ALPESHKUMAR POPATBHAI JIVANI Vs. VINOD R RAO

JUDGEMENT

(1.) This contempt proceedings have been initiated for the alleged willful disobedience of the order dtd. 5/5/2022 passed in Special Civil Application No. 7668 of 2019, whereunder following direction came to be issued : -

(2.) Pursuant to the same, the appropriate Government by order dtd. 19/7/2022 has considered the case of petitioners and rejected the claim. While undertaking the exercise of consideration of petitioners' claim, the extant policy and its applicability to petitioners / complainants, has been examined. The correctness or otherwise of said decision cannot be gone into or examined in this contempt proceedings. Though Mr. Dipak Dave, learned counsel appearing for complainants would vehemently contend that by the said order the authorities are sitting in judgment, over the order passed by this Court, we are not impressed by the said argument, inasmuch as the appropriate authority in its wisdom has decided not to extend the benefit of the policy dtd. 4/6/2016 insofar as the petitioners is concerned for the reasons assigned in the order dtd. 19/7/2022 itself.

(3.) Hence, reserving liberty to the complainants to challenge the same in the manner known to law, the contempt proceedings stands DROPPED.