RATILAL VECHATBHAI VAGHARI Vs. VIPUL MITTRA, SECRETARY

JUDGEMENT

(1.) Following directions in order dated 11 th October, 2021 of learned Single Judge in Special Civil Application No.15126 of 2021 have been brought under the contempt jurisdiction of this Court by filing the present Miscellaneous Civil Application.

(2.) Special Civil Application was filed by the petitioner raising grievance that inspite being entitled to Resolution dtd. 5/7/2011 of the State Government upon death of husband of the petitioner, the benefit of compensation was not extended to the petitioner.

(3.) In response to issuance of notice, reply affidavit came to be filed by respondent No.2 authority wherein one Mr.Ketan N. Ravat stated to be holding the post of Executive Engineer of Capital Project, Division 1, inter alia produced a copy of Office Order No.97 dated 24 th November, 2022, in which by placing reliance on the order of the Supreme Court, it was reasoned that in view of the status of service of the petitioner-rojamdar, he was not a permanent employee, therefore the benefit of Resolution dated 05 th July, 2011 would not be extendable to him.