REGENT COMPUTRONICS PVT. LTD.

DEVI KISHAN Appellant

V/S

MADAN LAL VERMA Respondents

Referred Judgements :-

ADVOCATE GENERAL,ANDHRA PRADESH V. A. V. KOTESWARA RAO [REFFERED TO (ANDH PRA) 10]
ANWAR KHAN V. STATE OF RAJASTHAN [REFFERED TO : (1999) 1 RAJ LW 674 17]
SHANKAR LAL VERMA V. R.S.E.B. [REFFERED TO : (1999) 1 RAJ LW 55 (FB) 19]
SUKHDEV SINGH VS. HONBLE C J S TEJA SINGH AND THE HONBLE JUDGES OF THE PEPSU HIGH COURT AT PATIALA [REFFERED TO]
R L KAPUR VS. STATE OF MADRAS [REFFERED TO : AIR 1972 SC 858 10]
STATE OF BIHAR VS. DEOKARAN NENSHI [REFFERED TO : AIR 1973 SC 908 10]
BARADA KANTA MISHRA VS. MR: JUSTICE GATIKRUSHNA MISRA CHIEF JUSTICE OF THE ORISSA HIGH COURT [REFFERED TO AIR 1974 SC 2255 (FOLL.) 5,15]
PURSHOTAM DASS GOEL VS. HONBLE JUSTICE B S DHILLON [REFFERED TO : AIR 1978 SC 1014 10]
FIRM GANPAT RAM RAJKUMAR VS. KALU RAM [REFFERED TO 13]
PRITAM PAL VS. HIGH COURT OF MADHYA PRADESH JABALPUR [REFFERED TO : AIR 1992 SC 904 : 1992 AIR SCW 681 17]
RAMESHWARLAL VS. MUNICIPAL COUNCIL TONK [REFFERED TO : (1996) 6 SUPREME 717 18]
T DEEN DAYAL VS. HIGH COURT OF ANDHRA PRADESH [REFFERED TO : AIR 1997 SC 3451 : 1997 AIR SCW 3539 12]
OM PRAKASH JAISWAL VS. D K MITTAL [REFFERED TO : (2000) 3 SCC 171 : AIR 2000 SC 1136 : 2000 AIR SCW 722 : 2000 ALL LJ 720 15]
DINESHBHAI A PARIKH VS. KRIPALU CO OPERATIVE HOUSING SOCIETY AHMEDABAD [REFFERED TO 6]
GULAB SINGH VS. PRINCIPAL SRI RAMJI DAS [REFFERED TO (FOLL.) 8]
KISHAN SINGH VS. T ANJAIAH CHIEF MINISTER [REFFERED TO 10]
MANJIT SINGH VS. DARSHAN SINGH [REFFERED TO (FB) 9]

JUDGEMENT

(1.) ORDER :- The instant contempt petition has been filed complaining that the order, passed by this Court on 5-7-1993 in Writ Petition No. 2211/1993, has not been complied with by the respondents.

(2.) The facts and circumstances giving rise to this case are that the petitioner had filed a writ petition for issuing direction to the respondents claiming promotion to the post of Lower Division Clerk from Class IV Employee on the basis that he possessed the requisite qualification for the post (Prathma from Hindi Sahitya Sammelan, Allahabad in 1981) and there was a quota for departmental promotion from Class IV Employee to Lower Division Clerk. This Court disposed of the said writ petition vide judgment and order dated 5-7-93 directing the respondents to consider his representation for promotion within two months of the presentation of the certified copy of the order. As the matter has not been considered, petitioner has filed the instant petition.

(3.) There is an inordinate delay of about six years on the part of the petitioner to move the contempt petition as he filed this petition on 30-7-99.

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DEVI KISHAN Vs. MADAN LAL VERMA

Referred Judgements :-

JUDGEMENT

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