SAURAST MAJUR MAHAJAN SANGH Vs. SANDIP B. VASAVA

JUDGEMENT

(1.) By way of this contempt petition, it has been alleged that there is a willful disobedience of an order dtd. 6/4/2018 passed in Special Civil Application No. 6028 of 2017.

(2.) Pursuant to the notice having been issued by this Court, today when the matter is taken up for hearing, learned Assistant Government Pleader Ms. Gupta, has come out with an affidavit filed on behalf of the respondent Mr. Kalariya Vijaykummar Shantilal, Deputy Engineer, Rajkot has specifically undertaken before this Court by way of present affidavit affirmed on 17/4/2023, wherein, it has been specifically stated that in due compliance of the order dtd. 6/4/2018, necessary steps will be concluded and actual payment would be made available within a period of three weeks from today and necessary orders will be passed in true and letter spirit. It has been additionally submitted that left out issues with respect to these employees is merely pay fixation and the revised pension, the same shall be done within a period of three weeks by making actual payment.

(3.) In view of this submission and undertaking placed on record, learned advocate for the applicant does not press this petition as there is substantial compliance.