PARMAR DINESHKUMAR GALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This contempt proceedings have been initiated seeking following reliefs:

(2.) On the short ground that the petitioners are seeking a writ of mandamus in a contempt proceedings this application is liable to the rejected. However, we do not embark upon the said exercise and in order to ensure that the complete justice being done, we have gone further one step forward and examined the entire case papers and find that effectively the complainants are alleging violation of the order dtd. 26/12/2018 passed in Misc. Civil Application No.3093 of 2016 whereunder the contempt petition was disposed of with a direction to the respondents to consider the case of the applicant for revision of his fixed pay, in accordance with the Government Resolution dtd. 23/12/2013, together with the periodic incentive of revision to his performance. The respondents were also directed to consider the case of the applicant as above for revision of fixed pay, as expeditiously as possible, preferably within a period of six weeks.

(3.) There is one more contempt petition filed in Misc. Civil Application No. 411 of 2019 and allied matters which were also filed alleging violation of the order dtd. 1/7/2016 passed in Special Civil Application No.13621 of 2014 and allied matters wherein it was observed as under: