BANOTHU RAMKUMAR Vs. N. CHAKRADHAR RAO

JUDGEMENT

(1.) Cc.No.520 of 2019 is filed by the petitioner therein alleging willful non-compliance with the order dt.07.02.2018 in WP.No.34920 of 2016 and CC.No.524 of 2019 is also filed by the petitioner therein alleging willful non-compliance with the order dt.07.02.2018 in WP.No.34724 of 2016.

(2.) In both these writ petitions, direction has been given to the 1st respondent in the Contempt Cases to forthwith reinstate the petitioners into service as Secondary Grade Teachers and also pay wages to them from 25.09.2016 till such reinstatement into service.

(3.) After filing of these contempt cases, the Government Pleader for Services-II took notice for respondents on 25.04.2019. Thereafter the matter underwent 10 adjournments ie., 26.06.2019, 12.07.2019, 16.07.2019,17.07.2019, 25.07.2019, 05.08.2019, 09.08.2019, 27.08.2019, 06.09.2019 and on 13.09.2019.