- (1.) Heard Sri Apoorva Tewari, learned counsel appearing for the applicant and Sri Manjeev Shukla, learned Additional Chief Standing counsel appearing for the respondent-contemnor.
(2.) The present contempt petition has been filed alleging non compliance of the judgment and order dated 16.02.2018 passed by the writ Court in Writ Petition No. 731 (SB) of 2013 Inre; Suresh Tiwari Vs. State of U.P and Ors. The writ Court while allowing the petition had quashed two orders dated 19.02.2013 and 08.09.2016 and the respondents were directed to consider the applicant for notional promotion under service rules with all consequential benefits strictly in accordance with the directions issued by this Court in Writ Petition No. 1502 (SB) of 2010 vide judgment and order dated 24.01.2011. Incidentally, the judgment and order dated 24.1.2011 has been reproduced in the judgment of the writ Court dated 16.02.2018 itself.
(3.) In purported compliance to the judgment of this Court, the respondents have proceeded to pass the order dated 29.03.2019, a copy of which is annexure 2 to the petition whereby the case of the applicant has been rejected. Being aggrieved with the said order instead of filing a fresh petition, the present contempt petition has been filed.;