M.SINGA RAO Vs. T.V.SATYANARAYANA

JUDGEMENT

(1.) Heard the counsel for petitioners, Sri P. Govind Reddy, Special Counsel for the State of Andhra Pradesh, for respondent nos.2 and 3; and Sri T. Durga Prasad, learned Government Pleader for Agriculture and Co-operation, for 5th respondent. Though the name of Sri N. Sri Ram Murthy, counsel for 1st respondent, appears in the cause-list, there is no representation on his behalf.

(2.) This Contempt Case has been filed alleging willful disobedience of the order dt.07.02.2017 passed in Writ No.27263 of 2012 and batch.

(3.) The petitioners in the present Contempt Case have retired as Professors of the Acharya N.G. Ranga Agricultural University (A.N.G.R.A.U.) (for short, the University ) between 01.01.2006 and 31.12.2008. They along with several persons who retired after 31.12.2008 sought the benefit of conferment of Stage VI benefit, i.e., higher Academic Grade Pay (A.G.P.) of Rs.12,000/-, and challenged certain proceedings issued by the University in that regard.