VINODJI SATUJI DABHI Vs. KIRAN PATEL

JUDGEMENT

(1.) By way of present application under the provisions of Contempt of Courts Act, a grievance has been raised by the individual applicant No. 1 and a group of employees in the name of Gujarat Rajya Ardhsarkari Audhyogic Karmachari Sangh for non-compliance of the order dtd. 18/11/2019 passed in Special Civil Application No. 21408 of 2016, which has been confirmed by the Division Bench of this Court vide order dtd. 25/9/2020 passed in Letters Patent Appeal No. 613 of 2020.

(2.) Pursuant to order passed by this Court, the respondent filed affidavit-in-reply. The applicant filed affidavit-in-rejoinder to the same.

(3.) It is the case of the applicant that one of the member of the applicant No. 2. i.e. Gujarat Rajya Ardhsarkari Audhyogic Karmachari Sangh, who has expired in November 2020, and therefore, he had applied for compassionate appointment. In response to the same, the widow of the deceased member received a communication dtd. 23/5/2021, by which, it has been held that widow of the employee is not entitled for any compensation. Other question is raised with regard to nonpayment of higher pay scale and in support of the submission, learned advocate for the applicant has produced a copy of the departmental order dtd. 5/10/2016 and would submit that thus, the respondents have not fully complied with the order passed by this Court.