N.PADMANABHAN Vs. APURVA VARMA IAS

JUDGEMENT

(1.) This contempt petition is filed praying to punish the respondents for wilful disobedience of the order of this court in W.P.No.21457 of 2007 dated 16.02.2010 and modified in R.A.No.33 of 2010 dated 25.05.2010.

(2.) W.P.No.21457 of 2007 is filed by the petitoner challenging the impugned order passed by the respondents 2 and 3 dated 19/12/2006 and 10/2/2007 seeking to quash the same in so far as fixing the seniority of the petitioner in the cadre of Sub-Inspector of Police from 07.08.1992 is concerned and further to direct the respondents to revise the seniority of the petitioner in the cadre of Sub-Inspector of Police from 15/11/1994 and grant all consequential revision of seniority in the cadre of Inspector of Police with all consequential service and monetary benefits.

(3.) This court heard both sides in the above said Writ Petition and by order dated 16.02.2010 allowed the Writ Petition in favour of the petitioner and the relevant portion of the order is extracted as under:-