G.CHANDRAIAH Vs. S.VENKATESH

JUDGEMENT

(1.) The appellant/contemnor filed the contempt appeal challenging the order dtd. 28/6/2024 in C.C.No.6916 of 2023 passed by the learned Single Judge.

(2.) The case of the respondent herein is that he is petitioner in the writ petition. He worked as a Revenue Officer in the Office of the Commissioner, Machilipatnam Municipal Corporation. He was falsely implicated in a criminal case by the ACB authority and was placed under suspension vide proceedings dtd. 27/2/2022. Pending a criminal case, he made a representation seeking to reinstate him into service. In pursuance of the said representation, the Commissioner & Director of Municipal Administration (for short 'the C&DMA') passed orders dtd. 17/10/2022 directing the Commissioner, Machilipatnam Municipal Corporation, to allow the petitioner to join into service. As the Commissioner, Machilipatnam Municipal Corporation has not acted upon the proceedings issued by the C&DMA, the petitioner filed Writ Petition No.13125 of 2023.

(3.) Learned Standing Counsel for the Commissioner, Machilipatnam Municipal Corporation, placed written instructions before the Court and submitted that the writ petitioner had approached the Office of the Commissioner, Machilipatnam Municipal Corporation only once, and thereafter, he did not turn up seeking implementation of the orders passed by the C&DMA, as such, the Commissioner, Machilipatnam Municipal Corporation, was unable to comply with the orders issued by the C&DMA.