N. M. S. GOUD Vs. PUNAM MALAKONDAIAH

JUDGEMENT

(1.) This Contempt Case has been filed seeking to punish the respondents for violation of the orders, dtd. 22/10/2019 passed in W.P.No.15797 of 2019.

(2.) The petitioner filed W.P.No.15797 of 2019 praying to declare the action of the respondent Nos.2 and 3 in not selecting the petitioner as Village Agriculture Assistant (Grade-II) in pursuance of Notification 1/2019 dtd. 26/7/2019 as illegal, arbitrary and violative of Articles 14, 16 and 21 of the Constitution of India and further to declare that the petitioner is entitled for selection and appointment and consequently direct the respondent Nos.2 and 4 to select and appoint the petitioner to the post of Village Agriculture Assistant (Grade-II) as per his merit.

(3.) This Court, by order, dtd. 22/10/2019, directed the respondents to consider the candidature of the petitioner to the post of Village Agriculture Assistant and pass appropriate orders, within a period of two (2) weeks from the date of receipt of a copy of this order.