RANCHHODBHAI NONDHBHAI JADAV Vs. S. S. THAKRE, SECRETARY

JUDGEMENT

(1.) At the outset learned advocate Mr.N.K.Majmudar has pointed out the order dtd. 18/12/2024, passed by the Supreme Court in Review Petition(C) Diary No.36418 of 2024 and also the order dtd. 6/9/2024 passed in Misc.Application(Diary NO.2400/2024) in Special Leave Petition(C) No.4722 of 2021, and has submitted that the issue involved in the present application is still pending, and the applicant would like to wait for the further orders passed in said application.

(2.) We may mention that the issue pertains to the grant of one increment to the employees of state and also who are serving under District Panchayats and other bodies, which are more than 40,000 in number, and the numerous contempt applications are filed by them.

(3.) We may give some background of the litigation.