Andhra Pradesh High Court - Amravati
T Jhansi Rani vs Sri. B. Raja Sekhar on 23 October, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COU_RT OF ANDHRA PRADESH£±_ AMAR
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(ORIGINAL JURIS leTION •EE
WED SDAY, THE TWENTY THIRD DAY OF OCTOBER,
TWO THOUSAND AND TWENTY FOUR e4£7Cgr~~
.|PRESENT:
THE HONOURABLE SR[ JUSTICE R RAGHUNANDAN RAO =¥`
AND
THE HONOURABLE SRI JUSTICE HARINATH.N #-ch±l
CONTEMPT CASE NO: 1055 OF 202\0 _i#+p,J>-`~
Betwee n :
T Jhansi Rani, D/ o.VenkataNarsirnha Rao, Aged about 59 Years, Occ
I
voca+ional lns`tructor, z.p High school, Pesarlanka, Guntur District,
RepaIIeMandaI,Guntuir District.
...Petitioner
AND .
1. Sri. B.Raja Sekhar, PrI-nCiPal Secretary, School Education
--__+__ _
Department, A.P. Secretariat, Velagapudi, Amaravathi.
2. Sri. V.China Veerabhadrudu, commissioner and Director of
School Education, State ofA.P., Ibrahimpatnam, vI'jayaWada,
Krishna District
3. Sri K.Sasibhushian Kumar,__Principal Secretary (HR), Finance
Department, A.P. Secretariat, Velagapudi at Amaravathi.
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(R3 impleaded as per court order dated 16/9/2021, in CC
No.1055 9f2020) rfct-_ ---
...Respondents
4. Sri Kona Sasidhar, Principal Secretary School Education Depazriinent, A P S6cret~ariat velagapudi Amaravati
5. Srl' V Vijaya Rama Raju+ CommissI-Oner and Director of School Educatr5Tn~M-an-dalagiri Guntur DI'StriCt T_
6. SrI' Peeyush Kumar lAS, Principal Secretary Finance Department A P Secretarit Velagapudi at Amaravati r*4¢giv]~c-::
(RR 4 to 6 Impleded as Respondents. As per Court Order dt.23.10.2024. Vide IA No.1 of 2024 In CC NLo.1055 of 2020)
-,-.,, irpiffir 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 27.01.2020, passed by the High Court in WP No.21036 of 2019; gr^;y EiE WHEREAS the said case coming on for hearing on this day and whereas the High Court upon perusI|ng the affidavit field herein and tuhpeo np::I::Innegr thd:reacrtgeudmlespnstusa :fees r:fP NSo:cSeu rBee¥rKeu :daL I ;s:::c::e tfhoer respondent Nos.4 to 6r,To show cause as to why in the circumstances E=.
stated in the affidavit filed in support theregfr the said case should not be admitted.
Therefore You Viz;
1. Sri Kona Sasidhar, Principal Secretary School Education Department, A P Secretariat velagapudi Amaravati
2. Sri V Vijaya Rama Raju, Comml'ssioner and-JDirector of School \ul_i.. -fro `.` -_- ,l Education Mangalagiri G`rintur Distrl'ct1
3. Sri Peeyush Kumar lA|S, PrincI'Pal Secretary Finance Department A P Secretarit Velagapudi at Amaravati €4=¢,ch --
be and hereby are directed to show cause, as to why this contempt grfgr`in case should not be admitted, either appearlng . person or through <~---I-'1__ ___ys Advocatef-+duly instructed on 25.ll.2024, to which date the case stands gr€J __ -_ --_---FIT-
POSted for hearing, grftwh`erein the said case will be heard and determined ex-parte.
S D/-V. D IWAKAR //TRUE COPY// SECTION OFFICER Era To]
1. The DI'StrI'Ct Judge, Gun``tur District, at Guntur, (By Special Messenger in dupII'Cate along with a copy of petjtI-On and affI-davit to serve on Respondent Nos.4 tQ_6 and to return to this court before 25I11|2024) l.rp,,_i, qT-=2--~-~--
2. Sri Kona SasI-dhar, Principal Secretary school Education i Department, A P Seclretarl-at velagapudi Amaravati
3. SrI' V Vlljaya, Rama Raju, Commissioner and Director of school Education Mangalagiri a;untur DistrI'Ct
4. Sri Peeyush kumar IAS, Principal secretary Finance Department A P Secretarit velagapddi at Amarayatl' (Addressee nos.2 to 4 by special Messenger along with a copy of petI-tjOn and affidavit)
5. Two spare copies CVSS HIGH COURT • RRR,J & HN,J DATED..23.10.2024 POST ON 25-ll -2024.
CC.No|1055 of 2020 NOTICE BEFORE ADMISSION