ZALA RAJUSINH LALASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel for the petitioner is absent. We have heard learned AGP Mr. K.M. Antani appearing for the State.

(2.) This contempt proceedings has been filed for alleged violation of the order dtd. 15/3/2019 passed in Special Civil Application No.9614 of 2016, whereunder this Court had issued following directions:

(3.) In the reply affidavit, which has been filed, the respondent has contended that case of the petitioner was considered and held that the petitioner while in service had enjoined the benefits as directed by this Court by virtue of being in receipt of pay-grade. Copy of the order dtd. 18/6/2022 passed by the respondent after considering the claim of the petitioner is produced as Annexure-R1. The payslip of the petitioner for the month of June, 2022 is also appended as Annexure-R/2. In that view of the matter, continuation of the contempt proceedings would not arise and reserving liberty to the petitioner to challenge the order/ communication dtd. 18/6/2022, if so advised, contempt proceeding stands dropped. Misc. Civil Application stands dismissed accordingly. Notice is discharged.