P P LONAPPAN Vs. CR SUNDARAMURTI

JUDGEMENT

(1.) THE present complaint for initiating contempt proceedings is filed complaining that the respondent authorities have not complied with the directions of the Tribunal as observed in the judgment of the Division Bench in O.P.(CAT) No.3063 of 2011.

(2.) IN O.P.(CAT) No. 3063 of 2011, the following direction came to be made which reads as under:

(3.) READING of paragraph 6(a) to 6(d) indicates how the notional promotion to the cadre concerned were given and why he was denied further promotion as Senior Accounts Officer from 01.04.2006 on account of adverse remarks in the confidential report which were duly communicated to the complainant. If he is not given promotion, he is entitled to challenge the denial of such promotion. There is no positive direction either in the order of CAT or the judgment of this Court, to grant him promotion. The direction is only to consider his case for promotion. It is the prerogative of the respondent authority to deny promotion, if according to them, he was not entitled to such promotion. If such denial, according to the complainant, is incorrect, he is at liberty to challenge the same. If back wages are denied, that also the respondent has clarified why such back wages are denied to the complainant. We are of the opinion, having regard to the explanation given by way of counter affidavit, there is no wilful disobedience of the directions of this Court by the respondent. Hence, the Contempt proceedings are dropped.