Supreme Court - Daily Orders
Gotooru Anantha Reddy vs T.P. Dass, Ips . on 7 July, 2014
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ITEM NO.1 COURT NO.8 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.4/2014 in IA 3/2014 in CONMT.PET.(C) No. 382/2013 In
C.A. No. 5141/2002
GOTOORU ANANTHA REDDY & ORS. Petitioner(s)
VERSUS
T.P. DASS, IPS & ORS. Respondent(s)
(for extension of time, revival of the contempt petition and
office report)
Date : 07/07/2014 These applications were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.V. Shetty, Sr. Adv.
Ms. T. Anamika ,Adv.
Mr. B.V. Chandan, Adv.
Mr. A.C. Mohan, Adv.
For Respondent(s) Mr. Altaf Ahmad, Sr. Adv.
Mr. Guntur Prabhakar, Adv.
Mr. Jaideep Gupta, Sr. Adv.
Mr. D. Mahesh Babu,Adv.
Mr. Amit K. Nain, Adv.
Mr. Aditya Jain, Adv.
Mr. Amjid Maqbool, Adv.
Mr. B. Rama Krishna Rao, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
I.A. No.4 of 2014, filed at the behest of the Digitally signed by respondents, acknowledges the fact that the judgment rendered by Parveen Kumar Chawla Date: 2014.07.08 16:47:40 IST Reason:
this Court dated 9.10.2009 has not yet been implemented.
Mr. T.P. Dass, presently Director General (Vigilance 2 and Enforcement), Mr. Prasada Rao, Principal Secretary, Home Department, Government of Andhra Pradesh, and Mr. J.V.Ramudu, Director General, Government of Andhra Pradesh are present in the Court in person. They have held the positions of the respondent nos. 1 and 2 depicted in the contempt petition. They undertake to hold review DPC and pass promotion/demotion orders, in compliance with the directions issued by this Court, within one week from today.
Besides not implementing the order passed by this Court on 9.10.2009, the respondents have not complied with the undertaking given to this Court on 13.01.2014, we propose to take action against them. Accordingly, we issue a show cause notice to them to explain their positions for not complying with the undertaking given to this Court.
We are informed that different officers were managing the positions of Principal Secretary, Home Department, Director General of Police, Government of Andhra Pradesh and Deputy Inspector General of Police, Hyderabad Range, since January, 2014. We would request respondent no.1 to prepare a list of the same and inform all of them to remain present in the Court on the next date of hearing. We issue a show cause notice to all those officers to inform us about the action taken by them when they were holding the positions under reference, ever since we passed the order dated 13.1.2014.
In view of the fresh undertaking given by the officers present in the Court today, we defer proceedings in this Case to 3 21.07.2014.
All the officers shall remain present in the Court on 21.07.2014.
List again on 21.07.2014.
(Parveen Kr. Chawla) (Phoolan Wati Arora)
Court Master Assistant Registrar