B.K.PAVITRA Vs. UNION OF INDIA

JUDGEMENT

(1.) After the judgment was rendered by this Court in B.K. Pavitra and Others vs. Union of India and Others, (2017) 4 SCC 620, contempt petitions were filed submitting inter alia that the directions issued in the judgment were not followed. Those contempt petitions were disposed of by order dtd. 20/3/2018 making certain observations.

(2.) According to the contempt petitioners, the directions issued by this Court were still not being followed in its entirety and as such they had prayed for consequential reliefs by filing Miscellaneous Applications.

(3.) The Karnataka Extension of Consequential Seniority to Government Servants Promoted on the basis of Reservation (to the Posts in the Civil Services of the State) Act, 2017 came into force on 23/6/2018.