N JAYARAJU Vs. K C PENCHALAIAH

JUDGEMENT

(1.) This Court by an order dated 31-1-1992 in W.P. M.P. No. 1176 of 1992 in W.P. No. 1037 of 1992 directed that the District Education Officer, Krishna, shall not pass any further orders in regard to the change in the Correspondentships of the Schools run and managed by Convenor, Education Committee, CBCNC, West Vuyyuru fields, pending further orders on the writ petition.

(2.) This contempt case has been filed on the allegation that contrary to the said direction, the District Educational Officer passed an order on 14-4-1992 approving the nomination of Correspondents made by the Convenor, Education Committee, CBCNC.

(3.) It has been brought to my notice by the learned Govt. Pleader for Education that subsequent to the order passed in W.P.M.P. No. 1176/92, some of the respondents in the said W.P.M.P. (respondents 2 and 3 in this contempt case) filed W.P. No. 4317 of 1992 and inn W.P.M.P. No. 5411 of 1992, this Court passed an interim order on 30-3-1992 directing the District Educational Officer to issue specific orders of approval of Correspondentships of the petitioners forthwith under section 24 of the A.P. Education Act read with A.P. Grants-in-aid Code, pending further orders on the petition. Thus, the District Educational Officer was confronted with two directions from this Court contradicting each other. In those circumstances, if the respondent passed an order approving the nomination of Correspondents pursuant to the later order of this Court, it is difficult to say that the respondent had willfully disobeyed the order of this Court.