Andhra Pradesh High Court - Amravati
G Elizabeth vs Satish Chandra, I.A.S., on 18 November, 2022
Author: R. Raghunandan Rao
Bench: R. Raghunandan Rao
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carer en
{Origl inal Jurisdiction)
FRIDAY, THE EI GHTEENTH DAY OF NOVEA ABER,
SUSAND AND TWENTY TWO
:PRESENT:
THE NONGURABLE SR! JUSTICE A. ¥. SESHA SAI
AND
THE HONOURABLE SRI JUSTICE R. RAGHUNANDAN RAO
CONTEMPT CASE Nos. 607, 608, 609, 16, 611, 672, 613, 643, 682,
TOH1, 1052, 1053, 1054, 1058, 1056 of 2020 and 1702 and 1704 of
2021
Co. Ne. 8O7 of 2020 :-
Between:
ak tie CY nett ge Ses 8 2 feeb ee ped mae
Raghavaiah, S/o. Sreeramulu, Occ > Vocational instructor,
A.3.2.. Giris High School, Ponnur, Guntur iNstrict, Ria. 20-844,
Oop: Litvary, Ponrur, Ponnur Mancal, Guntur [fetrict.
ea Petitioner,
AND
wala Sekhar, Principal Secretary, Schoal Education Department,
A.P, Secretariat, Velagapuci, Amaravath,
Mir
2.57 ¥. Chine Veerabhacrudu, Commrissioner and Directar of Schoctl
fbrahimeatinam, Vilayawada, Krishna District.
Ske
wt
ad
ube
>
sidhushan Kurnar, Principal Secretary (HA), Finance Department,
AOE © ew aia enh ay ood > Ved a rere <7
&.F. secretarial, Velagapudi at Amaravatt.
(RS fnoleaded as per Court order dt. 1648-2094, in CO.Ne, SOF of 2020)
es
%
%
r
is
WHEREAS the has oresented, under Sectians 1G ta 12 of the
fantempt of Court : act Pt,
rg n For their witha
°. : the above case through Nis Counsel
Sri B.S.B, Suresh Kumar, 2 praying fhe High Court to gisvish the Respondents
ae and vio lation: of i ine Sone dated 30-
Rete eR.
Sia Merkandeyulu, Aged about S¥ years, Occ:
ante ran
T Laksh eninsrayen a,
Yocatinonal ins ructor, Gave. High Sch no! L, Kovvuru, Guntur District,
Rio. 4-446, Uppa' WApadu Past, Kankigadu Mandal, Krishna District,
..Petitioner
AND
4. Sri. B.Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi. .
9. Sri. V.China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., ibrahimpatnam, Vijayawada, Krishna District
3. Sri K.Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravathi.
(R3 impleaded as per Court order dated 16/9/2021 in CC No.608 of
2020)
...Respondents
WHEREAS. the Petitioner has presented this Contempt Case under
Sections 10 to 12 of the Contempt of Courts Act 1971, through his counsel
Sri P.S.P.SURESH KUMAR, praying the High Court to punish the Respondents
for their willful disobedience and violation of the Orders dated 20.01.2020,
passed by the High Court in W.P, No.1011 of 2020;
C.C.No, 609 of 2020 :- .
Between: -
Ch. Sriramalal Vara Prasad, S/o. Krishna Rao, Age 58 years, Occ: Vocational
Instructor, Z.P High school, Pedapalaparru, Krishna District, R/o.
D.No.10/154 D4-A, Sai Sadan Apartments, Rajendra Nagar, Gudiwada,
Krishna District.
Petitioner
AND
1. Sri. B.Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. V.China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K.Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravathi.
(R3 impleaded as per Court Order dt:16/09/2021, in CC No.609 of 2020)
..Respondents
WHEREAS the Petitioner has presented this Contempt Case under
Sections 10 to 12 of the Contempt of Courts Act 1971, through his counsel
Sri P.S.P.SURESH KUMAR, praying the High Court to punish the respondents
for their willful disobedience and violation of orders dated 20/01/2020,
passed by this Court in W.P.No.1044 of 2020;
C.C.No. 610 of 2020 :-
Between:
Y. Sivaiah, S/o. Nageswara Rao, Aged about 55 Years, Occ. Vocational
instructor, Z.P High school, Mudinepalli, Krishna District, R/ o. 8/2-33,
N.T.R Colony, Gudivada Post and Mandal, Krishna District.
Petitioner
AND
1. Sri B. Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri V. China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., tbrahimpatnam, Vijayawada, Krishna
District. .
3. Sri K.Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravati.
(R3 impleaded as per Court Order dt. 16/09/2021, in CC No.610 of
2020).
Respondents
WHEREAS the Petitioners have presented under Section 10 to 12 of
the Contempt of courts Act 1971, above case through his counsel Sri
P.S.P.SURESH KUMAR, praying the High Court to punish the-respondents for
their willful disobedience and violation of orders dated 20/01/2020, passed
by this Court in WP.No.1015 of 2020;
C.C.No. 611 of 2020 :-
Between :-
N.C, Maheswara Reddy, S/o. Venkata Subba Reddy, 2.P. High School,
Pedeputivarru, Guntur District, R/o. 1-82-1, Sivalayam Street,
Pedepulivarru Mandal, Guntur District.
seeee Petitioner.
AND
1. Sri B.Raja Sekhar, Principat Secretary, School Education Department, A.P.
Secretariat, Velagapudi, Amaravathi.
2. Sri V.China Veerabhadrudu, Commissioner and Director of School Education,
State of A.P., Ibrahimpatnam, Vijayawada, Krishna District.
3. Sri K.Sasibhushan Kumar, Principal Secretary (HR), Finance Department,
A.P. Secretariat, Velagapudi at Amaravati.
(R3 impleded as per Court Order dt:16/09/2021, in CC No.611 of 2020)
...Respondents.
WHEREAS the Petitioner has presented, under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his Counsel Sri P.S.P.
Suresh Kumar, praying the High Court to punish the Respondents for their
willful disobedience and violation of orders dated:20-01-2020, passed by this
Hon'ble Court in W.P.No.975 of 2020. .
C.C.No. 612 of 2020 :-
Between:
V. Yedukondalu, $/o.Venkateswarlu, Aged about 57 years, Occ: Vocational
Instructor, A.Z.P High school, Ulliepalem, Nagaram Mandal, Guntur District,
R/o. Chavali Post, Vemuru Mandal, Guntur District.
Petitioner
AND
1. Sri B.Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri V.China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K.Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P.Secretariat, Velagapudi at Amaravati.
(R3 is impleaded as per Court Order dt:16/09/2021, in CC.No.612 of 2020)
..Respondents
WHEREAS the Petitioner has presented this Contempt Case under
Sections 10 to 12 of the Contempt of Courts Act 1971, through his counsel
Sri P.S.P.SURESH KUMAR, praying the High Court to punish the Respondents
herein, for their willfull disobedience and violation of orders in WP No.1041
of 2020 dated 20.01.2020;
C.C.No. 613 of 2020 :-
Between:
K. Uma Sri, D/o. Sivarama Krishnaiah, Aged about 62 Years, Occ: Vocational
Instructor, Z.P High School, Sattenapalle, Guntur District, R/ 0. 15-3-47/2,
Old Bus Stand Sattenapatly, Guntur District.
Petitioner
AND
1. Sri. B. Raja Sekhar, Principal Secretary, School Education
Department, A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. V. China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P, Ibrahimpatnam, Vijayawada, Krishna District.
3. Sri K Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravati
(R3 impleaded as per Court Order dt.16/09/2021, in CC/No.613 of 2020)
Respondents
WHEREAS the Petitioner have presented under Section 10 to 12 of the
Contempt of courts Act 1971, above case through her counsel SRI P S$ P
SURESH KUMAR, praying the High Court to punish the respondents for their
willful disobedience and violation of orders dt:20.01.2020 in WP.No.977 of
2020, in the interest of justice; 7
C.C.No. 643 of 2020 :-
Between :- -
B.V. Ratna Kumari, D/o.Pothu Raju, Age 57 year Occ Vocational Instructor,
Govt. Boys High School, Guntur, Guntur District, R/o. 2-129,
jaggadiguntapalem, Pedaravuru Post Tenali Mandal, Guntur District.
.... Petitioner
AND
1. Sri B. Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
a eee
2. Sri V. China Veerabhadrudu,. Commissioner and Director of School
Education, State of A.P.,. Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravati.
(R3 impleaded as per Court Order dt.16/09/2021, in CC.No.643 of
2020)
.... Respondents
WHEREAS the Petitioners have presented under Section 10 to 12 of
the Contempt of courts Act 1971, above case through his counsel SRI P S P
SURESH KUMAR, praying the High Court to punish the respondents for their
willful disobedience and violation of orders dated 20/01/2020, passed by
this Court in W.P.No.1032 of 2020
C.C.No. 682 of 2020 :-
Between:
Sri K. Srinivasa Reddy, S/o. Venkateswara Reddy, Aged about 54 Years, Occ: Vocational
Instructor, Z.P High School, Savalyapuram, Guntur District, R/o.D.No.1-41, Behind Post
Office, Nudurupadu Post, Phirangipuram Mandal, Guntur District.
weaue Petitioner.
AND
1. Sri B. Raja Sekhar, Principal Secretary, School Education Department,
A.P.Secretariat, Velagapudi, Amaravathi.
2. Sri ¥. China Veerabhadrudu, Commissioner and Director of School Education, State
of A.P., Ibrahimpatnam, Vijayawada, Krishna District.
3. Sri K. Sasibhushan Kumar, Principal Secretary (HR), Finance Department, A.P.
Secretariat, Velagapudi at Amaravati.
(R3 impleaded as per Court order dt. 16-09-2021, in CC.No.682 of 2020)
... Respondents.
WHEREAS the Petitioner has presented, under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his Counsel Sri P.S.P.
Suresh Kumar, praying the High Court to punish the Respondents herein for
their willful disobedience and violation of the orders, dated 20-01-2020,
passed by this Hon'ble Court in W.P.No.1036 of 2020.
C.C.No. 1051 of 2020 :-
Between:
Sri P. Sivannarayana, S/ o.Ramulu, Aged about 57 Years, Occ: Vocational
Instructor, Z.P High School, Ravela, Guntur District, R/o. 4-66, Ponnekallu
Post, Takdikonda Mandal, Guntur District.
Petitioner
AND
1. Sri B. Raja Sekhar, Principal Secretary, School Education
Department,A.P. Secretariat, Velagapudi,Amaravathi.
= --
2. Sri V. China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K. Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, i.
A.P, Secretariat, Velagapudi at Amaravati.
rob) impleaded as per Court order dt.16-09-2021, in CC.No. 1051 of
)
....Respondents / Contemnors
WHEREAS the petitioner has presented under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his counsel Sri P.S.P.
SURESH KUMAR, praying the High Court to punish the Contemnors /
respondents herein, for their willful disobedience and violation of the orders
dated 20-01-2020 passed by the this Court in W.P. No. 973 of 2020, in the
interest of justice.
C.C.No. 1052 of 2020 :-
Between :
V. Sai Varaprasad Rao, S/o. Narasimha Rao, Aged about 63 Years, Occ.
Vocational Instructér, S.V.N.Z.P High school, Nandwada, Krishna District,
R/o. H.No.16/123, $.N Puram, Gudivada Post and Manidal, Krishna District.
Petitioner
AND
1. Sri, B. Raja Sekhar, Principal Secretary, School Education
Department, A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. V. China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K. Sasibhushan Kumar, Principal Secretary, (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravati.
(R3 impleded as per Court Order dt.16/09/2021, in CC.No.1052 of
2020)
Respondents
WHEREAS the petitioners have presented under Sections 10 to 12 of
the Contempt of Courts Act, 1971, the above case through his counsel SRI P
S P SURESH KUMAR, praying the High Court to punish the respondents for
their willful disobedience and violation of orders dated 27/01/2020, passed
by this Court in WP.No.21057 of 2019, in the interest of justice;
C.C.No. 1053 of 2020 :-
Between:
T. Vasumathi, D/o. Krishna Murthy, Age 60 years, Occ: Vocational
Instructor, Z.P High School, Pedaravuru, Guntur District, R/o. 6-92/1, Near
Library Road, Pedaravuru Post, Tenali Mandal, Guntur District.
..Petitioner
: AND
1. Sri. B.Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. V.China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K.Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravati.
(R3 impleaded as per Court Order dt: 16/09/2021, in CC.No.1053 of 2020)
_contemnors
WHEREAS the Petitioner has presented this Contempt Case under
Sections 10 to 12 of the Contempt of Courts Act 4971, through his counsel
Sri P.S.P.SURESH KUMAR, praying the High Court to punish the Respondents
herein, for their willful disobedience and violation of the orders in WP
No. 1040 of 2020 dated 20.01.2020;
C.C.No. 1054 of 2020 :-
Between: .
G.Venkateswara Rao, S/ o.Krishna Rao, Aged about 60 Years, Occ: Vocational
Instructor, Z.P.0 High school, Kaikalur, Krishna District, R/o. 2-145B,
Lokumudigaruvu, Kaikuluru, Krishna District.
Petitioner
AND
4. B.Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. ¥.China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K.Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P.Secretariat, Velagapudi at Amaravathi.
(R3 impleaded as per Court Order dt:16/09/2021, in CC No. 1054 of 2020)
. _.Respondents
WHEREAS the Petitioner has 'presented this Contempt Case under
Sections 10 to 12 of the Contempt of Courts Act 4971, through his counsel
Sri P.S.P.SURESH KUMAR, praying the High Court to punish the Respondents
for their willful disbodience and violation of the Orders dated 20.01 .2020,
passed by the High Court in WP No.1021 of 2020;
c.C.No. 1055 of 2020 :- .
Between:
T. Jhansi Rani, D/o.Venkata Narsimha Rao, Aged about 59 Years, Occ:
Vocational Instructor, 7.P High school, Pesarlanka, Guntur District, Repalle
Mandal, Guntur District.
- Petitioner
AND
4. Sri. B.Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
2, Sri. V.China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K. Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravati.
0 Lin impleaded as per Court order dt 16-09-2021, in CC.No. 1055 of
| )
_.Respondents/Contemnors
WHEREAS the petitioner has presented under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through her counsel Sri P.S.P.
Suresh Kumar, praying the High Court to punish the respondents/ contemnors
herein, for willfull disobedience and violation of the order, dated 27-01-
2020, passed by this Court in WP No.21036 of 2019, in the interest of
justice.
C.C.No. 1056 of 2020 :-
Between:
S.V. Rattaiah, $/ 0. Ramakrishnaiah, Aged about 56 Years, Occ. Vocational
instructor, Govt. Boys High school, Guntur, Guntur District, R/ o. 6-27-11/A,
Near NKR Kalyana mandapam, 74 Lane, Saipet, Guntur.
petitioner
AND
4. Sri. B. Raja Sekhar, Principal Secretary, School Education
Department, A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. V. China Veerabhadrudu, 'Commissioner and Director of School
Education, State of A.P., 'Ibrahimpatnam, Vijayawada, Krishna
District.
3. Sri K. Sasibhushan Kumar, Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravati.
(R3 impleaded as per Court Order dt.16/09/2021, in CC.No.1056 of
2020)
_..Respondents
WHEREAS the petitioners have presented under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his counsel SRI P 5 P
SURESH KUMAR, praying the High Court to punish the respondents for their
willful disobedience and violation of orders dated 27/01/ 2020, passed by
this Court in WP.No.21039 of 2019, in the interest of justice;
WHEREAS the said cases coming on for hearing, and whereas the High
Court, upon perusing the affidavit filed therein and earlier order of this
Hon'ble Court dt. 24-12-2020, 43-08-2021, 16-09-2021, 24.09.2021,
05.05.2022 and 01 -07-2022 made herein and upon hearing the arguments of
Sri P.S.P. Suresh Kumar, Advocate for petitioners in all CCs and of Sri K.
Bhima Rao, Advocate for the Respondent Nos.1 & 2 in all CCs
C.C.No. 1702 of 2021 :-
Between:
J. Lakshma Reddy, S/ 0. Koti Reddy; Aged about 59 Years, Occ. Vocational
matructor, Govt. Boys High school, Near Old Busstand, Guntur, Guntur
istrict.
Petitioner
AND
1. Sri. B. Raja Sekhar, Principal Secretary, School Education
Department,A.P. Secretariat, Velagapudi,Amaravathi.
2. Sri. V. China Veerabhadrudu, Commissioner and Director . of School
Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna
District.
Respondents
WHEREAS the petitioner has presented under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his counsel Sri P $ P
SURESH KUMAR, praying the High Court to punish the Respondents herein,
for their willful disobedience and violation the orders dt. 28.01.2020 passed
by the High Court in WP. No. 1560 / 2020, in the interest of justice.
C.C.No. 1704 of 2021 :-
Between:
Datla Kesava Murty Raju, $/o. Rama Krishnam Raju, Aged about 59 Years,
Occ: Vocational Instructor, Z.P High school, Jangareddy Gudam, West
Godavari District, R/o. 10-3-51, Rajula ColonyJangareddygudam, West
Godavari District.
..Petitioner
AND
1. Sri. B.Raja Sekhar, Principal Secretary, School Education Department,
A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. V.-China Veerabhadrudu, Commissioner and Director of School
Education, State of A.P., Ibrahimpatriam, Vijayawada, Krishna
District.
..Respondents
WHEREAS the Petitioner has presented, under Sections 10 to 12 of the
Contempt of Courts Act, 1971, the above case through his Counsel
P.S.P.SURESH KUMAR, praying the High Court to punish the respondents
herein for willful disobedience and violation of the order in W.P.No.1035 of
2020 dated 20.01.2020, on the file of this Court.
WHEREAS the said cases coming on for hearing, and whereas the High
Court, upon perusing the affidavit filed therein and earlier order of this
Hon'ble Court dt. 23-10-2020 & 11-11-2022 made herein and upon hearing
the arguments of Sri P.S.P. Suresh Kumar, Advocate for petitioners in
C.C.Nos. 1702 & 1704 CCs and of Sri K. Bhima Rao, Advocate for the
Respondents C.C.Nos. 1702 & 1704, the court made the following
ORDER:
"Pursuant to the orders of this Court, the respondents are present and their appearance is dispensed with for the present. Learned Advocate General has placed on record an order of the State Government issued vide G.O.Ms.No.179 School Education (Prog.1} Department dated 18.11.2022. Para No.20 of the said Governmental Order reads as follows:
"After a careful examination of the totality of the facts & Circumstances as stated supra, the financial and the leagal implications of the case, & duly considering the pendency of CC No.607 of 2020 & the dismissal of MA (Dairy) No.26869 of 2022 in SLP (C) Diary No.7474 of 2020 & in deference to the orders of the Hon'ble APAT & the Hon'ble High Court, the Government hereby order the following.
(a) To implement the orders of APAT in OA No.2889/2015, dated 27-04-2017 read with the common orders dated 20-01-2020 in W.P.No. 1425/2019, WP No.973 of 2020 and batch, which was upheld in SLP(C) No. 7474 of 2020 dated 08-02-2020.
(b) The CDSE is permitted to count the pre-regularized service rendered by the vocational instructors for the purpose of pensionary benefits in consultation with the PFRDA & the FinanceDepartment.
(c) The above orders are subject to review of similar cases pending in the Honourable Supreme Court of India in the SLP No.13813 of 2018 & batch, the finalization of the issue by the Government of Telengana, since the orders in OA No.8904/2011 & OA No. 2889/2015, were issued in the combined state of Andhra Pradesh and the petitioners were pertains to both the states of Andhra Pradesh and Telengana.
(d) The above orders shall be subject to any other legal/legislative remedies available to the government."
The said Governmental Order is placed on record. Learned counsel for the petitioners, as well as the learned Advocate General have requested to adjourn the matter by two months. Post on 17.02.2023." a SD/- K.TATA RAO DEPUTY REGISTRAR /ITRUE COPY// SECTION OFFICER ee To, aes PSD _ $n B. Raja Sekhar, Principal Secretary, School Education Department, A.P. Secretariat, Velagapudi, Amaravathi. Sri V. China Veerabhadrudu, Commissioner and Director of School Education, State of A.P., Ibrahimpatnam, Vijayawada, Krishna District. ° _ Sri K. Sasibhushan Kumar, Principal Secretary (HR), Finance Department, A.P. Secretariat, Velagapudi at Amaravati. (Addressee Nos. 1 to 3 by Speed Post/ Special Messenger/Fax with a direction to appear before this Court on 17.02.2023 at 10.30 AM) One CC to Sri P.S.P. Suresh Kumar, Advocate(OPUC) One CC to Sri K.Bheema Rao, Govt. Pleader, High Court of A.P., Amaravati.(By Special Messenger) (With direction to appear before this Court on 17.02.2023 at 40.30 A.M. to the respondents) . Two Spare Copies HIGH COURT DATED 2 18-11-2022 ORDER CONTEMPT CASE Nos, 607, 608, 609, 10, 617, 812, 613, 643, 682, 1087, POSE, 1095, 1094, 1059, 1486 of 2020 anc 1702 and 1704 of 2024 CYRECTION