Citation : 2023 Latest Caselaw 4383 Raj/2
Judgement Date : 29 August, 2023
[2023:RJ-JP:19769]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 544/2020
In
S.B. Civil Writ Petition No.7554/2019
Jagdish Prasad Sharma S/o Late Shri Chote Lal Sharma, Aged
About 66 Years, Resident Of 83, Gomti Sadan Ramnagar Colony,
Behind Munshi T.c.m. Stadium, District Karuali.
----Petitioner
Versus
1. Naveen Jain, The Chairman, Rajasthan State Road
Transport Corporation, Chomu House, Parivahan Marg,
Jaipur.
2. Naveen Jain, Managing Director, Rajasthan State Road
Transport Corporation Chomu House, Parihavan Marg,
Jaipur.
3. Vishnu Kumar, Chief Manger, Rsrtc, Hindaun Depot,
Hindaun City District Karauli.
----Respondents
For Petitioner(s) : Mr. Nitesh Kumar Garg For Respondent(s) : Mr. Om Prakash Sheoran
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
29/08/2023
Learned counsel for the petitioner submits that barring the
interest component/allowances, he has been paid all of his dues.
Learned counsel for the respondents submits that the
petitioners shall be paid interest/allowances as per his priority in
view of Circulars of the RSRTC dated 03.11.2021 & 17.05.2022.
[2023:RJ-JP:19769] (2 of 2) [CCP-544/2020]
Learned counsel for the petitioner has no objection if the
payment of interest/allowances is made to him as per his priority
in view of the aforesaid Circulars.
In view thereof, this contempt petition is disposed of.
However, the petitioner shall be at liberty to get the contempt
petition revived if the priority is breached by the respondents.
The notices are discharged.
(MAHENDAR KUMAR GOYAL),J
Manish/61
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!