ILABEN NANJIBHAI CHOVATIYA Vs. USHABEN SONAKKUMAR PANDYA

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India for the following reliefs:- "(A) YOUR LORDSHIPS be pleased to issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction directing respondent nos.1 and 2 to pay decreetal amount to the petitioner as per the order passed in Execution Application No.63 of 2014 (Old Execution Application NO.21 of 2004) dtd. 19/8/2015 by the Gujarat Educational Institutions Services Tribunal. (B) Pending hearing and final disposal of the present petition, YOUR LORDSHIPS be pleased to direct respondent nos.1 and 2 to comply with the order passed by the Gujarat Educational Institutions Services Tribunal in Execution Application No.63 of 2014 (Old Execution Application No.21 of 2004) dtd. 19/8/2015. (C) Be pleased to pass such other and further orders as may be deemed just and proper looking to the facts and circumstances of the case and in the interest of justice."

(2.) Brief facts of the present petition, in the nutshell, are as under:-

(3.) Heard Mr.R. R. Vakil, learned counsel appearing for the petitioner, Mr.Viral Shah, learned counsel appearing for respondents No.2 and 3, Mr.Hasit Joshi, learned counsel appearing for respondent No.4 and Mr.Dharitri Pancholi, learned Assistant Government Pleader appearing for respondents No.5.