B. RAJESH Vs. BUDITHI RAJSEKHAR, IAS

JUDGEMENT

(1.) This contempt case has been filed complaining willful disobedience of the Respondents in implementing the order, dtd. 8/3/2021 in I.A.No.1 of 2021 in W.P.No.5521 of 2021.

(2.) The case of the petitioners is that the petitioners filed writ petition against the action of the Respondents in rejecting the claim of the petitioners to undergo B.P.Ed. with pay and allowances as B.P.Ed. is not a pre-requisite for the promotion in the case of SGT vide impugned Memo No.13022/58/2020-EST.3, dtd. 11/1/2021 and for consequential reliefs.

(3.) he learned counsel would submit that in terms of G.O.Ms.No.342, Social Welfare (B3) Department, dtd. 30/8/1977, the petitioners are entitled for the benefit provided under the said G.O. in cases where the acquiring of higher educational qualifications in pre-requisite for further promotion according to the Rules, the Scheduled Caste and Scheduled Tribe employees should be deputed for higher studies within the country with full pay and allowances subject to certain conditions.