REGENT COMPUTRONICS PVT. LTD.

P Satyanarayana Reddy Appellant

V/S

M Saraswathi Respondents

Referred Judgements :-

JENNISON V. BAKER [REFERRED TO]
LORD DIPLOCK IN ATTORNEY GENERAL V. TIMES NEWSPAPERS LTD. [REFERRED TO]
ASHARAM M JAIN VS. A T GUPTA [REFERRED TO]
L D JAIKWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
BANK OF INDIA VS. VIJAY TRANSPORT [REFERRED TO]
JHARESWAR PRASAD PAUL VS. TARAK NATH GANGULY [REFERRED TO]
T N GODAVARMAN THIRUMULPAD VS. ASHOK KHOT [REFERRED TO]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED TO]
GOVINDASWAMI MUDALI VS. SUBBA REDDY [REFERRED TO]
ARUN KUMAR YADAV VS. STATE OF U.P. THRU DIST. JUDGE [REFERRED TO]
BAL KISHAN GIRI VS. STATE OF U.P. [REFERRED TO]
K. MALLAIAH AND ORS. VS. SANDEEP KUMAR SULTANIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Kishore Kumar, learned counsel for the petitioner and Sri K. Amrith Raj, learned counsel for the respondent.

(2.) This contempt case is filed against the respondent Smt. S. Saraswathi, Deputy Director, Tribal Welfare I.T.D.A., Rampachodavaram, East Godavari District, (Presently Director) with respect to the judgment and order dtd. 14/8/2019 passed by the writ Court in W.P.No.11279 of 2019. FACTS:

(3.) The petitioner was working as Secondary Grade Teacher, in Ashram Upper Primary School, Kansuluru Village, Chinturu Mandal, East Godavari District. He was not considered for promotion to the post of School Assistant (Maths). He had given representations to the 1st respondent, the last being dtd. 18/7/2019, but when there was no response and two of his juniors were already promoted he filed W.P.No.11270 of 2019 for the following relief:

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P SATYANARAYANA REDDY Vs. M SARASWATHI

Referred Judgements :-

JUDGEMENT

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