Pratap Singh S/O Shri Udai Ram vs Shri Rajesh Yadav ...
2023 Latest Caselaw 4454 Raj/2

[2023:RJ-JP:20291]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Civil Miscellaneous Application No. 12/2022

                                        In

               S.B. Civil Contempt Petition No.534/2017

1.       Pratap Singh S/o Shri Udai Ram, Aged About 62 Years,
         R/o Village And Post Harsoli, Tehsil Kotkasim District
         Alwar, Rajasthan (Now Deceased)
2.       Hari Ram S/o Shri Ganesh Ram, Aged About 61 Years,
         R/o Village And Post Sodawas, Tehsil Mundawar, District
         Alwar (Now Deceased)
3.       Jagdish Verma S/o Shri Ram Chandra Verma, Aged About
         62 Years, R/o Village And Post Sodawas, Tehsil Mundawar,
         District Alwar (Raj.)
4.       Mangla Ram S/o Shri Nathuram, Aged About 62 Years,
         R/o Vrashbhavas, Post Balwas, Tehsil Munadawar, District
         Alwar (Raj.)
5.       Maharam S/o Shri Ramjilal, Aged About 65 Years, R/o
         Domli, Tehsil Namal Choudhary, Post Karota, District
         Mahendragarh, Haryana.
                                                     ----Applicants-Petitioners
                                    Versus
Shri Rajesh Yadav Chairman-Cum-Managing Director, Rajasthan
State Road Transport Corporation Head Office Opposite Civil
Lines Railway Phatak, Jaipur, Rajasthan.
                                                                 ----Respondent

For Petitioner(s) : Mr. Manish Parihar for Mr. Tanveer Ahamad For Respondent(s) : Mr. O. P. Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/08/2023

[2023:RJ-JP:20291] (2 of 2) [CMAP-12/2022]

Learned counsel for the applicants submits that barring the

interest component/allowances, they have been paid all of their

dues.

Learned counsel for the respondents submits that the

applicants shall be paid interest/allowances as per their priority in

view of Circulars of the RSRTC dated 03.11.2021 & 17.05.2022.

Learned counsel for the applicants has no objection if the

payment of interest/allowances is made to them as per their

priority in view of the aforesaid Circulars.

In view thereof, this civil miscellaneous application is

disposed of. However, the applicants shall be at liberty to get the

application revived if the priority is breached by the respondents.

(MAHENDAR KUMAR GOYAL),J

Manish/107

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