S V SURENDRA RAO Vs. BHARAT CHANDRA

JUDGEMENT

(1.) This contempt case emanates out of an order dt. 7-6-1999 passed by this Court in W.P.NO. 8386 of 1999. By the said order in the writ petition direction was issued to respondents 2 and 3 to give effect to the orders of the A.P. Administrative Tribunal dt. 19-4-1994 passed in O.A.No. 2894 of 1992. The complaint of the writ petitioners was that even though the Administrative Tribunal has passed an order on 19-4-1994 and the same had become final it was not given effect to on account of which they are put to great hardship. It is apt to extract hereunder the relief granted by the A.P. Administrative Tribunal.

(2.) Mr. K. Ananth Rao, the learned Counsel for the petitioners submits that even though the Tribunal vide its order dt. 19-4-1994 directed the Government to take steps immediately, no action was taken in spite of lapse of several years and hence present writ petition was filed seeking a direction to give effect to the orders of the Tribunal. He further submits that though this Court has also passed orders directing implementation of the orders of the Tribunal, the same were violated and as such there is wilful non-compliance of the orders of this Court amounting to contempt of Court.

(3.) We are not expressing as to whether there is wilful non-compliance of the orders for the reason that we are not entertaining this contempt case.