S.CH.ADINARAYANA Vs. PRAVEEN PRAKASH IAS

JUDGEMENT

(1.) Heard Sri P. Srinivasa Rao, learned Counsel for the Contempt Petitioners, Sri L.V.S. Nagaraju, learned Counsel for Respondent Nos.1 to 3 and Sri B. Rama Krishna Naik, learned Counsel for the Respondent No.4.

(2.) The present Contempt Case is filed with regard to willful non- compliance of Para No.4 of the Order passed by this Court dtd. 7/1/2022 in W.P.No.39618 of 2022. The facts in a nutshell, which are relevant for the purpose of this Contempt Case, are that the Petitioners herein, who are the Writ Petitioners in W.P.No.39618 of 2022 are working as Secondary Grade Teachers and were posted in A.P.S.P.U.P School, 5th Battalion, A.P.S.P Battalion, Chintalavalasa, Vizianagaram District. The Writ Petitioners herein were made to work on temporary basis in the place of aided posts and as such they were paid under unaided category. Having taken note of the fact that at some stage, it was the policy of the Government that unaided teachers who are working in aided posts were to be regularized, this Court had issued certain interim directions. One such interim direction in its Order dtd. 7/12/2022 in W.P.No.39618 of 2022, is now under consideration for compliance.

(3.) For ready reference, Para Nos.2 to 4 of the Order dtd. 7/12/2022 in W.P.No.39618 of 2022 are usefully extracted hereunder: