M MOHAN REDDY Vs. T DAMODAR DASS NALGONDA

JUDGEMENT

(1.) This contempt case is filed by the petitioner contending that the order of this Court in W.P.No.6927/1997 dated 22-4-1997 was not implemented in the true spirit. In other words his case for promotion for Traffic Inspector Grade-11 was not considered inspitc of the directions of this Court.

(2.) The respondents filed a counter wherein they contended that the post of Traffic Inspector Grade-11 is a selection post and the Selection Committee constituted for selecting the candidates conducted interviews from 12-8-1997 and prepared a panel of 75 candidates. But, the petitioner could not come up for selection. With the result he was not promoted to the post of Traffic Inspector Grade-II. Countering the arguments of the respondent's Counsel Mr. V.R. Balachary strenuously contended that the members of the department of the Selection Committee did not interview him on the subject except stating that you were reinstated to duty pursuant to the orders of the Court and asked him to leave the hall.

(3.) In the light of these contentions I directed the respondent's Counsel to produce the proceedings of the departmental Selection Committee. The Committee divided the interview marks as here under :