KIRANKUMAR JANMASHANKAR JOSHI Vs. SAYED JAWAID HAIDER, PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, STATE OF GUJARAT

JUDGEMENT

(1.) This contempt proceedings has been initiated for alleged disobedience of order dtd. 7/3/2022 passed in Special Civil Application No.14433 of 2020, where-under, the learned Single Judge has held that petitioner is entitled for grant of pensionary and retiral benefits, as indicated in paragraph 10. It reads thus:-

(2.) Today, learned Assistant Government Pleader has placed on record order dtd. 3/8/2022, where-under, a sum of Rs.36,57,660.00 has been paid. It is contended that it is in due compliance of the order passed.

(3.) However, learned counsel appearing for complainant submits that computation is improper.