K GOPALAKRISHNAN I P S SUPERINTENDENT OF POLICE ON SOMPULSORY WAIT SRI SAKATHI NILAYAM SALEM CAMP SALEM DISTRICT Vs. SYED MUNIR HONDA I A S SECRETARY TO GOVERNMENT OF TAMIL NADU HOME SC DEPARTMENT CHENNAI

JUDGEMENT

(1.) CONTEMPT juridiction of this Court is being excited at the instance of the petitioner, who is a Police in the I.P.S. cadre.

(2.) IT is the contention of the petitioner that the three contemners, viz.Secretary to Government of Tamil Nadu, Home (SC) Department,Secretary to Union Public Service Commission and Secretary to Union of India, Ministry Affairs have committed contempt of Court in not granting the seniority of 1987 to the petitioner as per the order of the Central Administrative Tribunal (in short "the Tribunal"), which was confirmed by this Court. There is a factual background.

(3.) THE Central Government was represented by the learned Additional Solicitor General, Shri V.T.Gopalan and the stand taken by him and his arguments were adopted by the Shri R. Muthukumarasamy, learned Additional Advocate General, who appeared for the first respondent. In his address, Shri Muthkumarasamy also pointed out adherence to the orders of the Tribunal and the Court, the name of the petitioner was included in the "select list" for the year 1989-90 but the petitioner was found in the further the Union Public Service Commission under the relevant rules.