SUDHANSHU RANJAN Vs. AMIT KHARE

JUDGEMENT

(1.) Mr. Vikramjit Banerjee, learned Additional Solicitor General states that a letter has been addressed today [29 November 2019] by the Union of India in the Ministry of Information and Broadcasting to the Union Public Service Commission forwarding a proposal for convening a limited Review DPC for the years 2003-04 to 2007-08 for considering three Senior Time Scale officers for promotion to Junior Administrative Grade of Programme Management Cadre of IB(P)S in the Directorate General of Doordarshan.

(2.) Since steps have been initiated now, we are of the view that the authorites have taken steps to comply with the judgment and order passed by this Court on 26 September 2018. We direct that all steps for implementing the judgment and order of this Court dated 26 September 2018 shall be completed within a period of three months from today. All consequential steps required to be initiated in terms of the judgment and order of this Court shall also be initiated within a period of one month from today and completed within three months.

(3.) The contempt petitions are disposed of leaving it open to the petitioners to apply for revival of the contempt proceedings in the event that it becomes necessary to do so in future.