M. SIVASHANMUGA PRAKASAM Vs. GOPAL, I. A. S. , SECRETARY TO GOVERNMENT, RURAL DEVELOPMENT AND PANCHAYATRAJ DEPARTMENT, SECRETARIAT, CHENNAI

JUDGEMENT

(1.) Heard the learned counsel appearing for the Petitioner,the learned Additional Advocate General appearing for the first respondent/Contemnor and the learned counsel appearing for the second respondent/Contemnor.

(2.) The Panchayat Assistant is to be promoted as Junior Assistant, for which, service rules provides for 10% reservation. However, the Petitioner herein, who is entitled to be promoted as Junior Assistant with the concurrence of the Tamil Nadu Public Service Commission, has got superannuated much before his seniors and juniors got promoted as Junior Assistants and therefore, the order of the Division Bench of this Court could not be implemented. This Court finds reason for non-compliance of the order of the Division Bench of this Court.

(3.) Therefore, the Contempt Petition is dismissed. No costs.