MAHEDERSINH BHIKHUBHA JADEJA Vs. NANDINIBEN UMESHBHAI BAHARI

JUDGEMENT

(1.) Heard learned advocate Mr.T.R. Mishra for the applicants and learned Assistant Government Pleader Mr.Raj Tanna for the respondent - State and its authorities.

(2.) The applicants have invoked jurisdiction of this Court under the Contempt of Courts Act , 1971 seeking to punish the alleged contemnor for not complying with common order dtd. 23/1/2018 passed by this Court in Special Civil Application No.19183 of 2016 and allied allied petitions. It is further prayed to direct the respondents to purge the contempt of the said common order.

(3.) The present contempt proceedings have the history of previous proceedings. Looking at the facts in the backdrop, Labour Court No.2, Jamnagar, delivered judgment and award dtd. 4/3/2016 whereby the applicants-workmen were directed to be reinstated in service on original post with continuity of service but without back wages. The workmen were serving as Ward Servants since last eight years and had rendered continuous service as per their case. The said judgment and award was challenged by the employer by filing Special Civil Application NO.19183 of 2016 and group of petitions.