B S PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader, Mr. A. J. Desai for opponent no. 1 and learned counsel, Mr. Nagesh C. Sood for opponent nos. 2 and 3 waive service of notice of rule.

(2.) THE present application has been preferred for initiating action under the provisions of Content of Courts Act, 1971 for the alleged breach of an order passed by this Court dated 2nd March, 2007 in Special Civil Application No. 5641/2007 especially of paragraph no. 4 thereof. Paragraph No. 4 of the aforesaid order reads as under :-"as and when such representation made by the petitioners is received by the respondents, respondents are directed to consider the case of the petitioners on the basis of the various Government Resolutions issued by the State Government from time to time in case of daily wagers and examine their grievance and pass appropriate will reasoned order in accordance with law within two months from the date of receipt of representation from the petitioners and to communicate their decision to the petitioners immediately thereafter. "

(3.) HAVING heard learned counsel appearing for the respective parties and looking to the facts and circumstances of the present case, it appears that:-