RAJENDRA BAHADUR SAXENA Vs. NEETA CHAUDHARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant has preferred the instant contempt petition alleging non-compliance of the directions issued by this Hon'ble Court in Writ Petition No. 548 (SB) of 2004 - Dr. RB Saxena v. State of U.P and Others (decided on 29/07/2005) whereby certain directions were issued by this Court with regard to the promotion of the petitioner. That similar directions were issued with regard to other persons who had approached the High Court with regard to the promotion and seniority, and similar directions issued by the High Court in Writ Petition No. 1543 (SB) of 2004 and other connected matters. It is necessary to mention that all the directions passed by the High Court were in pursuance to the judgment of the Hon'ble Supreme Court in the case of Writ Petition Civil No. 43 of 1998 - Dr. Chandra Prakash and Others v. State of U.P. and Another, decided on 04.12.2002.

(3.) The State Government in pursuance of the judgement in the case of Dr. Chandra Prakash (supra), prepared a revised seniority list and the applicant was given notional promotion on the post of Joint Director.