THAKOR MAHENDRAKUMAR GANDAJI Vs. SONAL MISHRA

JUDGEMENT

(1.) This contempt proceedings has been initiated by petitioner No.1 in Special Civil Application No.13237 of 2018 alleging there is willful disobedience of the order dtd. 24/8/2021 passed in Special Civil Application No.13237 of 2018.

(2.) Mr. Nirav Thakkar, learned counsel appearing for the petitioner would contend that Special Civil Application was filed seeking for a direction to the respondents to grant salary/wage hike of 15% per year from the last salary/wage drawn by the employees, who had been re-appointed with the respondents from the date of their appointment and they had also sought for a writ being issued to the respondents to continue to grant such salary/wage hikes as long as the employees are appointed with the respondents under MNREG Scheme. Hence, he contends that the direction issued by the learned Single Judge will have to be looked from the said perspective.

(3.) Said contention raised by Mr. Thakkar requires to be considered for the purpose of outright rejection and we do so for the simple reason that, while examining an application for willful disobedience of the order, this Court would only examine as to whether the direction issued is complied or not. In this background, when the direction issued by the learned Single Judge is perused, it would emerge that direction which came to be issued was to the following effect: