B.K.PAVITRA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have perused affidavit dtd. 20/4/2018 filed by Mrs. K. Ratna Prabha, Chief Secretary, Government of Karnataka, stating that judgment of this Court in "B.K. Pavithra and Ors. Vs. Union of India and Ors", (2017) 4 SCC 620 has been complied with. Learned counsel fo rthe State submits that in terms of the said judgment, demotions have already been implemented but all the promotions could not be fully implemented on account of election code of conduct.

(2.) We make it clear that the election code of conduct will not be treated as an impediment to comply with judgment of this Court and the promotions may be accordingly made, wherever not made, in accordance with the judgment of this Court.

(3.) It has been brought to our notice that in similar situation, this Court by order dtd. 21/8/2015 in SLP(C) CC. No.14787/2015, titled as "Arvind Rajvedi Vs. Scheduled Castes, Scheduled Tribes and OBCS Welfare Association (Regd.) and Ors.", directed that the High Court should not entertain matters in such situations. It was observed: