DEVANAND SHARMA Vs. RADHA RATURI

JUDGEMENT

(1.) WPSB No. 171 of 2017 filed by the petitioner was disposed of with a direction to the respondents to consider petitioner's claim for promotion to the post of Deputy Collector from the date his juniors were considered for promotion, if he is otherwise eligible.

(2.) Alleging willful disobedience of the said order, this contempt petition was filed.

(3.) The stand taken by the opposite party is that criteria of promotion for the post of Deputy Collector is "Merit";. since petitioner was found lower in merit, therefore, his claim for promotion from the date of promotion of his junior, was rejected and subsequently, he was promoted w.e.f. 27/9/2018.