K. CHANDRA MOHAN Vs. SMT. ANURADHA

JUDGEMENT

(1.) The petitioner had made a representation to the Special Commissioner, Women and Child Welfare Department, Guntur on 27.07.2019. In this representation, he stated that he had been appointed as Junior Assistant on 03.08.1996. However, he was subjected to a trap case on 18.03.1998 by the Anti Corruption Bureau, because of which he was suspended. Subsequently, he was cleared of the charges by the Competent Court dealing with Anti Corruption Bureau cases and was subsequently posted as Junior Assistant in the office of the C.D.P.O., I.C.D.S., Project, Kalyanadurg on 03.09.2003. He stated that despite the orders of the ACB Court and this Court, neither the suspension period was regularized by the Government nor he has been paid the benefits of pay viz., increments and seniority. Apart from that, he further states that his juniors were promoted as Senior Assistants even though he was also eligible for appointment of Senior Assistant. On the basis of these grievances, he requested the Special Commissioner to issue clearance certificate in accordance with the directions given by the Additional Special Judge for (SPE and ACB Case)-cum-V Additional Chief Judge, City Civil Court, Hyderabad and this Court.

(2.) On the ground that this representation was not being considered, he approached this Court by way of Writ Petition No.5925 of 2020. The writ petition was disposed of by this Court on 05.03.2020, with the following directions.

(3.) The petitioner had thereupon filed the present contempt case, on the ground that the order passed by this Court is being violated.