Andhra Pradesh High Court - Amravati
Vasupalli Nageswara Rao vs G Raju on 16 April, 2026
APHC010351412025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
THURSDAY,THE SIXTEENTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CONTEMPT CASE NO: 1771/2025
Between:
Vasupalli Nageswara Rao ...PETITIONER
AND
Shri Gopal Krishna Dwivedi Ias ...CONTEMNOR
Counsel for the Petitioner:
1. CHILAMKURTHI SATYA DEV NAIDU
Counsel for the Contemnor:
1. G RAJU
The Court made the following order:
The above contempt case was filed complaining violation of order dated
19.08.2024 in W.P.No.16591 of 2024.
The petitioner filed the aforementioned writ petition to declare the action
of the respondent in not releasing Full Pension, Gratuity, Encashment of
Earned Leave and Commutation of Pension, etc. The writ petition was allowed directing the respondent authorities to release Full Pension, Gratuity, Encashment of Earned Leave and Commutation of Pension to the petitioner. Further directed to pay interest at 9% on gratuity in terms of Section 7 of the Payment of Gratuity Act, 1972.
C.C.No.1771 of 2025This contempt case was filed in July, 2025.
A reply was filed on behalf of the respondent. It was pleaded that the amounts payable to the petitioner were paid. In respect of interest on gratuity, 5% was paid and the remaining 4% has not been paid so far.
Sri G. Raju, learned counsel for the respondent would submit that the respondent addressed a letter to the Principal Secretary, Finance Department, to release the amount. He would submit that the respondent made efforts from time to time, to get the amounts from the Finance Department. However, the amount has not been released so far.
Given the above facts and circumstances of the case, this Court is inclined to suo-moto implead 'Sri Peeyush Kumar, I.A.S., Principal Secretary, Finance and Planning Department, A.P. Secretariat at Velagapudi, Amaravati, Guntur District, as respondent No.2 to the contempt case.
Accordingly, the aforementioned Officer is impleaded as respondent No.2 to the contempt case.
Registry is directed to carry out the amendment.
Issue notice to respondent No.2.
Post on 07.05.2026.
_____________________ SUBBA REDDY SATTI,J Date : 16.04.2026 IKN