G.LAKSHMI Vs. BENHUR MAHESH DUTT EKKA

JUDGEMENT

(1.) This Contempt Case is filed by the petitioner alleging willful disobedience of the order dt.01.02.2018 passed in Interlocutory Application Nos.1 and 2 of 2018 in Writ Petition No.2565 of 2018.

(2.) In the main Writ Petition, the petitioner had questioned G.O.Ms.No.2 Transport, Roads and Buildings (S&V) Department dt.18.01.2018 issued by the Principal Secretary, for the State of Telangana, Roads and Buildings (S & V) Department, Secretariat, Hyderabad and also the proceedings in G.O.Ms.No.2 Tribal Welfare (LTR) Department dt.10.01.2018, issued by the Tribal Welfare Department of the State of Telangana.

(3.) Under the latter order, the Tribal Welfare Department had determined that the petitioner, who was employed as District Transport Officer at Jogulamba Gadwal Village, had obtained employment as Junior Assistant on 22.05.1987 against the Roster Point No.33 meant for Schedule Tribe category falsely claiming that she belongs to Konda Kapu caste and rejected the Appeal No.6892 of 2017 filed by her under the Andhra Pradesh (S.C., S.T. & B.C.) Regulation of Issue of Community Certificates Act, 1993 confirming the order of the District Collector, Ranga Reddy District in proceedings No.C2/841/2007 dt.17.02.2010.