Y. SAI SATYA PRASAD Vs. D. PRABHAKARA RAO

JUDGEMENT

(1.) Present contempt petition has been preferred by the 84 petitioners - erstwhile employees of the Andhra Pradesh Power Utilities alleging deliberate and willful disobedience of the judgment and order passed by this Court dtd. 7/12/2020 in MA No.1270 of 2020 in Civil Appeal No.11435 of 2018 and other allied Miscellaneous Applications in the case of Telangana Power Generation Corporation Limited vs. Andhra Pradesh Power Generation Corporation Limited reported in 2020 SCC Online SC 995 non­compliance alleged against the Telangana Power Utilities (hereinafter referred to as the "TS Power Utilities").

(2.) Shri Huzefa Aziz Ahmadi learned Senior Advocate has appeared on behalf of the applicants, Shri Ranjit Kumar and Shri V Giri, learned Senior Advocates have appeared on behalf of alleged contemnors - Telangana Power Utilities and Shri Niraj Kishan Kaul, learned Senior Advocate has appeared on behalf of the respondent­ Andhra Pradesh Power Utilities.

(3.) Shri Ahmadi, learned Senior Advocate appearing on behalf of the applicants has vehemently submitted that by detailed judgment and orders dtd. 20/6/2020 and 7/12/2020 this Hon'ble Court accepted the report submitted by the One Man Committee of Hon'ble Mr. Justice D M Dharmadhikari. It is submitted that by an order dtd. 7/12/2020 this Court had accepted the Concluding Report of the One Man Committee and has directed the respondents to implement and absorb all the employees allocated to TS Power Utilities. However, TS Power Utilities have arbitrarily and unilaterally left out the petitioners contrary to the judgment dtd. 7/12/2020.