RAMSINGH SOMABHAI BARIA Vs. COLLECTOR

JUDGEMENT

(1.) THE petitioners have filed this petition under Article 226 of the Constitution of India praying for the directions to the respondent no.1 Collector, Vadodara to immediately recover the gratuity amount as per the certificates pending with him as shown in Annexure-'E' and to proceed with the auction sale of the respondent no.2's properties attached by him, forthwith without any further delay and to make payment of the same to the individual workman as per its record.

(2.) THIS Court issued notice on 6th October 2010. Further orders were passed on 15th and 23rd November 2010. Ms.Megha Jani, the learned advocate appeared for the respondent no.2 and filed affidavit-in-reply on 20th December 2010. Ms.Monali Bhatt, the learned AGP appearing for the respondent no.1 has produced on record the details regarding the amount collected from the respondent no.2 Company and the amount disbursed to the respective workman.

(3.) MS.Megha Jani, the learned advocate for the respondent no.2 states that the respondent no.2 would pay the said amount on or before 31st January 2011.