MANSURI FAROOQ GAFOORBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel appearing for the complainant is absent.

(2.) These contempt proceedings have been initiated for alleged violation of the order dtd. 17/6/2019 passed in Letters Patent Appeal No.370 of 2019 whereunder the coordinate Bench had passed the following order:

(3.) Learned AGP, Shri K.M.Antani submits that an order came to be passed on 15/3/2022 whereunder District Panchayat has been directed to absorb the complainant to the employment. Shri H.S.Munshaw, learned counsel appearing for respondent No.3 submits that since the Government order is received today, necessary order absorbing the complainant into service would be passed latest by 17/3/2022. His submission and undertaking are placed on record. Hence, this contempt proceeding stands dropped, reserving liberty to the complainant to revive this contempt proceeding in the event of undertaking given to the Court today is not being complied. Misc. Civil Application accordingly stands dismissed.