SANJAYKUMAR RATUBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Contempt Petition, the applicants have alleged that the respondent authority has not complied with the direction issued by the learned single judge in an order dtd. 4/5/2022 passed in Special Civil Application No. 13365 of 2019 and thereby committed a willful disobedience of the order passed by this Court.

(2.) Today when the matter is taken up for hearing learned advocate Mr. Munshaw has submitted an affidavit-in-reply and pointed that the respondent authority has taken all steps to comply with the order passed by this Court and reinstatement has also been effected including necessary consequential payment, which was to be paid to the respective applicants and the same was paid on 24/3/2023. It has been submitted that during the pendency of this application, a grievance was also voiced out about not extending continuity of service but the same has also been taken care of by an authority vide order dtd. 5/4/2023, which is placed on record and as such original order of reinstatement has been modified and continuity of service has been granted to the applicants w.e.f. their date of joining.

(3.) It has been submitted that this has been extended to the applicant subject to the out come of the special Civil application which was filed seeking modification of the earlier order, which application has been filed by the state authority and, as such, has submitted that there is a substantial compliance of the directions issued by the Court.