HIRAJI SHANAJI BARAIYA Vs. S B VASAVA

JUDGEMENT

(1.) This contempt proceedings have been initiated for alleged willful disobedience of order dtd. 10/2/2022 passed in Special Civil Application 2856 of 2022, where-under following direction came to be issued :

(2.) In light of the direction issued to the respondents to consider the case of petitioners for additional fifteen years, nine months and three days for the purposes of computation of pension in the teeth of the decision rendered in the case of Executive Engineer Panchayat (Maa and M) Department v. Samudabhai Jyotibhai Bhedi , reported in (2017) 4 GLR 2952, learned Assistant Government Pleader submits on instructions that within four (4) working days from today, representation of the petitioners would be considered and a decision would be taken. His submission and undertaking is placed on record.

(3.) In that view of the matter, contempt proceedings stands closed with liberty to the complainants to revive this contempt proceedings in the event of such undertaking not being complied.