HASMUKHLAL C SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On February 13 1976 a Division Bench of this Court made the following peremptory order while allowing Letters Patent Appeal No. 276 of 1974

(2.) According to the order made by this Court the arrears of special pay were required to be paid to the petitioners on or before May 12 1976 Since payment was not made accordingly the petitioners addressed a letter dated July 22 1976 to the second respondent herein (Secretary to the Government Revenue Department) through their advocate drawing his attention to the noncompliance with the order of the Court and specifying tentatively the amount due to each petitioner and requesting him to move the State Government to issue necessary orders at an early date. The letter was admittedly received but it was not even acknowledged A reminder was thereafter sent by the petitioners through their advocates on November 11 1976 and it again met with the same fate. The petitioners then addressed another letter through their advocates on February 9 1977 to the second respondent (annexing thereto a copy of the earlier letter dated July 22 1976 and requesting him to direct payment of arrears within a week of the receipt of the letter and advising him that in case no action was taken they would be compelled to institute contempt proceedings in this Court for the disobedience of its orders. To this communication an undated and unsigned reply was received by the advocates of the petitioners advising that Government have already issued the orders for payment of arrears etc. arising out of the decision of the High Court in Special Civil Application No. 207 of 1970 and that the arrears being large it is likely to take time to work out the exact amount payable to your clients. The letter proceeded to state that the Accountant General Rajkot and the concerned officers were being requested to make the payment at the earliest.

(3.) Even thereafter nothing further happened and the petitioners thereUpon filed this Contempt Petition on August 19 1977 praying that there being wilful disregard of the order of this Court the respondents should be committed for contempt. Rule was issued on the petition on August 22 1977 and the second respondent was directed to remain present in the Court on August 26 1977 the returnable date.