P. CHANDRASEKHAR RAO Vs. CHITRA RAMACHANDRAN

JUDGEMENT

(1.) This Contempt Case is filed alleging willful disobedience of the order dt.27.04.2020 passed in Writ Petition No.23515 of 2019 passed by this Court.

(2.) The petitioners in both these cases have filed the said Writ Petition challenging that the 1st petitioner (who was working as Lecturer in Government Degree College at Madhira, Khammam District, State of Telangana) ought to have been transferred to the residuary State of Andhra Pradesh; that the 2nd petitioner (who is working as Lecturer in Commerce in a Government Decree College in Yelamanchili, Visakhapatnam District falling in the residuary State of Andhra Pradesh) should be transferred to the new State of Telangana; that 1st petitioner belongs Srikakulam District which now falls in the residuary State of Andhra Pradesh, and the 2nd petitioner belongs to Hyderabad District in the new State of Telangana which was carved out on 02.06.2014 under the Andhra Pradesh Re-Organization Act, 2014; that they had sought a mutual transfer on the basis of a Circular Memo dt.07.08.2017; but both the States did not pass any orders within the two months stipulated period as mentioned in the said Circular Memo.

(3.) Petitioners then filed Writ Petition No.15328 of 2018 which was disposed of on 18.06.2018 directing the Special Chief Secretary, Education Department, Government of Andhra Pradesh to consider the request for mutual transfer with utmost expedition, and in any event, not later than one month from the date of receipt of copy of the said order as the transfer guidelines were issued on 07.08.2017 and a decision had to be taken within two (02) months thereafter, i.e., on or before 07.10.2017. Top