REGENT COMPUTRONICS PVT. LTD.

Bhadra Sheela Appellant

V/S

A N Rai And Others Respondents

Referred Judgements :-

S. SUNDARAM PILLAI,ETC. V. V.R. PATTABIRAMAN [REFERRED]
LT. COL. K.D. GUPTA V. UNION OF INDIA & ANR. [REFERRED]
RAKAPALLI RAJA RAMA GOPALA RAO V. NARAGANI GOVINDA SEHARARAO & ANR. [REFERRED]
V.G. NIGAM & ORS. V. KEDAR NATH GUPTA & ANR. [REFERRED]
NIAZ MOHAMMAD & ORS. ETC.V. STATE OF HARYANA & ORS. [REFERRED]
CHORDIA AUTOMOBILES V. S. MOOSA [REFERRED]
MRITYUNJOY DAS & ANR. V. SAYED HASIBUR RAHAMAN & ORS. [REFERRED]
CHHOTU RAM V. URVASHI GULATI & ANR. [REFERRED]
ANIL RATAN SARKAR & ORS. V. HIRAK GHOSH & ORS. [REFERRED]
ASHOK PAPER KAMGAR UNION & ORS. V. DHARAM GODHA & ORS. [REFERRED]
BANK OF BARODA V. SADRUDDIN HASAN DAYA & ANR. [REFERRED]
STATE OF ORISSA & ORS. V. MD. ILLIYAS [REFERRED]
SUSHILA RAJE HOLKAR V. ANIL KAK (RETD.) [REFERRED]
THREE CHEERS ENTERTAINMENT PVT. LTD. & ORS. V. C.E.S.C. LTD. [REFERRED]
NATIONAL FERTILIZERS LTD. V. TUNCAY ALANKUS & ANR. [REFERRED]
RAM KISHAN VS. TARUN BAJAJ AND OTHERS [REFERRED]
INDIAN COUNCIL OF AGRICULTURAL RESEARCH VS. T K SURYANARAYAN [REFERRED]
UNION OF INDIA VS. NARENDRA SINGH [REFERRED]
SAHDEO ALIAS SAHDEO SINGH VS. STATE OF U P [REFERRED]
UNIWORTH TEXTILES LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED]

JUDGEMENT

(1.) The petitioner has filed this Contempt Petition under Section12 of the Contempt of Courts Act (for short 'Act') alleging therein that the respondents have deliberately and intentionally disobeyed the judgment passed by this Court on 27.3.2008 in CWP No. 780 of 2004 and thereby made themselves liable for being punished and prosecuted under the Act.

(2.) It is averred that the petitioner while working as a Senior Telecom Officer Assistant (General) was wrongly denied her promotion to the post of Junior Telecom Officer (for short 'JTO') against the 15% quota provided for the departmental candidates through a competitive examination. The petitioner filed CWP No. 780 of 2004, which was allowed by this Court vide judgment dated 27.3.2008 and the respondents were directed to consider her case for promotion to the aforesaid post from the due date against 19 available vacancies till the year 1999 within a period of six weeks.

(3.) It is not in dispute that not only the review, but the LPA No. 65 of 2008 and SLP (C) No.15390 of 2015 assailing the aforesaid order have all been dismissed, meaning thereby that the judgment rendered by this Court in CWP No. 780 of 2004 has attained finality. The grievance of the petitioner is that despite the judgment having been attained finality, the respondents have failed to implement the same, thereby making themselves liable for being dealt with under the Act.

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BHADRA SHEELA Vs. A N RAI AND OTHERS

Referred Judgements :-

JUDGEMENT

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