RAJNISH RATILAL PATEL Vs. JAYANTI RAVI, PRINCIPLE SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, GOVT. OF GUJARAT

JUDGEMENT

(1.) This application has been filed by the applicants under the provisions of the Contempt of Courts Act , 1971, seeking initiation of proceedings against the respondents herein for the alleged willful and intentional disobedience of the order dtd. 21/7/2020 passed by this Court.

(2.) Heard Mr. N. K. Majmudar, learned advocate for the applicants, Ms. Vrunda Shah, learned Assistant Government Pleader for respondent Nos. 1 and 2 and Mr. Chaitanya Joshi for respondent No.3.

(3.) Learned advocate for the applicants submitted that the applicants filed Special Civil Application No.6588 of 2020 and allied matters before this Court wherein the applicants - original petitioners prayed that the respondent authorities be directed to conclude the procedure of filling-up the posts by way of promotions for which the Departmental Promotion Committee (DPC for short) has already been constituted and such procedure may be ordered to be completed within the stipulated time and on the basis of the recommendations made by the DPC to the authorities of the Government, the petitioners may be given promotions. The applicants - petitioners also prayed for other reliefs as well. It is submitted that this Court, vide order dtd. 21/7/2020, disposed of all the petitions and thereby directed the respondents to finalize the exercise undertaken in the DPCs convened as stated in para 11 of the said order and pending at various stages, within a period of three months from the date of receipt of the said order. It is further observed that as per the stand of the Government 46 DPCs are convened of which several DPCs are at various stages of finalizing their recommendations and accordingly the exercise of these DPCs including of issuing of posting and promotion orders shall be completed within a period of three months from the date of receipt of the copy of the said order.