MANGAL SINGH KUSHWAH Vs. DEEPAK KHANDEKAR AND OTHERS

JUDGEMENT

(1.) By filing this petition under Article 215 of the Constitution of India, petitioner has prayed for initiation of contempt proceedings against the respondents.

(2.) The petitioner filed W.P.No. 4832/2010 (s) [Mangal Singh Kushwah Vs. State of M.P. and others] and this Court by order dated 20/10/2010 decided the said matter. On the basis of the reply filed by the respondents, this Court directed that the case of the petitioner may also be considered for promotion to the post of Adhyapak in accordance with his entitlement in 50% quota which has been reserved for Samvida Shala Shikshak Verg-III and Assistant Teachers. This petition is filed with the complaint that this order has not been complied with.

(3.) Respondents initially filed a compliance report Annexure-R/1 about which this Court on 14/03/2012 opined that the respondents are required to clarify the position by next date of hearing. In turn, the respondents have filed "further compliance report". Along with this report, another document Annexure-R/2 is filed to explain the position.