LABHUBHAI BHIKHABHAI VALODARA Vs. AMRENDRA KUMAR RAKESH

JUDGEMENT

(1.) This contempt proceeding has been initiated for alleged violation of the order dtd. 27/9/2019 passed in Special Civil Application No. 16745 of 2015.

(2.) We have heard Mr. N.D.Sonagara, learned advocate appearing for complainants, Mr. Chintan Dave, learned Assistant Government Pleader appearing for respondent No.3, Mr. Y.J.Patel, learned advocate appearing for respondent No.5 and Mr. H.S.Munshaw, learned advocate appearing for respondents No. 3 and 4.

(3.) The complainants herein challenged the order dated 21/22/9/2015 passed by third respondent, under which, the benefits of 5th and 6th Pay Commission extended to the petitioners had been withdrawn. During the pendency of this petition, the State Authority vide communication dtd. 10/2/2017 is said to have resolved to pay to the employees of Panchayat depending upon the financial condition. This communication having been placed before the learned single judge resulted in Special Civil Application pending being held as infructuous and it was also held that in view of order dated 21/22/9/2015 having been canceled, petitioners would be entitled for the benefits which they have getting prior to 21/22/9/2015.