DHIRUBHAI KARSHANBHAI KARMATIYA Vs. VIPULBHAI BALDEVBHAI PADHERIA

JUDGEMENT

(1.) This application has been filed by the applicant under the provision of the Contempt of Courts Act , 1971 alleging that the respondent authority has not complied with the direction issued by the learned Single Judge while passing an order dtd. 26/6/2018 passed in Special Civil Application No.9409/2018. It is also alleged that the respondent authority has also not complied with the direction issued by the Division Bench of this Court while passing an order dtd. 14/12/2018 in Misc. Civil Application No.1385/2018.

(2.) Heard learned advocate, Mr. Vishal Thakkar for the applicant.

(3.) Learned advocate for the applicant submitted that the applicant had filed Special Civil Application No.9409/2018 before this Court, which was disposed of by this Court by giving direction to the respondent to consider the grievances of the petitioner within a period of two months. It is submitted that when the said direction was not complied with by the respondent authority, the petitioner filed Misc. Civil Application No.1385/2018, which came to be disposed of by the Division Bench of this Court directing the respondents to pay minimum wages to the applicant within stipulated period and in the meantime, the service condition of the petitioner shall not be changed.