K. SAMBA MOORTHY Vs. SANJIV CHADHA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the correctness of the final judgment and order dtd. 24/8/2023 passed by the High Court for the State of Telangana at Hyderabad in Contempt Case No. 311 of 2023. By the said judgment, the High Court dismissed the Contempt Petition holding that the orders the violation of which, was complained of, have been duly complied with by the alleged contemnor-respondents. The High Court further held that promotion up to Scale-V cannot be granted as there was no adjudication in the order of the Writ Court and further that the cancellation of the promotion order had not been challenged. The High Court noted thatsuch reliefs cannot be granted in the contempt case.

(3.) In 1983, the appellant was appointed as a Probationary Officer in the Bank of Baroda and in the year 1992, he was promoted to the Manager cadre (MMG-II).