SEVANTIBHAI DALSUKHBHAI PANCHAL Vs. ANAMIKBHAI KANTILAL SHAH

JUDGEMENT

(1.) By way of the present applications preferred under Section 11 of the Contempt of Courts Act, 1971, the applicants - original petitioners of respective Writ petitions have prayed to initiate contempt proceedings against the respondents for willful and deliberate disobedience of the orders dated 5.5.2018 and 15.4.2019 passed by learned Single Judge of this Court in Special Civil Application No.3819 of 2018 and orders dated 24.9.2018 and 9.5.2019 passed in Special Civil Application No.14129 of 2018.

(2.) In response to the notice issued by this Court, the respondents have appeared through their learned advocates and have filed their replies in the applications.

(3.) Mr. N.D. Songara, learned advocate appearing for the applicant has taken us through the orders of which non-compliance is alleged. He would submit that non-payment of difference of salary as per 6th Pay Commission and 7th Pay Commission would be a clear disobedience to the orders passed by this Court and hence, appropriate punishment be imposed upon the respondents. He has also taken us through the order dated 27.11.2018 issued by the respondents by which they have refused to pay the difference of 7th Pay Commission on the ground that there is no specific order passed by the learned Single Judge of this Court.