RATANBEN NARASINHBHAI GOHIL Vs. KRISHNA KUMAR NIRALA

JUDGEMENT

(1.) Learned AGP Ms. Vrunda Shah, on instructions from J.I.Leuva, Under Secretary, Commissionerate of Women & Child Development Department, who is present before this Court, has submitted that whatever the benefits, Applicant is entitled to, with regard to the first higher pay scale, the same is already fixed and paid to the Applicant. However, so far as the rest of the consequential benefits are concerned, the same will be paid within a period of 15 days in case of those Applicants, who are not paid.

(2.) Learned Advocate Mr. Swapneshwar Goutam appearing on behalf of the Applicant has submitted that the Applicant is entitled to the second higher pay scale as per the decision dtd. 10/1/2023 passed in Letters Patent Appeal No. 15 of 2023, and since, the Applicant is not paid such benefits, the contempt proceedings may be initiated against the Respondents.

(3.) In the present contempt proceedings, the Applicant is seeking compliance of the following directions: