BHIKHABHAI RUDABHAI DABHI Vs. MUKESH PURI

JUDGEMENT

(1.) This application is preferred under Article 215 of the Constitution and under the provisions of the Contempt of Courts Act , 1971, being aggrieved by non-compliance of the directions issued by this court in Special Civil Application No. 2343 of 2016 decided on 19.12.2018 and thereafter confirmed by this court in LPA 1724 of 2019 on 16.10.2019.

(2.) The applicant preferred the petition praying for grant of retiral benefits from the date of initial appointment by preferring Special Civil Application No. 2343 of 2016. The court allowed the petition on 19.12.2018 and opponents were directed to grant the benefit of pension and the amount of arrears to be paid within 8 weeks and if not paid, the same to carry interest at the rate of 7% from the date of filling of the petition.

(3.) The order of the learned single Judge was challenged by way of Letters Patent Appeal being LPA No. 1724 of 2019. This court (Coram : Hon'ble the Chief Justice Mr. Vikram Nath and Hon'ble Mr. Justice A.J.Shastri) confirmed the order of the learned single judge and also further held that the directions contained in para-6 of the order is required to be observed strictly by the Nagarpalika. The court also held that the applicant has been working in this very Nagarpalika prior to its status as a Panchayat right from in the year 1979 till superannuation and as such also, this elongated period of service has rightly been treated by the learned Single Judge.