SATYASIVAGANESH DONKADA Vs. V. CHINNAVEERABHADRUDU

JUDGEMENT

(1.) This Contempt Case is filed under Sections 10 to 12 of the Contempt of Courts Act, 1971 for wilful disobedience of the order passed by this Court in Writ Petition No.7520 of 2019, dated 29.08.2019.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for Services-I.

(3.) The petitioner filed Writ Petition No.7520 of 2019 seeking to declare the action of the respondents in not considering the objections made by the petitioner to the final key for Post Graduate Teacher (PGT) English Proficiency Test conducted on 30.12.2018 pursuant to the Notification No.768/TRC-1/2018-1, dated 26.10.2018 in respect of wrong key answers vide his representation, dated 16.04.2019 as illegal and contrary to law and further direct the respondents to consider the objections/representation, dated 16.04.2019 made by the petitioner and consider his case for appointment to the post of Post Graduate Teacher (Zoology) as per his merit.