VINODRAY RATANDAS NIMBARK Vs. RAJ KUMAR, IAS

JUDGEMENT

(1.) The present contempt proceeding is initiated for alleged willful disobedience of order dtd. 3/8/2022 passed by the learned Single Judge in Special Civil Application No. 11493 of 2021, where-under the respondents were directed to grant the benefit of one increment to the petitioners and accordingly revise their pension.

(2.) Pursuant to the notice issued by this Court, today, Ms. Tejal Rajput, learned Assistant Government Pleader appearing for the opponents has tendered an unconditional apology by filing an affidavit on behalf of respondent - authority dtd. 21/4/2023 wherein, it has been specifically stated that within a period of four (4) weeks' the respondent authority will comply with the order passed by the learned Single Judge and confirmed by the Division Bench in Letters Patent Appeal No. 281 of 2023 The said undertaking given in paragraph 4 of the affidavit reads as under :-

(3.)