Andhra Pradesh High Court - Amravati
Peddapalli Prabhudas vs M V Seshagiri Babu on 14 August, 2025
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010133452023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
THURSDAY, THE FOURTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
CONTEMPT CASE NO: 1786/2023
Between:
1. PEDDAPALLI PRABHUDAS, S/O RAMULU,AGE. 40 YEARS, OCC.
CONTRACT FACULTY IN THE CADRE OF JUNIOR LECTURE,
VOCATIONAL STREAM , R/O DRONADULA VILLAGE, MARTUR
MANDAL, BAPATLA DISTRICT-523190
...PETITIONER
AND
1. M V SESHAGIRI BABU, Presently working as Commissioner,
Intermediate Education, Government of Andhra Pradesh, Eswar Elite,
Beside Sonovision, Tadepally, - 522501. Guntur District, A.P.
...CONTEMNOR
Petition under Sections 10 to 12 of Contempt of Courts Act 1971
praying that in the circumstances stated in the affidavit file herein the High
Court may be pleased to pleased to punish the respondents for willfully and
deliberately disobeying the direction DT. 21.03.2022 passed by the Hon'ble High Court Of Andhra Pradesh in W.P..No. 6639 of 2022 and further direct the respondent to give retrospective regularization with all consequential service and monetary benefits i.e w.e.f. 26-08-2009 to the petitioner and pass IA NO: 1 OF 2025 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased may be pleased to expedite the hearing of C.C.No.1786 of 2023 and pass Counsel for the Petitioner:
1. V RAGHU Counsel for the Contemnor:
1. V K NAIDU 2 The Court made the following Order:
Heard the learned counsel for the petitioner and the learned counsel for the respondent.
2. This contempt case was filed alleging the non-implementation of the orders in W.P. No.6639 of 2022 dated 21.03.2022.
3. This court directed as under in the above said order dated 21.03.2022:
"6. In view of the above said facts and circumstances, the petitioner is permitted to make a representation afresh seeking for regularization of his service within two weeks from today and on receipt of such representation, the respondent No.2 is directed to consider and dispose of the same strictly in accordance with law as expeditiously as possible preferably within eight weeks from thereafter.
7. Accordingly, this writ petition is disposed of."
4. The learned counsel for the petitioner submits that in pursuance of the above said orders of this court, the petitioner gave representation dated 01.04.2022 which was delivered to the 2nd respondent on 05.04.2022, but the same was not acted upon immediately. When the petitioner filed the contempt case, the 2nd respondent issued the proceedings dated 11.04.2023 by not regularizing the services of the petitioner. The 2nd respondent has taken 10 months and 10 days time to act upon pursuant to the orders of this court.
5. On the other hand, the learned counsel appearing for the respondent submits that in pursuance of the orders of this court in W.P. No.6639 of 2022 3 dated 21.03.2022, the representation of the petitioner dated 01.04.2022 was considered and he was informed that his request for regularization of services is not feasible for compliance and as such it is rejected. The Principal SPCM Government Junior College, Tangutur, Prakasham District was informed to serve the orders to the petitioner under proper acknowledgement by furnishing the copy of the same to the office of the 2nd respondent for records.
6. In view of the above said facts and circumstances, it is clear that as per the orders of this court in W.P. No.6639 of 2022 dated 21.03.2022, the respondent in the contempt case issued the proceedings dated 11.04.2023. If the petitioner is aggrieved by the same, the liberty is given to the petitioner to assail the proceedings in accordance with law. The liberty is given to the petitioner to raise all the grounds if so advised to assail the said proceedings of the 2nd respondent in accordance with law.
7. Accordingly, the contempt case is closed. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.
_________________________ JUSTICE B KRISHNA MOHAN 14.08.2025 NNN