G.SUNDAR Vs. N.SUBBAIYAN

JUDGEMENT

(1.) The contempt petition is filed to punish the respondents for the willful disobedience of the orders of this Court dated 21.03.2014, passed in W.P.(MD)No.8938 of 2012 and the relevant paragraphs are extracted hereunder:

(2.) This Court directed the respondents to consider the case of the writ petitioner in the light of the order made in W.P.(MD)No. 9359 of 2008 dated 06.04.2011, as well as the exemptions and benefits granted to the other similarly placed persons, and pass a speaking order, within a period of eight weeks, thereafter.

(3.) With reference to the order of this Court, the respondent passed an order in proceedings dated 05.06.2014. The said order is undoubtedly a speaking order. Various reasons are assigned in that order and finally the District Collector, Tanjavur, has stated that the promotion to the post of the Deputy Block Development Officer cannot be granted directly to the writ petitioner. This apart, it is stated that the writ petitioner ought to have completed one year of service in the post of Block Development Officer for further promotion.