Shraddha Bharatbhai Parmar vs Anju Sharma Secretary Education ...
2022 Latest Caselaw 1709 Guj

     C/MCA/603/2021                            ORDER DATED: 14/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 603 of 2021

           In R/SPECIAL CIVIL APPLICATION NO. 12090 of 2019

                                 With
               R/MISC. CIVIL APPLICATION NO. 604 of 2021
                                   In
              SPECIAL CIVIL APPLICATION NO. 8970 of 2019
==========================================================
                SHRADDHA BHARATBHAI PARMAR
                           Versus
        ANJU SHARMA SECRETARY EDUCATION DEPARTMENT
==========================================================
Appearance:
MR. EKRAMA H QURESHI(7000) for the Applicant(s) No. 1
MR DM DEVNANI, AGP for the State
DS AFF.NOT FILED (N) for the Opponent(s) No. 1,2
==========================================================

 CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
       ARAVIND KUMAR
       and
       HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                           Date : 14/02/2022

                        ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR)

1. These contempt proceedings have been initiated for

alleged violation of common judgment dated 25.9.2019

passed in Special Civil Application No.8970 of 2019 and

Special Civil Application No.12090 of 2019. This order

passed by the learned Single Judge is now pending in

Letters Patent Appeal No.827 of 2020 and Letters Patent

Appeal No.32 of 2021 respectively.

C/MCA/603/2021 ORDER DATED: 14/02/2022

2. It is the grievance of Mr. Ekrama Qureshi, learned

counsel appearing for the complainants that the

order/direction passed by the learned Single Judge has not

been complied in toto. Whereas it is the stand of the State

that said order of the learned Single Judge came to be

passed Letters Patent Appeal No.1184 of 2017 and other

cognate matters and accordingly, computation has been

made and in Misc. Civil Application No.603 of 2021, the

applicant has been paid a sum of Rs.1,14,028/- on

6.2.2021 and in Misc. Civil Application No.604 of 2021, the

applicants have been paid a sum of Rs.14,222/- on

7.12.2021, Rs.74,772/- on 6.12.2021, Rs.96,443/- on

6.12.2021, Rs.80,108/- on 6.12.2021 and Rs.1,00,940/- on

7.12.2021 respectively except the 4th applicant and on

account of she having been selected on regular basis by

GPSC, her claim has not been considered. The issue

relating to quantum of entitlement is also at large in the

Letters Patent Appeal which has been filed by the State.

As such, without expressing any opinion on merits and by

closing the contempt proceedings and reserving liberty to

both the parties to urge their respective grounds, we do

C/MCA/603/2021 ORDER DATED: 14/02/2022

not propose to proceed further in the contempt

proceedings and it stands closed. Misc. Civil Applications

accordingly stand dismissed. Notice is discharged.

(ARAVIND KUMAR,CJ)

(ASHUTOSH J. SHASTRI, J) RADHAKRISHNAN K.V.