Ranjeet Singh Choudhary S/O Shri ... vs Mrs. Suchi Sharma The Managing ...
2022 Latest Caselaw 2808 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

             D.B. Civil Misc. Review Application No. 7/2022
                                           In
               D.B. Civil Contempt Petition No.1336/2019
                                           In
              D.B. Civil Special Appeal (Writ) No.627/2018
                                           In
                 S.B. Civil Review Petition No.403/2017
                                           IN
                    S.B. Civil Writ Petition No.8222/2014
   Ranjeet Singh Choudhary S/o Shri Suraj Bhan Singh, aged about
   71 years, R/o 9, Green Aveneu, Khatipura Road, Jaipur
                                                           ----Applicant-Petitioner
                                       Versus
   1.     Mrs. Suchi Sharma, The Managing Director RSRTC,
          Chomu House, Jaipur.
   2.     Mr. Bhanu Pratap Singh Shekhawat, The Chief Manager,
          RSRTC, Central Bus Stand Depot Sindhi Camp, Jaipur.
   3.     Mr. Umardeen Khan, The Executive Director, (Traffic)
          RSRTC, HQRS., Chomu House Jaipur.
   4.     Mr. Alok, Managing Director, RSRTC, Chomu House,
          Jaipur.
   5.     Mr. Naveen Jain, At Present Managing Director, RSRTC
          Chomu House, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Kunal Kant Rawat Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BIRENDRA KUMAR Judgment / Order

01/04/2022

The applicant has filed this application raising and ventilating

grievance that the respondents have not duly complied with the

order of the Court and the payment which has been made to the

applicant is highly disputed by the applicant. He would submit that

(2 of 2) [CRW-7/2022]

the liberty which was given by this Court was to raise grievance in

so far as his claim for appropriate treatment to the period of

suspension is concerned, whereas, the applicant's claim that the

amount paid to him is not towards full and final payment of all

dues as directed earlier, has not been duly adverted to.

The submissions which have been made by learned counsel

for the applicant before this Court cannot be accepted because

after gonging through the record, payment which was already

made to the applicant, we came to the conclusion that present is

not a case of willful disobedience.

At the cost of repetition, we would only observe that since

the applicant has disputed the payment which has already been

made to him, it is always open for the applicant to file separate

writ petition.

The application is misconceived and the same is, therefore,

rejected.

(BIRENDRA KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-1

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