AMRATBHAI RUGHNATHBHAI CHAMAR Vs. K. A. PATEL

JUDGEMENT

(1.) By way of this contempt petition, it is alleged that there is a willful defiance of order dtd. 24/8/2022 passed in Special Civil Application No.10421 of 2022 whereby benefits were required to be extended pursuant to Government Resolution dtd. 17/10/1988 and specific direction to this effect is contained in paragraph 5 of said decision and authorities were under an obligation to pay the same within a period of 12 weeks from the date of receipt of copy of the order.

(2.) Today, when the matter is taken up for hearing, learned Assistant Government Pleader has placed on record an office order bearing No.72 of 2023 and submitted that orders have already been passed to comply with the directions as contained in the order, as mentioned above, and actual benefits will be paid within a period of ONE WEEK from today and to that effect, necessary affidavit will be filed during the course of the day.

(3.) In view of above assurance given by learned Assistant Government Pleader in presence of the officer(s), learned advocate Mr. Mishra does not press for this petition. Accordingly, present Misc. Civil Application stands DISPOSED OF as not pressed. Notice is discharged.