Badri Lal vs Shri Kuldeep Ranka And Ors ...
2023 Latest Caselaw 3332 Raj/2

[2023:RJ-JP:17118]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1933/2017

                                         In

                 S.B. Civil Writ Petition No.14167/2017

Badri Lal S/o Shri Raghunath, Age 61 years, R/o Lokasha Nagar,
H K Plastic Factory, Beawar Distt. Ajmer Rajasthan
                                                                         ----Petitioner
                                     Versus
1.       Shri Kuldeep Ranka, Chief Managing Director, Rajasthan
         State Road Transport Corporation, Parivahan Marg, C-
         Scheme, Jaipur.
2.       Shri Meghraj Singh Ratnoo, Executive Director (Admn.)
         Rajasthan State Road Transport Corporation, Parivahan
         Marg, C-Scheme, Jaipur.
3.       Shri Raghuraj Singh Rajawat, Chief Manager, Rajasthan
         State Road Transport Corporation, Beawar Depot, Distt.
         Ajmer Rajasthan
                                                ----Respondents/Contemnors

For Petitioner(s) : Mr. Sandeep Garssa For Respondent(s) : Mr. Nitin Sinsinwar

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 23.08.2017 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.

[2023:RJ-JP:17118] (2 of 2) [CCP-1933/2017]

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.

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

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