RANA DESRA KOLI Vs. K.A. PATEL

JUDGEMENT

(1.) In both the captioned Miscellaneous Civil Applications filed under the Contempt of Courts Act , 1971, the respective applicants have raised grievance in respect of non-compliance of the following directions in the common order dtd. 26/10/2022 of learned Single Judge in Special Civil Applications.

(2.) In response to the issuance of notice in the present proceedings, affidavit-in-reply came to be filed by one N.S. Pateliya, holding the post of Executive Engineer, Public Health Works Division, Gujarat Water Supply and Sewerage Board, Bhachau Division, District - Kutch. In Paragraph 3 of the affidavit, it is stated thus,

(3.) As regards the grant of benefit of leave encashment, following stand was taken by the said respondent No.3, as evinced from statements made in Paragraph 4.