KETAN SHIVKUMAR TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present contempt proceeding is initiated for alleged willful defiance of order dtd. 28/4/2022 passed by the learned Single Judge in Special Civil Application No. 13105 of 2017, where-under the respondents were directed to pay necessary benefits to the petitioner and re-fix the pension of the petitioner by granting benefits of Tikku Pay Commission.

(2.) Pursuant to the notice issued by this Court, learned Assistant Government Pleader has appeared on behalf of the respondent authority and has tendered a xerox copy of the communication dtd. 18/4/2023 as well as communication dtd. 28/10/2022 and has submitted that due compliance has been effected to a substantial extent and whatever benefits that would flow out of this decision, the actual payment will be effected. In fact, according to learned Assistant Government Pleader, after deducting the income tax, the figures which are indicated will be paid.

(3.) Considering the contents of the communication dtd. 18/4/2023 and the assurance which has been given as indicated above, we deem it proper to drop the contempt proceedings. However, liberty is kept open for the applicant to revive the contempt petition if the aforesaid payment is not actually received by the applicant.