N.M.R.AIDED Vs. B.RAJASEKHAR

JUDGEMENT

(1.) This contempt case is filed against the respondents alleging violation of orders passed by this Court in WP No.19419 of 2018 dated 29.08.2019.

(2.) WP No.19419 of 2018 was filed seeking to declare the action of the respondents in not regularizing the services of the petitioners, as illegal and arbitrary. The said writ petition was allowed on 29.08.2019 directing the respondents to regularize the services of the petitioners forthwith subject to the petitioners possessing other requisite qualifications.

(3.) Counter-affidavit is filed by the 1st respondent stating inter-alia, that the Executive Council of the 4th respondent-University has the authority for taking a decision on the subject matter in case of the regularization of the employees of the University under Section 19(7) of A.P. Universities Act and that the approval, if any of the 1st or 2nd respondents will arise, only after the executive council of the 4th respondent University takes decision on the subject matter; the Higher Education Department has given instructions to the 4th respondent University to implement the judgment subject to the eligibility of the petitioners as per the parameters stipulated by the Apex Court in Government Letter No.1073315/UE/A1/2020, dated 27.07.2020 and accordingly, the 4th respondent University examined the fulfillment of requisite eligibility of each petitioner and found that none of the petitioners have fulfilled their requisite eligibility as per para 53 of the judgment of the Apex Court in 'State of Karnataka vs. Umadevi (2006) 4 SCC 1 and hence, the University has issued proceedings dated 27.10.2020, communicated the same to the petitioners herein and the 1st respondent tendered unconditional apology for the delay in implementing the order.