DUDHAREJIA JASMATBHAI MAGANBHAI Vs. RAJIV KUMAR GUPTA

JUDGEMENT

(1.) It was for compliance of the following directions in order dtd. 29/11/2019 in Special Civil Application No.5319 of 2019, that the present proceedings under the Contempt of Courts Act , 1971 came to be filed,

(2.) The benefits under Resolution dated 17 th October 1988 payable to the applicant could be broadly classified as leave encashment, difference of pay, the gratuity as well as the retirement / terminal benefits.

(3.) On 16/12/2022, the following order was passed by the Court,