HARENDRABHAI KANJIBHAI JETHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) What was directed and sought to be complied with in these contempt proceedings, was the direction in order dtd. 2/8/2022 in Special Civil Application No.2930 of 2019 passed by learned Single Judge, whereby the respondents were directed to extend the benefits of State Government Resolution dtd. 17/10/1988 to the petitioners-applicants herein within stipulated time.

(2.) Notice was issued in this Application on 23 rd November, 2022, whereafter it was posted from time-to-time for hearing.

(3.) Today, it was stated by learned Assistant Government Pleader Mr.Manan Mehta, upon written instructions dtd. 13/3/2023 of Shri Dipak Tiwari, Superintendent, Guru Gobindsinh Government Hospital, Jamnagar who is present in the Court, that the benefits under the Resolution dtd. 17/10/1988 have been extended to the applicants and the effect thereof in the salary and increments payable to the applicants shall be reflected in due course.