SIDDIQUI MAHMUD HUSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed seeking compliance of the order dtd. 22/8/2022 passed in the captioned writ petition with regard to fixation of pension.

(2.) At the outset, learned AGP, while placing reliance on the judgment of the Supreme Court in the case of Union of India and others vs. Oswal Woollen Mills Ltd. and others, AIR 1984 SC 1264, has submitted that the present contempt application would not be maintainable as no time limit is fixed and the appropriate remedy available that the applicant would be filing appropriate application before the concerned Bench for getting the time limit fixed. However, he has submitted that the pension payment order dtd. 28/6/2023 is already issued in favour of the petitioner and hence, even otherwise, nothing survives. The order dtd. 28/6/2023 is ordered to be taken on record.

(3.) In case of Oswal Woolen Mills Ltd. (supra), the Supreme Court has observed thus:-