Citation : 2023 Latest Caselaw 3326 Raj/2
Judgement Date : 8 August, 2023
[2023:RJ-JP:17125]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 853/2020
In
S.B. Civil Writ Petition No.2309/2020
Om Prakash Gupta S/o Shri Badri Lal Gupta, Aged About 66
Years, Retired Conductor, R/o Joshiyon Ka Mohalla, Purani Tonk,
District Tonk (Raj.)
----Petitioner/Applicant
Versus
1. Naveen Jain, Managing Director, Rajasthan State Road
Transport Corporation, Parivahan Marg, Jaipur (Raj.)
2. Ramcharan Gocher, Chief Manager, Rajasthan Road
Transport Corporation, Tonk Depot, Tonk (Raj)
----Respondents/Contemnor
For Petitioner(s) : Mr. Mohammed Anees For Respondent(s) : Mr. Om Prakash Sheoran
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
08/08/2023
This contempt petition has been filed alleging willful
disobedience of the order dated 14.02.2020 passed by this Court
whereby, the respondents were directed to decide the
representation filed by the petitioner.
Indisputably, while deciding his representation, barring
certain allowances, the petitioner has been paid all his dues.
Learned counsel for the respondents submits that the
petitioner shall be paid allowances as per his priority in view of
circulars of the RSRTC dated 03.11.2021 & 17.05.2022.
[2023:RJ-JP:17125] (2 of 2) [CCP-853/2020]
Learned counsel for the petitioner has no objection if
payment of allowances is made to him as per his priority in view
of the aforesaid circulars.
The contempt petition is disposed of accordingly. However,
the petitioner shall be at liberty to get the same revived in case
the priority is breached.
Notices are discharged.
(MAHENDAR KUMAR GOYAL),J
sudha/53
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