GUVVALA SREENIVASULA REDDY Vs. A SANKARANARAYANA

JUDGEMENT

(1.) This Contempt Case is filed for punishing the Respondents for their alleged willful violation of order, dated 18-3-2010, in WPMP No. 7837 of 2010 in Writ Petition No. 6085 of 2010 of this Court.

(2.) The facts necessary for disposal of the Contempt Case are briefly set out hereunder:

(3.) The writ Petitioner filed the present Contempt Case with the allegation that despite the peremptory orders of this Court, the State Government issued G.O. Rt No. 1901, (L.A.&J-Home-Courts.A1) Department, dated 2-11-2010, appointing Sri M. Pattabhi Rami Reddy as Additional Public Prosecutor for the Court of Assistant Sessions Judge, Darsi, Prakasam District, for a period of three years. The Petitioner pleaded that the appointee under the said G.O., was not included in the panel of five names originally sent by the District Judge on 8-12-2009 to Respondent No. 2 and that, therefore, his appointment is in utter violation of the interim order of this Court.