D. PARVATHI Vs. SRI B.RAMA RAO

JUDGEMENT

(1.) This contempt case has been filed seeking to punish the respondents for contempt of Court for willful disobedience in implementing the order of this Court dated 30.09.2020 passed in I.A.No.1 of 2020 in W.P.No.17434 of 2020.

(2.) Heard Sri Santhapur Satyanarayana Rao, learned counsel appearing for the petitioner and Ms. J.Sumathi, learned counsel appearing for the 2nd respondent.

(3.) This Court by order dated 30.09.2020 directed the respondents to forthwith consider the case of the petitioner for promotion to the post of Superintendent in the existing vacancies by duly taking into account the fact that the petitioner is not facing any departmental proceedings nor other proceedings without reference to the pendency of Cr.No.02/RCO-ACB/Skl/2016 on the file of III Additional District and Sessions Judge-cum-Special Judge for ACB Cases, Visakhapatnam, in view of Division Bench judgment dated 10.07.2014 in W.P.No.18774 of 2014 R/w judgment dated 16.09.2011 in W.P.No.13359 of 2011, including recent judgment dated 18.08.2020 in W.P.No.3508 of 2020 pending disposal of the W.P.No.17434 of 2020.