KOMMU BABU Vs. Y.V.SUBBA REDDY

JUDGEMENT

(1.) This Contempt Case is filed under Sec. 10 to 12 of Contempt of Courts Act, 1971 to punish the respondents/ contemnors for Contempt of Court for willful and deliberate disobedience in not continuing the orders passed by this Court dtd. 13/4/2022 in W.P.No. 993 of 2011, which reads as follows:

(2.) Heard Mr. K.K.Durga Prasad, learned counsel for the petitioners and Mr. S.S.Prasad, learned Senior Counsel appearing for the respondents/ contemnors.

(3.) Learned counsel for the petitioners would contend that the petitioners submitted a representation dtd. 18/5/2022 duly informing the orders of this Court dtd. 13/4/2022. But the respondents did not take any action for regularization of the services of the petitioners so far and failed to comply with the orders of this Court willfully and deliberately. Hence this Contempt Case came to be filed.