HARISHKUMAR RAVISHANKAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Misc. Civil Application has been filed by the applicant - original petitioner under the provisions of the Contempt of Courts Act, 1971 alleging that the opponents - original respondents have intentionally and willfully disobeyed the order dtd. 5/7/2021 passed by this Court in Special Civil Application No.7070 of 2021.

(2.) Heard learned advocate Mr. M. P. Prajapati for the applicant, learned advocate Mr. Alkesh N. Shah for opponent No.2 and learned Assistant Government Pleader Ms. Vrunda C. Shah for opponent Nos. 1 and 3.

(3.) Learned advocate for the applicant referred the averments made in the memo of the application and thereafter submitted that the applicant had filed Special Civil Application No.7070 of 2021 before this Court in which the applicant has prayed that the concerned respondents - present opponents be directed to make full payment of pensionary benefits i.e. gratuity and pension to the applicant - petitioner by considering his entire length of service from the date of his initial appointment till the date of retirement. As the said benefits are not given by the concerned respondents - opponents herein, appropriate directions be issued. It is submitted that this Court disposed of the said petition vide order dtd. 5/7/2021, wherein, this Court has, after considering the facts of the case, directed the respondents - present opponents to communicate the outcome of the legal notice dtd. 29/8/2020 issued by the applicant - petitioner within a period of two months from the date of receipt of the said order.