CHETAN VERMA Vs. MANISHA NANDA

JUDGEMENT

(1.) HAVING heard learned counsel for the parties as also perused the record, I am of the considered view that it is not a case of willful and deliberate disobedience of the judgment dated 28.07.2011 passed by this Court.

(2.) PETITIONER filed CWP No. 3460 of 2011, titled as Chetan Verma Versus State of H.P. & others, which was disposed of by this Court with the following directions: -

(3.) MR . Bipin C. Negi, learned counsel for the petitioner, invites my attention to the fact that cases of similarly situated persons, who were otherwise ineligible, were considered and orders of promotion issued, whereas petitioner was deliberately left out. Noticeably respondents rectified such mistake.