J.J.S. PRASAD Vs. V.SATYANARAYANA

JUDGEMENT

(1.) The present contempt is filed alleging willful disobedience of the orders passed in WP.No.12887 of 2008, dtd. 30/1/2024.

(2.) The petitioner was appointed as a Lecturer in Physics in MRK Polytechnic College, Veeravasaram, West Godavari District. The petitioner has challenged the inaction of the respondent in implementing the AICTE Pay Scales of 1996. This Court on 8/9/2008 directed the respondent in the writ petition to consider implementation of the AICTE Pay Scales if the petitioner is eligible for. It is submitted that the respondents did not consider the case of the petitioner for implementation of AICTE Pay Scales, 1996. The petitioner attained superannuation on 30/6/2018.

(3.) This Court directed the respondent to implement AICTE Pay Scales 1996 to the petitioner if he is eligible for as per law and further directed to compute the amounts due payable to the petitioner for the periods 1996 to 2012.