R. KANNABABU Vs. G. K. DWIVEDI

JUDGEMENT

(1.) This Contempt Case has been filed complaining willful disobedience in implementing the Order dtd. 28/9/2019 passed by this Court in W.P.No.13803 of 2019.

(2.) Heard learned counsel for the petitioners, and the learned counsel appearing for the respondents and perused the material available on record.

(3.) The petitioners herein filed W.P.No.13803 of 2019 before this Court to declare the entire action of the respondents in not releasing periodical increments and other allowances to the petitioners like similarly situated persons in spite of the directions from the Hon"ble AP Administrative Tribunal in O.A.No.9089 of 2012, dtd. 21/11/2012 on the sole ground that the petitioners have not filed contempt application like others for non implementation of above orders and the period of limitation is over, while granting periodical increments like similarly situated person by duly implementing the Court orders on the ground that said individuals filed contempt applications is as highly illegal, arbitrary, unjust, improper and consequently direct the respondent to release the annual grade increments and other allied benefits to the petitioners by duly implementing the orders of the Hon"ble A.P. Administrative Tribunal in O.A.No.9089 of 2012, dtd. 21/11/2012 like similarly situated persons.