M.KARPAGA VINAYAGAM, C.J. - (1.) SEWAN Singh, the petitioner herein, aggrieved by the non -compliance of the order passed by this Court dated 18.9.2006, has filed the Contempt Petition.
(2.) THE petitioner is working as Surveillance Worker in the Health Department. As due promotion was not given and payment of salary from June 2004 onwards was not made, he filed a petition before this Court for mandamus seeking for a direction in W.P.(C) No. 2446 of 2006. In the said writ petition, the learned Single Judge, after hearing the counsel for the parties, passed the following order: Claim of the petitioner for arrears of salary is already admitted. Petitioner has been paid salary up to April, 2006. Salary for the period May, 2006 onwards be paid to the petitioner and further salary be released regularly. Learned Counsel appearing for the petitioner submits that petitioner has requisite qualification of Matric to his credit. If he has this qualification, let him produce the requisite documents before the respondents. On being satisfied with the qualifications of the petitioner and other eligible criterion respondents will consider the petitioner for promotion to the post of Surveillance Inspector otherwise no such consideration is required. In the event, petitioner is found to be eligible, consideration be accorded for promotion within a period of three months.
(3.) THE above order would indicate that direction has been given to pay the salary from May 2006 onwards regularly and consider his claim for promotion as he claimed to have requisite qualification of matric to his credit for promotion.;