BEERAKAM SEKHAR Vs. SATISH CHANDRA, SPECIAL CHIEF SECRETARY

JUDGEMENT

(1.) This Letters Patent Appeal is filed under Clause 15 of Letters Patent, questioning the order passed by the learned Single Judge of this Court in C.C.No.789 of 2020, dtd. 7/5/2021.

(2.) The petitioners herein, by invoking the provisions of Article 226 of the Constitution of India, filed W.P.No.20031 of 2018 before this Court. The learned Single Judge of this Court, by way of Common Order, dtd. 29/8/2019, allowed the batch of Writ Petitions, including the Writ Petition filed by the petitioners herein, and directed the respondents in the Writ Petition to regularize the services of the Writ Petitioners, subject to the Writ Petitioners" possessing other requisite qualifications.

(3.) Alleging willful disobedience of the said order, the petitioners herein initiated Contempt proceedings against the respondents herein, by filing Contempt Case No.789 of 2020 under Ss. 10 to 12 of the Contempt of Courts Act, 1971. The Registrar of Sri Padmavati Mahila Visvavidyalayam, Tirupati vide Proceedings in R.O.C.No.SPMVV/Estt./NT/E/TS/2020, dtd. 5/11/2020, passed a speaking order, declining to accede to the request for regularizations of the Writ Petitioners. The learned Single Judge vide order, dtd. 7/5/2021 closed the Contempt Case No.789 of 2020 and the operative portion of the said order reads thus: