HASMUKH HIRJIBHAI SONGRA Vs. K.A.PATEL

JUDGEMENT

(1.) The present application is filed seeking compliance of the order dtd. 19/10/2022 passed in the captioned writ petition, wherein and whereby, the learned Single Judge has issued following direction : -

(2.) Pursuant to the notice issued by this Court, the respondent - authorities have passed the order dtd. 15/7/2023 considering the service of the petitioner right from the date of appointment and accordingly, the respondents have fixed the pay and have granted the consequential benefits. Along with the order dtd. 15/7/2023, the pay fixation order dtd. 17/7/2023 are also passed and the applicant is also paid the amount. The receipt of such amount is also produced along with such orders. The same are ordered to be taken on record.

(3.) At this stage, learned advocate Mr.Mukesh T. Mishra, while placing reliance on the judgment of the Supreme Court in the case of Salim Ali Centre for Ornithology & Natural History, Coimbatore and another Vs. Dr.Mathew K. Sebastian, [2022 LiveLaw (SC) 377], has submitted that the applicant is also entitled to the wages from the date of award to the actual appointment / reinstatement.