HARIKRUSHNA PUNABHAI VAGHELA Vs. UDAY NASHIT

JUDGEMENT

(1.) On 27.08.2020 in this group of applications under the Contempt of Courts Act as also under Article 215 of the Constitution of India, following order came to be passed: -

(2.) Learned advocate Mr. Siddhant Shah today has stated before us that all the applicants have already been given the benefit flowing from the 5th Pay Commission and also the arrears as per the 5th Pay Commission.

(3.) According to learned advocate Mr. Thakkar the benefits have been made available in case of some of them however, for rest of them, it is only the order, which has been passed and the actual payment has not been made.