SYED CHAND Vs. G PRASAD RAO

JUDGEMENT

(1.) THIS contempt case is filed alleging wilful disobedience of order, dated 22.06.2009, in W.P.No.11401 of 2009.

(2.) THE petitioner filed W.P.No.11401 of 2009 with the grievance that the police have not been completing investigation and filing appropriate report in F.I.R.No.187 of 2008 on the file of the Charminar Police Station, Hyderabad. This Court by order, dated 22.06.2009, disposed of the said writ petition with the direction to the Inspector of Police, Charminar Police Station to expedite the process of investigation and take steps to file charge sheet/final report within a period of three months from the date of receipt of a copy of the order. Alleging that the respondent failed to comply with the said order, as no charge sheet/appropriate report is filed, the petitioner filed this contempt case on 07.07.2011.

(3.) FROM the admitted facts, there is enormous delay in filing the final report. If there were administrative exigencies which rendered it not possible for the respondent to adhere to the time limit stipulated by this Court, it is his duty to apply to the Court seeking extension of time stipulated in the judicial order. It is a matter of regret that this practice is not being followed by any public servant. This case is therefore not an exception where the order passed by this Court stipulating time limit is delightfully ignored. It is time that the public servants realise their responsibility to adhere to the time stipulated by this Court or promptly make applications for extension of time limit wherever they find it difficult to adhere to such time limits.