Ruprao Shrihari Sabale And Others vs Shri Saurabh Katiyar, The Chief ...
2021 Latest Caselaw 16195 Bom

                                                 1                               CP126-21.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR
CONTEMPT PETITION NO. 126/2021 IN WRIT PETITION NO. 5859/2018 (D)
(RUPRAO SHRIHARI SABALE & OTHERS VERSUS SAURABH KATIYAR,CEO, ZP, AKOLA & ANR)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
        Shri A.S. Dhore, counsel for the petitioners.
        Shri N.M. Kolhe, counsel for the Zilla Parishad.

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

DATED : 23RD NOVEMBER, 2021.

In this contempt petition, the grievance of the petitioners is that the directions issued in Writ Petition No. 5859/2018 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 the order 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 N.M. Kolhe, the learned counsel for the Zilla Parishad submits that review of the judgment in the writ petition 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 petition 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 petition. If decision is not taken during that period, the Chief Executive Officer Zilla Parishad, Akola shall remain present in Court.

Stand over 14.12.2021.

                                                                        Signed By: Digitally signed
                                                                        byROHIT DATTATRAYA
                                                                        APTE
             (G.A. SANAP, J.)                          (A. S. CHANDURKAR, J.)
                                                                        Signing Date:24.11.2021 12:59

APTE