B. Srinivas Rao vs Dr. Jyoti Biiddha Prakash, Ias
2025 Latest Caselaw 4561 Tel

Telangana High Court

B. Srinivas Rao vs Dr. Jyoti Biiddha Prakash, Ias on 4 April, 2025

     THE HONOURABLE SMT. JUSTICE T. MADHAVI DEVI

               CONTEMPT CASE No.449 OF 2025

ORDER:

The Contempt Case is filed seeking punishment to the

respondents under Sections 10 to 12 of the Contempt of Courts Act,

1971 for violation and wilful disobedience in implementing the order

of this Court dated 03.05.2024 passed in W.P.(TR).No.5997 of 2017

and to pass such other order or orders.

2. Vide order dated 03.05.2024 in W.P.(TR).No.5997 of 2017, this

Court had directed the respondents to consider the representation of

the petitioner dated 20.07.2015 addressed to respondents No.2 and 1

respectively and the respondents were directed to peruse the record

and pass appropriate orders on the said representation, in accordance

with law, keeping in view of the judgment of this Court in

W.P.No.24941 of 2007 and also the orders dated 06.06.2015 passed

by respondent No.4, within a period of three (03) months from the

date of receipt of a copy of the order. Alleging non-compliance of the

said order, the present Contempt Case has been filed.

3. The respondents have filed a memo dated 27.03.2025 enclosing

therewith the copy of the proceedings dated 19.03.2025 wherein the

request of the petitioner to reinstate into service has been considered

but was rejected.

4. Learned counsel for the petitioner seeks liberty to challenge the

said proceedings.

5. In view of the same, the Contempt Case is closed with liberty as

prayed for. There shall be no order as to costs.

Pending miscellaneous petitions, if any, shall also stand

dismissed.

___________________________ JUSTICE T. MADHAVI DEVI

Date: 04.04.2025 PRN

THE HONOURABLE SMT. JUSTICE T. MADHAVI DEVI

CONTEMPT CASE No.449 OF 2025

Date: 04.04.2025 PRN