C.BALAIAH Vs. A. V. DHARMA REDDY

JUDGEMENT

(1.) This contempt case is filed seeking to punish the respondents under Sec. 10 to 12 of the Contempt of Courts Act, 1971 for their willful and deliberate disobedience of the Orders passed by this Courts on 31/1/2024 in WP.No.8390 of 2008.

(2.) The petitioners filed the writ petition challenging the action of the Tirumala Tirupati Devastanam, Tirumala in not registering the B.Tech Degree obtained by the petitioners from the Institute of Advance Studies in Education (Deemed University), Rajasthan.

(3.) This Court after considering the matter on merits allowed the writ petition and directed the respondents to extend all service benefits to the petitioners as they would be eligible for. It was within the domain of respondents to follow the roster of seniority. The date of ratification of the degree obtained by the petitioners was directed to be considered for extension of service benefits.