RAJNIKANT GYANDEV GAYKWAD Vs. RAJKUMAR IAS

JUDGEMENT

(1.) When the matters are called out, learned AGP Mr. Aakash Gupta, on instructions from Mr. Sameer T. Suthar, Head Clerk, has submitted that the directions issued by this Court vide judgment and order dtd. 22/4/2022 are complied with and the benefits are already paid to the Applicants. He has forwarded the order dtd. 12/5/2023, as per which, both the Applicants are paid an amount of Rs.34005.00 and Rs.3,00,530.00. The same is ordered to be taken on record.

(2.) Learned Advocate appearing for the Applicants, disputing the aforesaid amount, has submitted that the Applicants are entitled to more amount than what is paid to them. He has further submitted that the pensionary benefits are also not paid to the Applicants.

(3.) In the present Applications, the Applicants are seeking compliance of the directions issued by this Court vide judgment and order dtd. 22/4/2022 passed in Special Civil Application Nos. 2612 of 2019 with Special Civil Application No. 2751 of 2019, more particularly, the directions issued in paragraph 10 of the judgment, which reads as under: