P.SOMA SEKHARA Vs. SHASHIBHUSHAN KUMAR, IAS

JUDGEMENT

(1.) The present Contempt Case is filed to punish the respondent authorities for willful and deliberate disobedience of the order passed by this Court in W.P. No.25032 of 2020 dtd. 14/9/2022, under Sec. 10 and 12 of the Contempt of Courts Act, 1971. The petitioners herein presented Writ Petition before this Court for Writ of Mandamous to direct the respondents to consider their case for regularization of service forthwith in the category of working Inspector, Attender and Attender respectively.

(2.) As seen from the averments in the Writ Petition, the present Writ Petition is filed for regularization of service basing upon the orders of this Court in the aforesaid Writ Petitions. This Court has allowed the Writ Petitions basing upon the admission made in the Counter Affidavit filed in W.P. No.25032 of 2020, where the respondent authorities asserted in the following manner "It is to be stated that the circumstances the case filed in the relevant writ petitions viz W.P. No.27217 of 2017, 1425 of 2019 and 19361 of 2018 upon which the Court passed Orders dtd. 19/9/2017, 15/10/2019 and 25/9/2019 respectively are not known to these respondents as all the applicants in these Writ Petitions are not pertaining to this division [Water Resources Department]. However, in case the Andhra Pradesh High Court in the present Writ Petition passes such orders, the respondents have no objection to approach the Government and obtain necessary orders for conversion of the applicants from NMR services to W.C. Service duly regularizing their services without following the cutoff date i.e. 25/11/1993 as fixed by the Government through Act No.2 of 1994, and to extend consequential benefits".

(3.) Basing on the admission made by the respondents in the Counter in W.P. No.25302 of 2020, the Writ Petition was disposed of directing the respondents to consider the case of the petitioners for regularization of the services fixing a time of 8 weeks from the date of receipt of the order in W.P. No.2530 of 2020.