CHAND PASHA Vs. K. S. KRISHNA REDDY

JUDGEMENT

(1.) Heard the learned counsel appearing for the complainant. The second accused is present through video conferencing. The learned Additional Government Advocate represents the first and second accused as well as the third respondent.

(2.) The order of breach is alleged has been passed on 12th July 2018 in a writ petition filed by the complainant. The grievance of the complainant was that he was entitled to the leave on medical grounds for the period between 17th July 2005 to 27th August 2007. By the said order, this Court permitted the complainant to make a representation to the second accused enclosing therewith the copies of the earlier representations. A direction was issued to take a decision within a period of three months from the date on which the representation was submitted.

(3.) Annexure-B to the contempt petition is a reminder dated 27th January 2021 submitted by the complainant to the first accused. It refers to the representations made by him on 21st July 2018, 30th October 2018, 24th September 2019 and 11th December 2019. Thus, in terms of the order dated 12th July 2018, the earlier representation dated 21st July 2018 was required to be decided within a period of three months from 21st July 2018.