JAYDIPSINH DILIPSINH BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is in respect of the following directions that the contempt jurisdiction of this Court has been invoked by the applicants.

(2.) A bare reading of the aforesaid directions show that while seniority is required to be counted from the date of initial appointment of the petitioners, the directions do not provide any time limit for compliance of the said directions.

(3.) When no time limit is prescribed for the purpose of compliance, the Court is not inclined to take a view at this stage that there is any willful non-compliance of the directions.