Amarchand S/O Shri Bhura Ram vs Kailash Badaya, Chief Manager, ...
2023 Latest Caselaw 3399 Raj/2

[2023:RJ-JP:17375]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 370/2019

                                          In

                  S.B. Civil Writ Petition No.14748/2014

Amarchand S/o Shri Bhura Ram, Aged About 66 Years, Driver
Jaipur Depot, R/o Village Sankhala Ka Bas, Post- Kalak, Tehsil
Phulera District Jaipur
                                                                    ----Petitioner
                                       Versus
1.       Kailash     Badaya,      Chief      Manager,        Cbs   Depot,   Jaipur,
         Rajasthan State Transport Corporation Sindhi Camp,
         Jaipur
2.       Sanvarmal Verma, The Managing Director, Rajasthan
         State Transport Corporation, Head Office Jaipur
3.       Bhanwar Ali, Chief Manager, Jaipur Deport Rajasthan
         State Transport Corporation Chomu House, C-Scheme,
         Jaipur
                                                 ----Respondents/Contemnors

Connected With S.B. Civil Contempt Petition No. 373/2019 In S.B. Civil Writ Petition No.14748/2014 Ramswaroop S/o Ramsahay Sharma, Aged About 66 Years, Conductor Cbs Depot Sindhi Camp, Jaipur R/o Village And Post Didwana, Tehsil Lalsot, District Dausa, Rajasthan

----Petitioner Versus

1. Kailash Badaya, Chief Manager, Cbs Depot, Jaipur, Rajasthan State Transport Corporation Sindhi Camp, Jaipur

2. Sanvarmal Verma, The Managing Director, Rajasthan State Transport Corporation, Head Office Jaipur

3. Bhanwar Ali, Chief Manager, Jaipur Deport Rajasthan State Transport Corporation Chomu House, C-Scheme, Jaipur

----Respondents/Contemnors

[2023:RJ-JP:17375] (2 of 2) [CCP-370/2019]

For Petitioner(s) : Mr. Chitransh Mathur for Mr. Prem Kishan Sharma Mr. Rahul Ghia for Mr. Amit Kumar Dhawan For Respondent(s) : Mr. O.P. Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/08/2023

These contempt petitions have been filed alleging willful

disobedience of the order dated 28.09.2015 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 petitioners have been paid all their dues.

Learned counsel for the respondents submits that the

petitioners shall be paid allowances as per their priority in view of

circulars of the RSRTC dated 03.11.2021 & 17.05.2022.

Learned counsel for the petitioners has no objection if

payment of allowances is made to them as per their priority in

view of the aforesaid circulars.

These contempt petitions are disposed of accordingly.

However, the petitioners shall be at liberty to get the same revived

in case the priority is breached.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/128-129

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