LALITABEN MADHUBHAI CHAUHAN Vs. NARESHBHAI BACHUBHAI MUNIYA

JUDGEMENT

(1.) Heard Mr.Rajesh Mankad, learned advocate for the applicants in all the matters, Mr.Dhawan Jayswal, learned Assistant Government Pleader for the State Authorities in all the matters, Mr.Chaitanya Joshi, learned advocate for respondent No.2 in all the matters and Mr.Deepak Khanchandani, learned advocate for respondent No.1 in all the matters.

(2.) By a group of writ petitions, the applicants herein, who were working as teachers and Tedagar in Balmandir run by Talaja Municipality had approached this Court and prayed for reinstatement, backwages as also the benefit of being regularized. The group of writ petitions came to be allowed vide common judgment and order dtd. 29/1/2020, wherein, this Hon'ble Court observed thus:

(3.) As the aforesaid directions were not carried out by the authorities, the applicants - original petitioners in each petition have preferred these petitions under Sec. 10 of the Contempt of Courts' Act, 1971.