RASHMIKANT PRAVINLAL VYAS Vs. ANJU SHARMA, IAS

JUDGEMENT

(1.) All these application are filed under the Contempt of Courts Act, 1971 for willful disobedience of the directions given by this Court of granting pension and other retiral benefits to the applicants.

(2.) Ms.Vrunda Shah, learned Assistant Government Pleader appearing for the respondents state that the order in question is partly complied with and the amount of gratuity and leave encashment has already been deposited with the registry of this High Court. She further states that the State authority is under contemplation of filing Special Leave Petition before the Hon'ble Supreme Court against the order passed by learned Single Judge. She, therefore, requests for time to fully comply with the order and to finalize the pension of the applicants.

(3.) On the other hand, Mr.Vyas, learned advocate for the applicants has opposed this request and would submit that order of learned Single Judge dated 18.10.2019 came to be challenged by the State authorities by filing Letters Patent Appeal, which came to be dismissed on 23.10.2020. He, therefore, would submit that appropriate orders may be passed.