PARESHBHAI VALJIBHAI MUNGARA Vs. PARESH RAMESHBHAI UAAMRANIYA

JUDGEMENT

(1.) This group of contempt petitions are initiated for alleged willful defiance of the common order dtd. 7/12/2022 passed by the co-ordinate Bench in Misc. Civil Applications.

(2.) Heard Mr. Yogen Pandya, learned advocate appearing for the applicant and learned Assistant Government Pleader appearing on behalf of the opponents, who is on advance copy.

(3.) The grievance of the applicant is that despite the earlier order in contempt petitions on 7/12/2022 though clear statement was made to extend the benefit within four weeks' from the said date, still the authorities have not adhered to their statement. It was pointed out that on 6/12/2022, the order was passed by the authority, which was taken on record in the presence of officers Mr. C.A. Hariyani, Executive Engineer and Mr. P.R. Umaraniya, Deputy Executive Engineer and as such, since the statement was made to pass a separate order with respect to each of the applicants insofar as continuity of service while reinstating them and relying upon the said assurance, the contempt petitions came to be disposed of with a further direction that the authorities shall not only adhered to the statement, but shall pass order on or before 4/1/2023. The said assurance given before the Court has not been complied with. As a result of this, the applicants have been dragged in another round of present contempt petitions.