J.SAMPATH KUMAR Vs. ALOK JAIN S.M.

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 23/3/2021 passed by a Division Bench of this Court by which writ petition preferred by the respondents was disposed of with a direction to the Union of India to review all promotions done after 2006 in view of the statutory Recruitment Rules known as Corps of Electronics and Mechanical Engineers (Industrials) Recruitment Rules, 2006.

(2.) From perusal of paragraph 3 of the compliance report filed on behalf of the respondents, it is clear that the review of promotions has been carried out in the manner indicated therein. From perusal of the aforesaid compliance report, we find that there is no lawful disobedience of the directions contained in the order passed by this Court. In case the complainant is aggrieved, it will be open for him to assail the same in accordance with law in an appropriate proceeding. With the aforesaid liberty, the petition is disposed of.