VISHNUJI SURSINGJI THAKORE Vs. K. A. PATEL

JUDGEMENT

(1.) By filling the present contempt petition, the applicant wanted to compliance of the following directions of learned single Judge dtd. 27/1/2022 passed in Special Civil Application No. 66 of 2019,

(2.) Today, when the present application came up for consideration, learned Assistant Government Pleader Mr. Manan Mehta stated that the directions are complied with. The only aspect which remained is grant of 7th Pay Commission benefits to the applicant. In that regard, he produced coy of order bearing No. 16/2023 dtd. 27/2/2023 passed by the Executive Engineer, Irrigation Department No.4, Ahmedabad. The same is taken on record.

(3.) Learned advocate for the applicant was not satisfied with the above, as according to his submissions, 7th Pay Commission benefits have yet not be granted to the applicant.