Telangana High Court
N.Danaiah And 46 Others vs Naveen Mittal, I.A.S., Hyd And 3 Others on 6 November, 2025
Author: P.Sam Koshy
Bench: P.Sam Koshy
THE HONOURABLE SRI JUSTICE P.SAM KOSHY
AND
THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO
CONTEMPT CASE Nos.1577 and 1588 of 2017
COMMON ORDER:
(per Hon'ble Sri Justice P.Sam Koshy)
Heard Mr.P.Raghavendra Reddy, learned counsel for the
petitioners and Mr.S.Rahul Reddy, learned Special Government
Pleader attached to the office of learned Advocate General
appearing for respondent-officers and perused the record.
2. These are two Contempt Cases which had come before this
Court against the so-called non compliance of orders passed in
W.P.No.1225 of 2016 and W.P. No. 41797 of 2015 both of which
having got disposed of on 19.04.2017 and 06.03.2017 respectively.
3. Vide the said two orders in the writ petitions, there was a
specific direction to the respondents to regularize services of the
petitioners in accordance with the G.O.Ms.No.212,
dated 22.04.1994 issued by the Government on their fulfilling the
requisite eligibility criteria and also on their completion of five
years continuous service against the sanctioned vacant posts. The
orders of the High Court was subjected to challenge before the
Hon'ble Supreme Court vide SLP(C) No. 13813 of 2018 which got
dismissed on 23.07.2024 with a direction to ensure
the implementation of the aforesaid orders. Meanwhile, however,
for non-compliance, these Contempt Cases were filed.
4. On the previous dates of hearing, the learned counsel
representing the State along with Contemnors, who, are present in
the Court, had assured the Bench of making efforts in ensuring that
the orders are complied with in its letter and spirit at the earliest.
The Court has granted then some time and fixed the matter today.
5. Today, again all the incumbent officers of the post attached
are present in the Court along with their Counsel. The Contemnors
have filed an affidavit dated 06.11.2025 showing the order of
compliance made by the Court. In the order dated 24.10.2025, the
respondents have issued proceedings regularizing the (85) persons
with effect from the dates reflected against their name in the list
i.e. on completion of five years of continuous service by these
(85) persons.
6. Learned counsel for the respondent-Contemnors further has
brought to the notice of the Court that the pay fixation also has
been done in respect of these 85 persons and they have been
granted notional fixation and seniority from actual of regularization
till 06.03.2017 that was the date of WP.No.41797 of 2015 stood
decided. Learned counsel for the respondents further has made it
clear that the petitioners would be entitled for actual monetary
benefit from 06.03.2017 on wards because on which date the
judgment rendered by the High Court in the aforesaid writ petition.
7. During the course of deliberations, the learned State
Government Counsel for the Contemnors on instructions from the
Officers present in the Court has assured that every endeavour shall
be made in ensuring that the actual monetary benefit is also
released to the petitioners maximum within a period of (90) days
from today. In addition, the Officers present in the Court have also
through their Counsel informed that so far as the persons who have
also stood retired/expired during the intervening period, the
respondents shall make an endeavour in ensuring that the monetary
benefits flowing from the order of regularization is actually
released to them within a period of four weeks. So far as the
remaining petitioners are concerned, learned Counsel has assured
the respondents should positively make the payments within (90)
days period assured.
8. With the aforesaid observations and directions, these
Contempt Cases stand disposed of. The respondents stand
discharged from the contempt proceedings. Their presence also
stands dispensed with. No costs.
Consequently, miscellaneous applications pending, if any,
in both the cases shall stand closed.
__________________
P.SAM KOSHY, J
_______________________________
SUDDALA CHALAPATHI RAO, J
06.11.2025
nvl/aks
