- (1.) Heard the learned counsel for the petitioner and the Opposite Parties.
(2.) The claim of the petitioner is that act of contempt has been committed by the Opposite Party Nos. 2 and 3, namely, the State Transport Commissioner, C.M.P.D.I. and the Secretary, Transport Department, C.M.P.D.I. for not promoting or considering the promotion of the petitioner to the Class III post from Class IV on which he is continuously working.
(3.) The extract of the order passed on 23 rd January, 2006 is quoted below: - "..... In the present case, it is not clear as to how many Class III posts are vacant for promotion from amongst Class IV employees. In that view of the matter, no specific direction can be issued. However, the petitioner is given liberty to approach the competent authority. If Class III post is vacant for promotion/appointment from amongst eligible Class IV employees and if any such representation is preferred, the authority will determine as to whether such posts are required to be filled up on promotion from amongst Class IV employees and whether the petitioner is eligible to be considered along with others. The writ petition stands disposed of with the aforesaid observations and directions.";