NAMBARU RAMU Vs. M.R.PRASANNA KUMAR

JUDGEMENT

(1.) The petitioners seek to punish the respondents 1 and 2 for committing contempt of Court. Orders were passed in W.P.No.26481 of 2009 on 21-8-2013 directing the respondents 1 and 2 herein to consider approving the appointments of petitioners 1 to 3 as Secondary Grade Teachers and petitioner No.4 as Hindi Pundit (Grade-I) in the school of the 5th respondent in the writ petition. Contending that the same had not been complied with, the present contempt case is laid.

(2.) Counter was filed by the 1st respondent contending that the orders of the Court were complied with. It is claimed that a reasoned order was passed that the request of the petitioners for approving their appointments was not feasible. Submitting that it is tantamount to violating the orders of the Court, the learned counsel for the petitioners seeks for appropriate action against the respondents 1 and 2 herein.

(3.) The learned Government Pleader representing the respondents 1 and 2 submitted that once the respondents 1 and 2 applied its mind and passed orders dated 16-9-2013, the present contempt petition does not lie. He placed reliance upon J.S. PARIHAR v. GANPAT DUGGAR. The Supreme Court observed: