BOGGARAPU NEVEEN KUMAR Vs. B. RAJSEKHAR

JUDGEMENT

(1.) This Court has heard the submissions of the learned counsel in CC.No.673 of 2020. The facts of law are common in both the cases. The order is therefore being dictated. Sri Challa Siva Sankar, learned counsel argued for the petitioner and Sri K.V.Raghuveer, learned counsel argued for the respondents.

(2.) The order in question passed by the Court is similar in both the contempt cases. A direction was given to the respondents in both the cases to complete the recruitment process as per notification dtd. 24/11/2017 in accordance with G.O.Ms.No.38 dtd. 19/11/2014. In W.P.No.6863 of 2019, a period of 8 weeks is fixed for compliance of the order, but in W.P.No.7918 of 2019, no period is fixed. However, contempts were filed and the matter was argued at length by both the counsel.

(3.) Sri Challa Siva Sankar, learned counsel, points out that the issues raised by the respondents now are already considered and overruled by the Court and that the respondents had a duty to comply the order passed in the writ petition. He submits that the 8 week period elapsed long ago and that therefore the respondents are guilty of contempt. He points out that the final order in this case was passed on 2/10/2020. Therefore, learned counsel submits that there is clear delay and thus willful default.