DODIYAR PRATAPBHAI RAMABHAI Vs. RAJIVKUMAR GUPTA

JUDGEMENT

(1.) This application has been filed by the applicants - some of the original petitioners of Special Civil Application No.12518 of 2008 under the provisions of the Contempt of Courts Act , 1971, alleging that the respondents have intentionally and deliberately disobeyed the order dtd. 12/4/2019 passed by the learned Single Judge of this Court in Special Civil Application No.12518 of 2008 and allied matters.

(2.) Heard learned advocate Mr. U. T. Mishra for the applicants, learned AGP Ms. Vrunda Shah for respondent Nos. 1 and 3 and learned advocate Mr. D. M. Devnani for respondent No.2.

(3.) Learned advocate for the applicants submitted that the present applicants, along with others, filed Special Civil Application No.12518 of 2008 before this Court, in which, the present applicants requested for quashing and setting aside the decision dtd. 30/3/2007 taken by the respondent authority and also sought direction against the respondent authority to give the benefit of placing them in the minimum pay-scale and further grant them the benefit as per the agreement dtd. 1/10/1988. By way of amendment, the applicants - petitioners have also prayed for quashing and setting aside the Executive Order - Government Resolution dtd. 15/9/2014 passed by the concerned respondent. It is submitted that the learned Single Judge, vide order dtd. 12/4/2019, partly allowed the petition and thereby gave direction in para 18 of the said order, which reads as under: