BHARTIBEN PRADHUMAN DAVE Vs. MUKESH KUMAR, PRINCIPAL SECRETARY

JUDGEMENT

(1.) Pursuant to the order dtd. 4/5/2023, learned advocate Mr.Thacker has submitted that as per the understanding and calculation, a cheque amounting to Rs.14,67,977.00 was tendered to the applicant, however, she refused to accept the same.

(2.) Learned advocate Mr.Jani has submitted that there appears to be some error in the calculation and the applicant is entitled to the more.

(3.) In the present application, the applicant is seeking for the compliance of the directions issued by this Court vide judgment dtd. 28/2/2022 passed in the captioned writ petition, more particularly paragraph no.4, which reads as under:-