BHAVANI RAJASEKHAR Vs. MUDDADA RAVICHANDRA

JUDGEMENT

(1.) This Contempt Case has been filed complaining willful disobedience in implementing the Order dtd. 29/1/2020 passed by this Court in W.P.No.1460 of 2020.

(2.) Heard learned counsel for the petitioner, and the learned counsel appearing for the respondents and perused the material available on record.

(3.) The petitioner herein filed W.P.No.1460 of 2020 before this Court to declare the action of the respondents in not considering the candidature of the petitioner for the post of Post of Principal Grade-II on the ground that he has not fulfilled criteria prescribed under the Notification No.1 of 2019 as arbitrary, illegal and discriminatory and consequently direct the respondents to consider his case for the post of the Principal Grade-II in the 2nd respondent Society.