N.Pradeep vs Musharaff Ali Faruqui
2025 Latest Caselaw 3136 Tel

Telangana High Court

N.Pradeep vs Musharaff Ali Faruqui on 17 March, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
              CONTEMPT CASE No.2322 of 2024
ORDER:

This Contempt Case is filed alleging non-compliance

of the order dated 10.11.2023 in W.P.No.33942 of 2011.

2. Heard Sri B.M.Patro, learned counsel for the

petitioner, and Sri N.Sreedhar Reddy, learned Standing

Counsel for respondent-Company.

3. At the hearing, learned Standing Counsel submits

that the respondent-Company has filed Writ Appeal No. 986

of 2024 against the order dated 10.11.2023 passed in the

writ petition. However, it is submitted that no interim

orders were passed in favor of the respondent-Company,

and the matter is still pending. He places on record the

Memo dated 15.03.2025 and submits that the petitioner

has been appointed as Office Subordinate.

4. The relevant portion of Memo dated 15.03.2025 reads

as follows:

"5) Sri N Pradeep Ex. JLM is hereby appointed as Office Subordinate against the existing vacancy in the time scale of Rs.23380-480-

25780-635-34035-920-38635-1205-44660- 1480-50580 subject to the outcome of the ::2:: NBK,J cc_2322_2024

Judgment in W.A.No. 986 of 2024 against WP No.33942 of 2011 and subject to the following conditions: -

i) The appointment is subject to the verification of character and antecedents. If there is any adverse report received in the said verification, his services are liable for termination without any notice.

ii) The candidate shall submit an undertaking that he will abide by the rules and regulations applicable or as framed by TGSPDCL and amend from time to time and that the tripartite agreement entered into between APSEB, Government and employees associations are not applicable to him as such agreement was entered into when he was neither an employee of the APSEB/ AP Transco /APCPDCL nor a member of any employee union nor association and hence he shall at no stage be entitled to claim any right whatsoever arising out of the said tripartite agreements.

iii) The candidate is specifically informed that, if it is found bogus at a later date that his appointment is on the basis of wrong information furnished by him or if he doesn't fulfill all required conditions, the appointment order shall stand cancelled without notice and the services as Office Subordinate shall stand terminated.

iv) He should produce the original certificate relating to educational qualifications, caste, age and other certificates at the time of reporting for duty along with medical fitness certificate in the prescribed proforma issued by the Asst. Civil Surgeon of Government Hospital."

5. In view of the compliance of the order dated

10.11.2023 passed in writ petition No.33942 of 2011, this ::3:: NBK,J cc_2322_2024

Contempt Case is closed. No costs. Miscellaneous petitions,

if any pending, shall stand closed.

____________________________ NAGESH BHEEMAPAKA, J Dated: 17.03.2025 Smk