Kiran S/O Shivhar Dongardive And ... vs Smt. Bhagyshree Vispute, The ...
2021 Latest Caselaw 16194 Bom

                                            1                                 CPs46&122-21.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR
 CONTEMPT PETITION NO. 46/2021 IN WRIT PETITION NO.1127/2019 (D)
   (KIRAN SHIVHAR DONGARDIVE & OTHERS VERSUS BHAGYASHREE VISPUTE, CEO, ZP,
                            BULDANA & ANOTHER)
                                             WITH
CONTEMPT PETITION NO. 122/2021 IN WRIT PETITION NO. 6648/2019 (D)
       (GAJANAN ONKAR BULE VERSUS BHAGYASHREE VISPUTE, CEO, ZP, BULDANA)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                      Court's or Judge's order
and Registrar's orders.
        Shri R.D. Karode, counsel for the petitioners.
        Shri B.N. Jaipurkar, counsel for the Zilla Parishad.

        CORAM : A. S. CHANDURKAR AND G.A. SANAP, JJ.

DATED : 23RD NOVEMBER, 2021.

In these contempt petitions, the grievance of the petitioners is that the directions issued in Writ Petition Nos.1127/2019 and 6648/2019 directing the Zilla Parishad to consider the entitlement of the petitioners for benefits of additional increments in accordance with Government Resolution dated 04.09.2018 has not been complied with.

Perusal of these orders passed in the writ petition indicates that the Zilla Parishad has been directed to take a decision as regards entitlement of the petitioners under the said Government Resolution.

Shri B.N. Jaipurkar, the learned counsel for the Zilla Parishad submits that review of these judgments has been sought since according to the Zilla Parishad, the petitioners are not entitled to rely upon the said Government Resolution.

We find that the directions issued in writ petitions are merely to take a decision as regards entitlement of the petitioners for the benefit of additional increment under the concerned Government Resolution. Since the Zilla Parishad has been merely asked to take a decision on its own merits, it is expected that these directions would be complied with expeditiously.

As a last chance, we grant time of three weeks to the Zilla Parishad through its Chief Executive Officer to take a decision in the light of the directions issued in the aforesaid writ petitions. If decision is not taken during that period, the Chief Executive Officer Zilla Parishad Buldana shall remain present in Court.

                                 2                  CPs46&122-21.odt


       Stand over 14.12.2021.



           (G.A. SANAP, J.)         (A. S. CHANDURKAR, J.)
APTE




                                                 Signed By: Digitally signed
                                                 byROHIT DATTATRAYA
                                                 APTE
                                                 Signing Date:24.11.2021 12:59