J.DANIEL Vs. S.ARULNATHAN

JUDGEMENT

(1.) This contempt petition is filed alleging willful disobedience of the order dated 26.06.2019 made in W.M.P.No.17460 of 2019 in W.P.No.18070 of 2019.

(2.) The facts of the case in the contempt petition is as follows: CSI Ebbas Girls Higher Secondary School is a Government Aided School governed by the Provisions of the Tamil Nadu Private School Regulations coming under the Corporate Management of the CSI Diocese of Madras. The petitioner was appointed as Sweeper - cum - Gardener in the CSI Higher Secondary School on 01.05.1995 and his appointment was duly approved by the Department from the date of his initial appointment.

(3.) When the petitioner was working as Office Assistant in the Anderson Higher Secondary School, Kancheepuram in the year 2006, he was posted as Office Assistant without any additional monetary benefits. Since the petitioner was not considered for further promotion for several years, he submitted a representation during the year 2015 seeking promotion to the post of Record Clerk. His representation was duly considered and the Headmaster of the School also forwarded proposal to the CSI Diocese of Madras, however, he was not considered for promotion.