D.M. MUNIREDDY Vs. TUSHAR GIRI NATH

JUDGEMENT

(1.) This contempt petition is filed complaining willful disobedience of the order dtd. 29/7/2021 passed by the learned Single Judge of this Court in W.P.No.13191/2021.

(2.) The above writ petition is filed by the complainant/petitioner contending that he is working as Executive Engineer holder of substantive post of Assistant Executive Engineer, and that he was eligible for promotion in the year 2013. That in the meanwhile Government had introduced BBMP (General Cadre and Recruitment of Officers and Employees) Rules, 2018 by which the qualification to the promotion of cadre of Executive Engineer was altered by prescribing qualification of a degree in Civil Engineering or Building Construction Technology. It is further contended by the petitioner that he is a Diploma holder and at the time of his joining there was no qualification prescribed for promotion to the post of Executive Engineer under the earlier Rules.

(3.) In view of order passed in writ petition.No.7694/2021, with identical facts situation, learned Single Judge granted the following interim order on 29/7/2021: