A.K. CHOHDDA Vs. G.K. PILLAI

JUDGEMENT

(1.) BY this Contempt Petition, the petitioner has contended that the respondent failed to comply with the orders of this Court dated 20th September, 2007 and 29th October, 2007.

(2.) IN the order dated 20th September, 2009, this Court had given amended directions which read as under:

(3.) IN rejoinder the respondent had submitted that the - order passed by the Court has been honoured and obeyed. Review DPC dated 1.7.08 was held for promotion to the posts of DDG(S), DGS&D. The DPC committee assessed the officers on the basis of criteria and guidelines of the Commission (UPSC), as applicable for promotion. An official was required to attain three or more grading as 'very good' out of 5 previous CRs and in order to be graded as 'outstanding' an officer was required to attain four outstanding grades out of 5 CRs including the latest CR. Thus, Review DPC was held as per directions given by the Court and the petitioner was not found fit for promotion.