Andhra Pradesh High Court - Amravati
Smt. Pilla Suneetha vs Sri Pradeep Kumar Jittuka, Irsme on 13 September, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (ORIGINAL JURISDICTION) _ : FRIDAY, THE THIRTEENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY FOUR iPRESENT: THE HONOURABLE SRI JUSTICE G.NARENDAR | : AND THE HONOURABLE SRI JUSTICE NYAPATHY VAY CONTEMPT CASE NO: 2757 OF 2024 Between: Smt Pilla Suneetha, Wo Srinivas, Aged about 39 yearsm Rio D.No. 36-04-10, Ganganna Nagar, Near Hari Kiran Shop, Kancharapalem, Visakhapaina Urban . Patitioner AND 1. Sf Pradeep Kurmar Jittuka, IRSME, Working as Seeretary in Andhra Pradesh Public Service Commission, 2°. Floor, M.G. Road, New R & B Buildings, Vilayawada, Andhra Pracesh State. e. RP. Sisadia, [AS, Working as Principle vsecreiary in General Administration Department Department, AP. Secretariat Bulldings., Velagapudi, Amaravathi, GUNTUR District-522503, Respondents WHEREAS the Pelitianer has presented under Sections 10 fo 12 of the Contempt of courls Act 1971, above case through her Advocate Sr Simhachalam Karukola, praying that this Hon'ble High Court may be pleased fo summon the Ressondents herein and punish them under Sections 10 and 42 of the Contempt of Courts Act for willfully violating the order of this Court in WA. No. 249 of 2021 dated 08.03 2024, WHEREAS the sak! case coming on for orders as to adrnission on this day and whereas the High Court, upon perusing the affidavit Med therein and "pon hearing the arguments of Sri Simhachalam Karukola, Advocate for the Petitioner, made the following ORDER:
"Issue surrunons to respondents.
List the matter after four (04) weeks." To sti Pradeep Kumar Jituka, IRSME, Working as Secretary in Andhra Pradesh Public Service Commission, 2 Floor, MG. Road, New RAS Suldings, Vleayawada, Andhra Pradesh Stats R.P. Sisodia, IAS, Working as Principle Secretary In General Administration Department Department, A.P. Secretarial Buildings, Velagapud!, Amaravathi, GUNTUR ONstrici8e2503. WHEREAS your allendance is necessary fo answer the charge under sections 1Q fo 12 of Contempt of Courts Act viz: for wilfully vidlating the order of this Court in WA. No. 240 of 2021 dated 08.02 2024. po Therefore, you, Vic ;
q. Sr Pradeep Kumar Jdtuka, IRSME, Working as Secretary in Andhra Fradesh Public Service Carnmissian, 2° Floor, M.G. Road, New RAG Buldings, Viayawada, Andhra Pradesh State. RP. Sisocia, IAS, Working as Princiole Secretary in General Administration Department Department, AP, Secretarial Buildings, Velagapucl, Amaravathi, GUNTUR District 322803. Pod are hereby required io appear in person before the High Court of Andhra Fradesh af Armaravatl (Nelanadu} on 14.70 2024 at 12:90 A.M and show & cause as fo why you shall not be punished or other appropriate arder be nol passed against you for contempt of the High Coun of Andhra Pradesh, at Amearaval.
Herein fall not.
DEPUTY B Ta,
4. The Metropolitan Sessions Judge, Vijayawada, Krishna Pistrict (By Special Messenger in duplicate along with a copy of petition and affidavit fo serve on Respondent No.1 and to return fo this Court before 14.10.2024}
3. The District Judge, Guntur District, at Guntur, (By Special Messenger in duplicate along wilh @ copy of pelition and affidavit to serve of Respondent No.2 and fo return to this Court before 44.10.2084) 4 Sn Pradeep Kumar Jittuka, IROME, Working as Secretary in Andhra Pradesh Public Service Cammission, 9° Diner MG. Road, New R&B Buildings, Vijayawada, Andhra Pradesh State. 5 RP. Sisodia, IAS, Working as Principle Secretary In General Administration Department Depariment, AP. Secretariat Burldings, Velagapudi, Amaravathi, OUNTUR District 522503 (Addressee nos.4 & § by Special Messenger along with a copy of petifien and affidavit}
6. Two spare copies cvSS HIGH COURT GNA & V¥N,J DATED Oe/2024 LIST THE MATTER ON 14.10.2024, SUMMONS TO RESPONDENTS CO. Na ers? of 2024