ADISHAKTHI SEVA TRUST Vs. H.SHIVARAMU

JUDGEMENT

(1.) Heard the learned counsel appearing for the Complainant at length. The Petitioner/Complainant is before this Court with a grievance that the Accused/Respondents have committed an act of willful disobedience of the order dtd. 21/8/2023 made by the learned Single Judge in W.P.No.18329/2023, a copy whereof avails at Annexure-A. The said order clearly indicates that while issuing the notice to the Respondents, time was granted to them to file their Statement of Objections in the meantime and they were directed not to precipitate the matter till next date of hearing. The Petition copy is at Annexure-B to the present Contempt Petition.

(2.) A perusal of the copy of the Petition clearly indicates that being aggrieved by the order passed by Education Department Authorities whereby the request for upgradation of the school was refused on the ground that the Petitioner failed to submit necessary documents to show there is order for the conversion of the land for educational purpose. On a specific query made to the learned counsel appearing for the Complainant, he submits that inspite of the interim order passed by the learned Single judge, the Respondent - Authority passed Rejection Order dtd. 5/9/2023 subsequently as per Annexure-D rejecting the request of Petitioner/Complainant to upgrade the School and as such it amounts to willful disobedience of the subject order.

(3.) Added to the above, the Rejection Order clearly indicates that this very order was passed on an online application made by the Petitioner/Complainant. On a specific query made, he admits that this online Application bearing No.231540 was submitted to the Authority after filing of the W.P.No.18329/2023. This Order indicates that the refusal for upgradation was made not only on account of absence of conversion order but due to other major deficiencies. The same reads as under: