JANABEN DUNGARSINH CHAUDHARY Vs. K.K. NIRALA

JUDGEMENT

(1.) By way of these contempt petitions, petitioners have alleged that there is violation of order dtd. 2/2/2022 passed in Special Civil Application No.6973 of 2022 and other cognate matters whereby following direction was issued:

(2.) Pursuant to notices issued by this Court on 21/2/2023, today when the matters are taken up for hearing, learned Assistant Government Pleader has tendered an order dtd. 31/3/2023 by indicating that all these employees will be extended due benefits pursuant to order dtd. 2/2/2022 and appropriate approval has been accorded by concerned authority in this regard. This communication is placed on record by learned Assistant Government Pleader in presence of the officer and on further instruction, has submitted that actual payment would be made available to the concerned employees within a period of TWO WEEKS from today and to this effect, appropriate affidavit in the form of undertaking would be filed during the course of the day.

(3.) Relying upon aforesaid assurance given to the Court in presence of the concerned officer who is personally present in the Court, learned advocate Mr. Ramnadan Singh seeks permission to withdraw these petitions.