E. Samuel John, vs Ravi Gupta,
2025 Latest Caselaw 5695 Tel

Telangana High Court

E. Samuel John, vs Ravi Gupta, on 26 September, 2025

Author: Surepalli Nanda

Bench: Surepalli Nanda

       HON'BLE MRS. JUSTICE SUREPALLI NANDA

           CONTEMPT CASE No.2221 OF 2025

ORDER:

Heard Sri Ch.Venkat Raman, learned counsel

appearing on behalf of the petitioner and the learned

Assistant Government Pleader for Services (Home)

appearing on behalf of the respondents.

2. Complaining violation of the orders of this Court dated

17.07.2025 passed in W.P.No.1425 of 2023, the present

Contempt Case is filed.

3. The relevant portion of the order of this Court

dated 17.07.2025 passed in W.P.No.1425 of 2023 is

extracted hereunder:

"The Writ Petition is allowed, directing respondent Nos.1 & 2 to reconsider the punishment imposed on 25.01.2022 in the present writ petition by the 2nd respondent, which was confirmed by respondent No.1 on 04.07.2022 and communicated to the petitioner on 15.07.2022 by the respondent No.2 in accordance to law duly examining and considering the judgment dated 30.06.2025 passed in C.C. No.10 of 2023, as well as the petitioner's representation dated 14.07.2025 addressed to the respondents herein, seeking nomination of the petitioner's name to the DPC for further promotion as Additional Commandant, since the petitioner is due to retire from service on 31.08.2025 duly taking into consideration the

SN,J C.C.No.2221_2025

observations in the judgments of the Apex Court and the judgment of Division Bench of this Court(referred to and extracted above) and pass appropriate orders, within a period of two (02) weeks from the date of receipt of copy of the order and duly communicate the decision on petitioner's representation, dated 14.07.2025 to the petitioner herein. However, there shall be no order as to costs."

4. Learned counsel appearing on behalf of the petitioner

submits that the order of this Court dated 17.07.2025

passed in W.P.No.1425 of 2023 had been complied with and

therefore, the contempt case may be closed.

5. Taking into consideration the said submission

made by the learned counsel appearing on behalf of

the petitioner and duly bringing the same on record,

the Contempt Case is closed. However, there shall be

no order as to costs.

Miscellaneous applications, if any, pending shall stand

closed.

___________________________ MRS. JUSTICE SUREPALLI NANDA 26.09.2025 LPD