Andhra Pradesh High Court - Amravati
S Suresh Kumar Ias vs Chintala Goutham on 11 January, 2024
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
1
[ 3456 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
WEDNESDAY, THE TENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
CONTEMPT APPEAL NO: 5 OF 2024
Between:
S SURESH KUMAR IAS, Commissioner, The Board of Intermediate Education,
Road No.l, Lakshmipuram, Guntur.
...APPELLANT
AND
1. CHINTALA GOUTHAM, S/o Late Ch Koteswara Rao, Aged 34 Years Occ
Private College Lecturer R/o D.No.2-7, Kolimeru Village, N.Suravaram Post,
Tuni Mandal, East Godavari District.
2. Prof. Nazeer Ahammed, Secretary, The A.P. State Council of Higher
Education, Neeladri Towers, 6TH Battalion Road, Mangaligiri, Guntur
District.
3. J. Pradeep Kumar, IRSME, Secretary, The Andhra Pradesh Public Service
Commission, 2TH floor, M.G. Road, New R and B Building M.G. Road,
Vijayawada, BCrishna District.
4. M.V.Sheshagiri Babu, I.A.S., Secretary, The Board of Intermediate Education,
of A.P. D.No.48-18-2/A, 0pp. NTR Health University, Nagaijuna Nagar,
Vijayawada Krishna District
...RESPONDENTS
The Court made the following Judgment:
(Per Hon'ble Sri Justice U. Durga Prasad Rao) Heard Sri V.K.Naidu, learned counsel for appellant and noted the contents of the order.2
2. The appeal aimed at p0reliminarily against the bailable warrant issued by the learned single Judge against the present appellant/4 th respondent in C.C.No.2833/2023. Therefore, without expressing our view on the merits of C.C.No.2833/2023, we deem it apposite to suspend the bailable warrant ordered by the learned single Judge till 30.01.2024 and direct the appellant/4 th respondent to appear before the learned single Judge on 29.01.2024 and move an application seeking for recalling of bailable warrant by showing appropriate grounds, in which case, we hope and trust, learned single Judge will consider the same and pass orders on merits.
3. The Registry is directed to take steps to post C.C.No.2833/202023 before the learned single Judge on 29.01.2024.
4. With the above observations, this Contempt Appeal is disposed of. No costs.
As a sequel, interlocutory applications pending, if any, in this case shall stand closed.
_________________________ U.DURGA PRASAD RAO, J ___________________________ KIRANMAYEE MANDAVA, J 10.01.2024 Note: Issue C.C. by tomorrow.
B/o NNN 3 17 HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON'BLE SRI JUSTICE KIRANMAYEE MANDAVA Contempt Appeal No.5 of 2024 10.01.2024 NNN