T MURALI KRISHNA Vs. POONAM MALAKONDAIAH AND ORS

JUDGEMENT

(1.) This contempt case was instituted alleging disobedience to the order dated 24.11.2015 in W.P.No.22462 of 2014. By the said order, this Court directed the Government to consider the case of the 1st respondent therein for issuing posting orders so as to enable him to work as a doctor. As regards the question whether he should be continued as an Associate Professor or a Professor, this Court did not comment and left it open to the Government to consider the issue basing upon the interim order granted by the Tribunal.

(2.) We are now informed that the Director of Medical Education, Andhra Pradesh, issued proceedings dated 10.02.2017 posting the 1st respondent in the writ petition, the petitioner herein, as an Associate Professor of General Surgery at Government Medical College, Ananthapuram. A copy of the said proceedings is placed on record.

(3.) In the light of the aforestated development, the contempt case is closed leaving it open to the petitioner to seek redressal of his grievance, if any, in relation to the aforestated proceedings dated 10.02.2017 in accordance with law. No costs.