V. H. JPWALA Vs. PANKAJ KUMAR (IAS)

JUDGEMENT

(1.) The order which is alleged to have been violated, reads thus : -

(2.) On 5/10/2020, this Court noted that there has been partial compliance as submitted by the learned counsel appearing for the complainant himself and as reflected in the additional affidavit filed by the applicant. Hence, this Court observed that there shall be total compliance of the order by 16/10/2020. In the affidavit dtd. 28/10/2020, the deponent namely the Collector of Mehsana has stated in paragraph 4 to the following effect : - "It is humbly submitted that in view of the above directions issued by the Hon'ble Single Judge, the applicant is granted below listed benefits : -

(3.) Same has also been intimated to the complainant by a communication dtd. 21/8/2020. Hence, the direction which is issued to the authorities to determine the seniority of the petitioner and respondent no. 3 has stood complied. If at all the petitioner - applicant is aggrieved by such determination, he would be at liberty to challenge the same. Reserving the said liberty, contempt proceeding stands closed.