PARGI SHANTABEN RUBJIBHAI Vs. K. K. NIRALA

JUDGEMENT

(1.) Heard learned advocate Ms. Himanshi Balodi for the applicants.

(2.) Following are the directions issued by the learned Single Judge in the order dtd. 15/7/2022 in Special Civil Application No. 5170 of 2019, which are brought under the contempt jurisdiction of this Court:

(3.) When the proceedings of present Miscellaneous Civil Application comes up for consideration, learned Assistant Government Pleader Mr. Raj Tanna upon instructions from Mr. J. T. Leuva, Under Secretary, Women and Child Development Department stated that the aforesaid directions shall be complied with within 1 week and the pay fixation for the applicants as well as the payment of arrears to the applicants shall be acted upon.