RADHABEN BABUBHAI RATHOD Vs. S.B. VASVA

JUDGEMENT

(1.) When the matter is taken up for hearing, learned AGP has tendered an order dtd. 7/7/2023 passed by the State Authorities along with the Office Order dtd. 12/12/2022 showing that the applicant is already paid an amount of Leave Encashment, whereas the case of the applicant for compensation in lieu of compassionate appointment is considered and the same is rejected in view of the policy of the State Government. The order dtd. 7/7/2023 is ordered to be taken on record along with other documents.

(2.) At this stage, learned advocate for the applicant has submitted that the respondent authorities have rejected the case of the applicant for compensation dehors the law enunciated by this Court and hence, the contempt proceedings may be initiated.

(3.) In present application, the applicant is seeking for enforcement of the direction issued in the order dtd. 20/10/2022 more particularly, Paragraph No.4.