Andhra Pradesh High Court - Amravati
Kilari Adilakshmi vs M.Rajeswari on 18 April, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
FORM-1 :
NOTICE FOR APPEARANCE IN PERSON AFTER ADMISSION
{SEE RULE 18}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(Original Jurisdiction}
MONDAY, THE EIGHTEENTH Day CF APRIL, TWO THOUSAND AND TWENTY TWO
SPRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
CONTEMPT CASE No. 315 of 2022
Between :- .
Kilari Adilakshini, W/o. Tadela Satyanarayans. Petitioner.
AND
7.M. Rafeswart, Proj ect Director, DW & CDA Vizianagaram Cistrint,
Vizianagaram, Vizianagara PMstrict,
2.8. Sarada, Child Development Project Officer, CS Project,
Cheepurupalti, Vigianagaram District. Respondents,
WHEREAS the Petitioner has presented this case under Section 16 to 120 the Contempt of Courts Act 1971, above case through her counsel Mis. TLV. Sridevi, praying the High Ceurt to munish the respondents for deliberate, wanton and willful disobeying af the interim order dt. OF 01. 2022 in WLR No. 770 of 2022 passed by this Han*ble Court, sy WHEREAS the said case coming on for res ring, and whereas the High Court, and earlier order of High Court dt. 11-d2- 2020 mene herein and upen perusing the affidavit and upon hearing the arguments ts of M/s, TLY, Sridevi, Advocate for petitioner and Sri F. Sesibushan Rao, A dvocate 1 repr presenting for respondents, made the following 3 OADER:-
"Heard the learned counsel for the petitioner.
The learned Government Pleacer for Women and Child Development Department representing the respondents submits that a counter affidavit is filed by the 1* respondent.
The material on record clearly discloses that despite the intimation about the interim orders dated O7.1.2022 passed by this Court in Writ Petition Noe.FYO ef 2022, the 2° respondent by proceedings dated 20.17.2022 went ahead and appointed Anganwadi Worker for Kilaripets Village fo Merakamucdidam Mandal, in the counter affidavit, an attempt has been made by the 1" respondent to the effect that the Proceedings dated 20.17.2022 were issued as the file was circulated by the pre respondent. H is ais stated that subsequantly the proceedings are cancelled and alternative RTaNWemMens were made.
Tris Court is prima focle satisfied that the respondents issued the Proceedings dated 20.17.2022 in violation of the orders dated O7.04.2022.
in view of the same, Admit.
issue Form-} notice te the resmoncdents."
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"3 th. at cL 6 23 fon seer fag ne y cop eS x 4 iday Pa + y 2 ay $,0ne Spar TRE HIGH COURT NUS DATE: 18-04-2022 NOTICE TO THE RESPONDENTS FOR APPEARANCE OROER CC. Ne. 375 af 2022.