DHARMENDRA MOHANBHAI RATHOD Vs. SARPANCH, VALIYA GRAM PANCHAYAT

JUDGEMENT

(1.) While heated arguments were advanced by both the sides in respect of compliance or otherwise of the order of the Court brought under contempt, in the ultimate analysis, the Court found that the controversy remaining was narrow.

(2.) On the last occasion, that is 04 th January, 2023, the Court had an occasion to pass the following order reflecting the subject matter controversy and developments taken place with regard to compliance of the directions required to be obeyed by the respondent Gram Panchayat.

(3.) Responding to the above, learned advocate Mr.H.S. Munshaw invited attention of the Court to Resolution dtd. 17/1/2023 (Annexure-A, Page No.124) figuring with the further affidavit of the Sarpanch dated 17 th January, 2023. Thereby the General Body of the Panchayat expressly resolved to grant continuity of service to the applicant. This was in compliance of the direction of the Labour Court finally sought to be implemented in this contempt proceedings.