Andhra Pradesh High Court - Amravati
Between vs And on 29 January, 2026
iSHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
{ORIGINAL JURISDICTION)
THURSDAY, THE TWENTY NINTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY SIX
PRESENT:
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CONTEMPT CASE NO: 1439 OF 2065
Between:
P Uma Maheshwar Rao, S/o. Late Satyanarayana Moorthy, Aged about 8c
years, Oe Hostel Welfare Officar Gri (Rete), Govt, BC Soys Hostel,
Pydi Bheemavaram, Srikakulam District Rfo. H.No. 14-65-27, Old Age
Nome, Collectar Office Road, Srikakulam District.
. Petitioner
AND
4. Sri OS Satvananarayana, Principal Secretary, BO Welfare Department,
secretarial, Velagapud!, Guntur District
MI
wi
r. AMalikariun, Director of EC Welfare, APL Vilayawada, Krishna
A
Srikakulam, Srikakulam District. (Not necessary Party R3}
60
of
4. Principal Accountant General, Andhra Pradesh, Stalin Central Mail
M.G.Road, Sovernorpel, Vilayawacda-2
{RX 2 is impleaded as Suo motu as per court order dated 2Q/O1/26 in
GG No-1433 of 2025.3
. Respondents
WHEREAS the Petitioner has presented under Sections 10 to TZ af the
Contempt of Courts Act 1971, above case through his counsel Sri Roodatlu
Amarender, praying that this Hon'ble Nigh Court may be pleased in punish ihe
resporidenis fersin for willful vicistion and deliberate disobedience of the
orders in WLP No. 18457 of 20¢4, dated 23.08. 2024:
ONAN AAA
WHEREAS the |
said case coming on for orders as io admission on this
day and whereas the High Court, upon perusing the affidavit Hed therain and
upon Rearing ihe argurnents of Sri Boodatty Amarender, Advocate for the
Fett directed issuance af Notice to the respondent No. 4, fo show cause
as fo hy in the circumstances slated in the affidavit fied in support herent,
the said case should not be arimilted,
The Court further made the following ORDER:
"Sri 8. Satyanarayana and Or. A. Malikariun, anpeared before his
Court personally and their presence is dispensed with for the time being.
Sri K. Ramalingsswara Rao, isarned counsel! for ihe respondents 3
and 2 would submit thai the pension proposals were forwarded to the
office of Accountant General vide Ro.No ATS2e/20S5/RCW, dated
28.04 2028 and seeks four weeks' me.
Since the pansion proposals were forwarded to the office of the
Accountant General and the Accountant General is the party-respondant
te the respondent, this Court, suo mofu, is inclined to Implead the
Principal Accountant General, Andhra Pradesh, Stalin Central Mall, MAG,
Road, Governors, Vijayawada, as <" respondent to the contempt
Cass.
Accordingly, the Principal Accountant General, Andhra Pradesh,
Stalin Central Mall, M.G. Read, Governorpet, Vilayawada-2, is Impleaced
as «°° reapondent to the abave contempt case.
Registry is directed to carry oul necessary amendmants.
Notice to 4" respandent.
List fhe matter on 26.02.2028."
My sai vate] Bey : See eng S wae dis eek x ad ans : rs aed 4 s 3
Srincigoal Accountant General, Andhra Fradesh, Stein Central Mal,
VLG Road, Gavernorpel, Visyawada-2
SSAA ENNINNINNNNY
be and hereby are directed to show cause, as fo why this contempl case
should nat be admitied, ether appearing in person or hough A Advocate duly
instructed on 26.02.2026, to which date the case stands pasted for hearing,
fading wherein {he sail case wil be heard and determined ex-parte.
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z GE % it z 2 es ES Zz 2 ee be SOINT I RECHT TRAR TRUE COPY! SECTION OFFICER Fo, The Metropolitan Session Judge, Vieyawada, Krishna District (By SPECIAL MESSENGER in duplicate along with a capy of petition and affidavit to serve on Respondent No.4 and to return to this Court before Principal Accountant General, Andhra Pradesh, Stalin Gentral Mal, M.G.Road, Governorpet, Viayawada-2. (by SPECIAL MESSENGER - along with a copy of petition and affidavit} a tnd RSD we Baws HHH COURT SRS, DATE R01 2026 NOTE: LIST THE MATTER ON 26.02.2026 NOTICE BEFORE ADMISSION GO.Ne. 1433 of £025 Mise # Atp VHPOPEE 4;
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