C/MCA/1503/2022 ORDER DATED: 08/02/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 1503 of 2022
In R/SPECIAL CIVIL APPLICATION NO. 6033 of 2022
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SABURBHAI MANSUKHBHAI NAYKA
Versus
SHRI ARUNKUMAR SOLNKI , THE SECRETARY
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Appearance:
MR DIPAK R DAVE(1232) for the Applicant(s) No. 1
MS SHRUTI DHRUVE, AGP for the respondent - State
NOTICE SERVED for the Opponent(s) No. 1,4
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
and
HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 08/02/2023
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA) As per the directions issued in judgment and order dated 28.09.2022 by the learned single judge while allowing Special Civil Application No. 6033 of 2022, the respondents were required to pay the terminal benefits to the petitioner and grant the benefit of pension from the date of retirement, that is, from 31.03.2017.
2. When the present proceedings for contempt came up for consideration today, learned Assistant Government Pleader Mr. Shruti Dhruve produced on record copy of the affidavit in reply filed on behalf of the respondent No. 3 inter-alia placing on record the pension payment order whereby the pension is sanctioned for the petitioner in compliance to the direction of Page 1 of 2 Downloaded on : Tue Feb 14 20:34:18 IST 2023 C/MCA/1503/2022 ORDER DATED: 08/02/2023 the learned single judge. Learned Assistant Government Pleader stated that as far as the arrears part is concerned, the same shall be attended to by the authorities and the arrears will be paid within a period of four weeks. This statement is made by the learned Assistant Government Pleader on the basis of the instructions she has received from one MR. M. D. Damor, Range Forest Officer - respondent No. 3 herein.
3. The applicant represented by learned advocate Mr. Dipak Dave stands satisfied with the above statements and developments.
4. The directions of the learned single judge are substantially complied with and the rest will be complied as per the statement made by learned Assistant Government Pleader.
5. In view of above, the present contempt proceedings are closed. Notice is discharged.
(N.V.ANJARIA, J) (NIRAL R. MEHTA,J) SHRIJIT PILLAI Page 2 of 2 Downloaded on : Tue Feb 14 20:34:18 IST 2023