R.PAVANA MURTHY Vs. KUNA SREERAMA MURTHY

JUDGEMENT

(1.) As both these Contempt Appeals arise out of a common order, dtd. 8/8/2023, in C.C.No.6689 of 2022, they are being disposed of, by way of this Common Judgment.

(2.) The respondents in these Contempt Appeals are persons, who had initially been appointed as teachers on contractual basis, in Andhra Pradesh Social Welfare Residential Educational Institutions Society. These respondents, who had been appointed as teachers in different faculties from 1996 to 2003 were subsequently regularized in their services.

(3.) The respondents approached the erstwhile High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, by way of W.P.No.41905 of 2015, contending that, non-sanction of notional increments, pension and other pensions from the initial date of appointment of the petitioners and introduction of the Contributory Pension Scheme, by way of a Memo, dtd. 12/10/2015, is illegal, improper, unjust and arbitrary and for a declaration that the respondents are entitled to count their service, rendered as contract teachers, from their initial appointment and for consequential benefits.