NATVARLAL MANILAL PATEL Vs. S. J. HAIDER

JUDGEMENT

(1.) By way of this petition, it has been alleged that there is non-compliance of the order passed by this Court in Special Civil Application No.10150 of 2019.

(2.) Pursuant to the notice issued by this Court and the order passed on previous occasion, today, learned Assistant Government Pleader during the course of submissions, has tendered a further Affidavit-in-reply on behalf of respondent no.2 i.e. Deputy Director working as Directorate of Technical Education, affirmed on 1/5/2023, and has submitted that in due compliance of th th the order, remaining payment as per 6 and 7 Pay Commission will be paid within a period of one week from today, and upon submission of 11-Form by the petitioner to the institution.

(3.) At this stage, learned advocate Ms.Vyas has submitted that within a period of two days from today, the necessary form will be submitted to the Institution by the petitioner and keeping this undertaking as contained in paragraph no.4 the authority will adhere to the undertaking, and will pay the actual amount within a period of one week thereafter.