SHAMSHER SINGH Vs. SANJAY KOTHARI AND ORS.

JUDGEMENT

(1.) THE petitioner has prayed for initiating contempt proceedings against the respondents for the alleged intentional disobedience of the order dated 15.01.2014 passed in CWP No. 20996 of 2010.

(2.) IN brief, the petitioner was serving in the Indian Army. He was invalidated out of the Army with ortho/locomotive disability attributed to the military service. He joined the Haryana Civil Services as an HCS officer in the year 1992 and has now retired. He filed CWP No. 20996 of 2010, challenging the order dated 23.07.2010 rejecting his request for considering him for promotion on the ground of being handicapped, under the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (hereinafter referred to as the "Act") and also prayed that the State of Haryana may be directed to grant reservation in promotion to the physically handicapped as per policy and to recommend him for promotion from HCS (Executive) to Indian Administrative Service (IAS) for the vacancy upto 2009 -2010 under the handicapped quota. The said writ petition was disposed of on 15.01.2014 with the following orders: - -

(3.) AN application bearing CM No. 10739 of 2014 for modification of the aforesaid order dated 15.01.2014 was filed, which was dismissed on 05.09.2014 with the following order: - -