ASHISH AGNIHOTRI Vs. KAMALPREET SINGH SECRETARY

JUDGEMENT

(1.) This contempt petition is arising out of the order dated 04.02.2019 passed by this Court in WA No.409/2013 and other connected cases, whereby Rule 5 of the Chhattisgarh Civil Services Promotion Rules, 2003, (for short. 'Rules, 2003') was quashed. The applicant has filed this instant contempt petition raising a ground that respondent has not complied with the order passed by this Court vide impugned order.

(2.) Learned counsel for the applicant submits that respondent has not passed any order consequent to the impugned order dated 04.02.2019 by initiating re-adjustment including reversion despite lapse of more than sufficient time. After issuance of the legal contempt notice dated 29.06.2020, new Rule 5 has been brought in without doing exercise as mandated by Hon'ble Supreme Court in case of M. Nagraj & Ors versus Union of India & Ors , 2006 8 SCC 212 and Jarnail Singh versus Lachhmi Narain Gutpa , 2018 10 SCC 396. This Court while disposing of the writ appeal no. 409/2013 with batch of writ petitions, has passed following orders:

(3.) We have heard learned counsel for the respective parties.