BALDEVBHAI SARTANBHAI DESAI Vs. MILING TORAWANE

JUDGEMENT

(1.) Heard learned Advocate Mr. Vaibhav Vyas for the applicant and learned AGP Ms. Maithili Mehta for the opponent.

(2.) By this application under section 12 of the Contempt of the Courts Act, 1971, the applicant has prayed to initiate proceedings under willful disobedience of the directions given by this Court vide judgment and order dated 19.02.2020 passed in Letters Patent Appeal No.1154 of 2019 and further prayed to quash and set aside order dated 29.08.2020 alongwith other and further prayers as prayed for in Para No.7 of the application.

(3.) Having heard learned Counsels for the parties and having considered the background of facts arising in this application, it is a matter of fact that the applicant retired from service on account of superannuation with effect from 31.01.2015. It is the case of the applicant that even though his performance was excellent in his Annual Confidential Report (hereinafter refrred to as 'ACR' for short) for the year 2002-03 to 2009-10. The assessment was 'Good'.