H K PATEL Vs. SAURASHTRA EMPLOYEES UNION

JUDGEMENT

(1.) The applicant herein is the original opponent in the contempt application where this Court on 13/8/2020 passed the following order: -

(2.) By way of present application, a request is made for extension of time of 12 months. We could notice that out of the total sum of Rs.4,16,41,931.00, the amount of Rs.26,40,485.00 has been disbursed. Thereafter, additionally the sum of Rs.57,54,568.00 has been paid to the employees.

(3.) The applicant is before this Court urging that arrears of 6th Pay Commission also remains and 7 th Pay Commission has not been paid to all the employees. It is the say of the applicant that the regular employees of municipality have not been given these benefits of 7 th Pay Commission in an anxiety that the same may cross the limit of 48% which is the cap on the expenditure to be made on establishment.