M.VARADARAJU Vs. MANMOHAN SINGH

JUDGEMENT

(1.) Heard Sri Rajendra Bussa, learned Counsel for the Contempt Petitioners and Sri G. Ramana Rao, learned Counsel for the Respondent No.5.

(2.) The present Contempt Case is filed complaining of inaction on the part of the Respondents in complying with the Order of this Court dtd. 21/4/2017 in W.P.No.26001 of 2008. The operative portion of the Order of this Court dtd. 21/4/2017, which according to the Petitioners has not been complied with is usefully extracted hereunder :

(3.) Respondent No.5 in the present Contempt Case has filed the Counter Affidavit along with certain Proceedings issued by the Commissioner to the Endowment dtd. 20/7/2018 and Proceeding of the Executive Officer dtd. 24/8/2018. In the Proceeding of the Commissioner dtd. 20/7/2018, it has been stated that after verification of the record of the Petitioners, some of the Petitioners who are eligible have been regularized and that the Petitioner Nos.6 & 12 in the Writ Petition have expired. It is also stated that some of the Petitioners have crossed the maximum age limit of 38 years as prescribed under the Statute. Since the Order passed in the Writ Petition, does not deal with relaxation of age, the Commissioner has considered the maximum age limit of 38 years and had regularized such of those persons who are below the said age limit and had declined to regularize the persons who have crossed 38 years of age.