dated: 14.09.2023

Sa