VIKRAMSINH RATANSINH VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present contempt application has been filed seeking the following prayers :-

(2.) Thus, the present applicant is seeking the directions for initiation of contempt proceedings for willful breach and disobedience of the directions issued by the learned Single Judge vide judgment and order dtd. 19/9/2022 passed in the captioned writ petition, more particularly in paragraph No.15 of the judgment and order.

(3.) After issuing the notice, the respondent authorities have filed an affidavit dtd. 22/6/2023, wherein it is specifically contended that at the first instance, the amount of Rs.25,00,000.00 was paid to the petitioner subject to the outcome of the petition and as per the order dtd. 31/8/2021 passed in Special Civil Application No.13139 of 2017. Further in paragraph No.6 of the affidavit, the averment is made that the fixation of the provisional pension of the petitioner has been fixed and sent to the Treasury Office. Further in paragraph No.8 of the affidavit, it is specifically narrated that as per the calculation of the respondent No.2, an amount of Rs.42,01,880.00 in addition to directions issued by this Court in the order dtd. 31/8/2021 is already paid to the petitioner and total amount of Rs.67,01,880.00 has already been paid to the petitioner.