REGENT COMPUTRONICS PVT. LTD.

VIPAN KUMAR PURI Appellant

V/S

S K GOYAL Respondents

Referred Judgements :-

STATE OF KERALA VS. E.K. BHASKARAN PILLAI [REFERRED]
UNION OF INDIA VS. G.D. GOEL [REFERRED]
JAGDISH PRASAD VS. STATE OF RAJASTHAN [REFERRED]
STATE OF HARYANA VS. O P GUPTA [REFERRED]
STATE OF ANDHRA PRADESH VS. K V L NARASIMHA RAO [REFERRED]
A K SOUMINI VS. STATE BANK OF TRAVANCORE [REFERRED]
UNION OF INDIA VS. B M JHA [REFERRED]
ABHIJIT GHOSH DASTIDAR VS. UNION OF INDIA [REFERRED]
G. MUTHURAJ VS. STATE OF TAMIL NADU AND ANR. [REFERRED]
THE STATE OF PUNJAB THROUGH COLLECTOR AND ANR. VS. RAJ KUMAR AND ORS. [REFERRED]
PREM KUMAR CHAUHAN VS. PUNJAB STATE ELECTRICITY BOARD AND ORS. [REFERRED]
RAM DASS AND OTHERS VS. STATE OF PUNJAB AND OTHERS [REFERRED]

JUDGEMENT

(1.) The petitioner had filed a writ petition No. 44 of 2008 seeking a writ in the nature of mandamus directing the respondents to consider and promote him from Clerical cadre to Officers Scale I cadre w.e.f. the date his juniors have been promoted. The said writ petition was decided on March 23, 2011. The operative part of the judgment reads as follows:-

(2.) The said order was upheld by LPA Bench vide order annexure P-2 dated May 8, 2012. Petitioner claims that he has been considered for promotion from the date his juniors have been promoted but financial benefits have not been granted to him.

(3.) Grievance of the petitioner in the present Contempt Petition is that while allowing his writ petition, a special direction was given that the petitioner shall be entitled to all the consequential benefits also.

Click here to view full judgment.

VIPAN KUMAR PURI Vs. S K GOYAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address