BABULAL RAMANLAL VAIDYA Vs. S A CHAUHAN

JUDGEMENT

(1.) Heard Mr. V.N. Bhagodia, learned counsel appearing for the petitioner.

(2.) By means of its judgment and order, date 29th September, 2001, the Gujarat Civil Services Tribunal (hereafter to be called "the Tribunal"), set aside the order dated 28th January 1999, dismissing the petitioner from service, and directed his reinstatement with entire consequential benefit within 4 months.

(3.) According to the petitioner, despite being approached therefor repeatedly, Respondent Nos. 1 and 2 have not complied with the order of the Tribunal, and have thus rendered themselves liable to be punished under the provisions of the Contempt of Courts Act, 1971. Hence this application.