M. SREE RAMULU Vs. N.V.S.N. MURTHY, EXECUTIVE OFFICER, VENKATESWARA SWAMY VARI DEVASTHANAM DWARAKA TIRUMALA

JUDGEMENT

(1.) Present Contempt Case is instituted alleging wilful disobedience of the order, dtd. 1/7/2025, passed in W.P. No.15981 of 2025, and accordingly, to punish the respondent/ contemnor in terms of Sec. 12 of the Contempt of Courts Act.

(2.) Petitioner was engaged as Computer Operator on outsourcing basis in the year 2006. As he was not paid minimum time scale and regularized, he preferred W.P.No.21894 of 2018. In pursuance to the interim orders, petitioner was extended minimum time scale. Later, writ petition came to be disposed of with a direction to consider his request for regularisation and pass appropriate orders. By order, dtd. 6/6/2025, his request came to be rejected. Assailing the same, he preferred W.P.No.15981 of 2025. The writ Court, by setting aside the aforesaid order, remanded the matter back to the 3rd respondent therein, to consider his request in view of various proceedings, by which certain others were regularized, and pass appropriate speaking orders within a period of six weeks. In sum and substance, the directions issued read as follows:

(3.) Heard Sri P.Gangaiah Naidu, learned Senior Counsel, appearing on behalf of the petitioner and Smt.Pulipati Radhika, learned counsel appearing for the respondent.