BHAVNABEN DHARAMSINHBHAI VACHHANI Vs. PUSHPENDRASING M. CHAUHAN

JUDGEMENT

(1.) The present contempt application has been filed seeking the following prayers : -

(2.) The Tribunal in the aforesaid reference, vide judgment and award dtd. 20/12/2022 had directed the respondent - authority to grant regular pay-scale. Since no benefits were paid arising from the judgment and award, the captioned contempt application has been filed by the present applicant - original respondent No.1. under the Contempt of Courts Act , 1971.

(3.) Learned advocate Mr.Mehta appearing for the applicant has submitted that the respondent - authority is bound to implement and grant the benefits accrued from the award dtd. 20/12/2022 passed by the Tribunal. It is submitted that for the aforesaid action of not granting the benefits of the judgment and award, and, it is urged that the contempt proceedings may be initiated against the respondent authority for not implementing the judgment and award passed by the Tribunal.