G. RAVI Vs. PRAVEEN PRAKASH

JUDGEMENT

(1.) This Contempt Case has been filed complaining willful disobedience in implementing the Order dtd. 20/3/2023 passed by this Court in I.A.No.1 of 2023 in W.P.No.6442 of 2023.

(2.) Heard Sri S.M. Subhan, learned counsel for the petitioner and learned counsel for the Respondent Nos.1 to 4, and perused the material available on record.

(3.) The petitioner filed W.P.No.6442 of 2023 claiming writ of mandamus declaring the action of the Respondents in transferring the petitioner by way of punishment, which is punitive in nature and on an anonymous complaint made by a rival union members vide Proc.No.E2/813(01)/2023-IBM dtd. 13/3/2023, middle of the Academic Year and without there being any disciplinary case against the petitioner a high handed and arbitrary action, contrary to APSRTC Regulations, without jurisdiction, contrary to the circular instructions and as such liable to be set-aside with a consequential direction to the respondents herein to continue the petitioner at Ibrahimpatnam Depot forthwith with all consequential benefits.