N.N.THIYAGARAJAN Vs. S.K.PRABAKAR

JUDGEMENT

(1.) The present contempt petition is filed to punish the respondents for their willful and intentional disobedience to the orders of this Court passed in WP No.33216 of 2018 dated 14.12.2018.

(2.) Mr.A.N.Thambidurai, learned Special Government Pleader takes notice on behalf of the respondents.

(3.) Learned counsel for the petitioner contends that the petitioner has got only 15 months of service and unless his prayer for revision of seniority in the cadre of Assistant Executive Engineer and Executive Engineer and for further promotion as Superintending Engineer is ordered, his further promotion prospects will be totally jeopardised and seeks the intervention of this Court for appropriate relief.