ACHINTYA DEB DASGUPTA Vs. IQBAL SINGH BAINS

JUDGEMENT

(1.) This contempt petition under Article 215 of the Constitution of India has been filed against the respondents, alleging non compliance of order dated 20/03/2018 passed by this Court in W.P.No.1062/2016.

(2.) It is submitted by the counsel for the petitioner that The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (in short "Act, 1995") came into force with effect from 07/06/1996. It is the case of the petitioner that as the petitioner suffers from physical disability therefore he was entitled for the benefits, which are admissible to the physically disabled person under the provisions of Act, 1995.

(3.) Since, the petitioner was not granted promotion to the post Assistant Engineer (Electrical), therefore, he filed a Writ Petition No.1174/2010 which was disposed of by this Court by order dated 01/12/2015 as an assurance was given by the respondents, that they shall consider the case of the petitioner for promotion under the Act, 1995 and Rules framed under and therefore, the following direction was given:-