K.ANITHA Vs. AHMED NADEEM

JUDGEMENT

(1.) Since the issue raised in the present writ petitions and the contempt cases is one and the same, they are being disposed of by this common order.

(2.) For the sake of convenience, the facts in W.P.No.17408 of 2025 are discussed hereunder :-

(3.) W.P.No.17408 of 2025 is filed declaring the action of the respondents in not issuing promotion orders to the petitioner for the post of Assistant Conservator of Forests in Multizone-I, as per his seniority and eligibility on par with his juniors, taking into account the articles of charges issued in Rc.No.7717196/2025/DA-II(ii), dtd. 29/5/2025, as illegal and arbitrary.