Radhey Shyam Chipa vs Dr Manjeet Singh And Others
2021 Latest Caselaw 2135 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                 D.B. Civil Miscellaneous Application No. 150/2014
                                                                          in

                                                       D.B. Civil Contempt Petition No.740/2012

                                                                                In

                                                      D.B. Civil Special Appeal (Writ) No.304/2005

                                                                                In

                                                         S.B. Civil Writ Petition No.1073/2005

                                    Radhey Shyam Chipa Son of Shri Heera Lal Ji, aged about 63 years,
                                    Resident of Ex-Conductor, RSRTC, Beawar Depot, Resident of
                                    Kishanganj, Gali No.2, House No.24, Beawar (Raj.)
                                                                                                           ----Petitioner
                                                                             Versus
                                    1. Dr Manjeet Singh, Chairman Cum Managing Director, Rajasthan
                                    State Road Transport Corporation, Head Office, Parivahan Marg,
                                    Chomu House, C-Scheme, Jaipur.
                                    2. Shri T.C. Goyal, Chief Manager, Rajasthan State Road Transport
                                    Corporation, Beawar Deport, Beawar.
                                                                                                         ----Respondent

For Petitioner(s) : Mr. Ankul Gupta, Advocate for Mr. Babu Lal Gupta, Advocate For Respondent(s) : Mr. Vinayak Joshi, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Judgment / Order

04/03/2021

Learned counsel for applicant submits that he may be permitted

to withdraw the application.

Ordered accordingly.

However, it is clarified that applicant/petitioner would be at liberty

to avail other appropriate remedy as per law, in case there is dispute

with regard to computation of the retiral benefits granted to him by the

respondents.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita Kanwar /3

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