PINAKI CHANDRA GHOSE,J. - (1.) This application for contempt was filed by the petitioner/appellant on the ground that the order passed by this Court in FMA No. 101 of 2004 on 15th October, 2007 affirming the order passed by the Hon'ble Single Judge holding that the writ petitioner was entitled to get all the consequential reliefs. Special Leave Petition was filed from the said order dated 15th October, 2007. On 4th February, 2011 the Supreme Court dismissed the said Special Leave Petition.
(2.) The facts of the case, briefly are as follows: It is the case of the applicant that after the order passed by the Supreme Court the alleged contemner, the Chairman-cum-Managing Director of 'the Power Grid Corporation of India Limited' (hereinafter referred to as 'the Corporation'), wilfully violated the said order passed by this Division Bench dated 15th October, 2007 in F.M.A. No. 101 of 2004 by not giving the consequential promotions to the petitioner in the manner as follows:- "Manager (E-5) w.e.f. 01.04.1996 Chief Manger (E-6) w.e.f. 01.04.1999 Dy. General Manger (E-7) w.e.f. 01.04.2003 Addl. General Manager (E-8) w.e.f. 01.04.2006 General Manager (E-8) w.e.f. 01.01.2008 Executive Director (E-9) w.e.f. 01.01.2010."
(3.) It is further stated that the alleged contemnor knew that the petitioner has an outstanding service career. In spite of such a career, the alleged contemnor wilfully and contemptuously violated the order passed by this Court. It is submitted that after the dismissal of the Special Leave Petition as well as a review petition so preferred by the said Corporation, the applicant/petitioner is entitled to have the consequential benefits in terms of the said order.;