NAZ BAHADUR KOTWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this application under Article 215 of the Constitution of India to urge that provisions of the Contempt of Court, the following reliefs are sought for:-

(2.) It is quite unfortunate that this application has been preferred by the wife of the late Naz Bahadur Kotwal, who fought his battle till the end and succumbed to cancer. He passed away on 04.08.2020. We notice that when the disputes with regard to regular pension had been raised in Special Civil Application No. 19042 of 2017, the Court held in his favour and declared that the ground for denial of pension the petitioner and retiral benefits on the ground that he was an ad hoc employee, was not sustainable. By details directions, it had obligated the respondent to pay the regular pension from June, 2019 and arrears of pension and arrears of other benefits within 08 weeks from the date of receipt of the copy of the writ and challenged before the appellate Court in Letters Patent Appeal No. 1748 of 2019. The Court confirmed the said order and specifically directed expeditious execution of other order. Relevant would be to reproduce paras 6.1 to 6.4 of the judgement.

(3.) The above decision had been delivered on 22.10.2019. Till date, no challenge has been made before the Apex Court and there has been no compliance as well.