PRAVINBHAI PANCHABHAI BAMBHANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present applications have been filed seeking the following prayers:-

(2.) By the order dtd. 4/12/2020 passed by the learned Single Judge in the captioned writ petitions the respondents were directed to grant pension if they are eligible, within a period of three months. Thereafter, subsequent directions are also issued by the Division Bench to the extent that the benefits of 5th Pay Commission as well as pension in Misc. Civil Application No.708 of 2019 and allied matters, which were disposed of by the order dtd. 5/8/2021. The said Misc. Civil Applications were filed for initiation of contempt proceedings by the petitioners. A perusal of the order dtd. 5/8/2021 reveals that a statement was made by the learned Government Pleader and the learned advocate appearing for the Una Nagarpalika that the amount as per the 5 th Pay Commission shall be paid to each of the applicants within a period of six weeks.

(3.) It appears that the order 22/2/2019 passed by the learned Single Judge is assailed before the Division Bench by filing Letters Patent Appeal No.1102 of 2021 and allied matters. By the order dtd. 15/9/2022 passed in Letters Patent Appeal No.1102 of 2021 and allied matters and in civil application for stay, the following directions are issued:-