PERUMALLAPALLI SANDHYA Vs. NUTHALAPATI PADMAVATHI

JUDGEMENT

(1.) This contempt case is filed against the respondents for willful disobedience of the Interim Order dtd. 4/9/2025 passed by this Court in I. A. No.3 of 2025 in W. A. No.961 of 2025 under Ss. 10 to 12 of the Contempt of Courts Act 1971.

(2.) The basis for alleging contempt as per the affidavit filed in support of the petition is that, in spite of status quo orders passed in I.A.No.3 of 2025 in W.A.No.961 of 2025, the respondent-District Agricultural Officer, Machilipatnam, Krishna vide memo in R.C.No.A2/05/2025 dtd. 11/9/2025 directing the petitioners and others to report duty at new Stations, thereby enforced the transfer orders in violation of the Orders passed by this Court. The directions of the learned Single Judge are not complied but after passing of the interim orders suspending the orders of the learned Single Judge, the question of transfers effected to trouble the petitioner. Therefore, there is Contempt.

(3.) The reply, in the counter filed by the respondent, is that learned Single Judge disposed of the writ petition directing for conducting of fresh counseling and transfers, thereafter orders were passed in W.A.No.960 of 2025 indicating that there shall be interim suspension of the orders of the learned Single Judge, for a period of (4) weeks and in W.A.No.961 of 2025, the respondents were directed to maintain status quo. Both, W.A.No.960 of 2025 and 961 of 2025 are against the orders passed in W.P.No.16981 of 2025. In view of the orders of this Court in W.P.No.960 of 2025, the orders dtd. 11/9/2025 now questioned are passed. Justification is the work exigency, except (17) writ petitioners, and (16) respondents, all the other candidates were joined in their allotted places, there is no willful and deliberate violation and the respondent will abide the orders issued by this Hon'ble Court. The instructions in the memo are subject to further orders of the Court, in view of the Kharif season at peak stage.