Babu Lal S/O Chhitar Lal vs Shri Nathmal Didel, Chairman Cum ...
2023 Latest Caselaw 6459 Raj/2

[2023:RJ-JP:32801]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 475/2023

                                        In

                     S. B Civil Writ No. 8603/2021

Babu Lal S/o Chhitar Lal, Aged About 66 Years (Senior Citizen)
R/o Kali Paltan Road Ghosi Mohollaha Tonk Rajasthan Retired
Post Of Conductor RSRTC Depot Tonk Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       Shri Nathmal Didel, Chairman Cum Managing Director,
         Rajasthan State Road Corporation Head Office Chomu
         House Parivahan Marg Jaipur Rajasthan.
2.       Shri Ramchandra Gochar Chief Manager, Rajasthan State
         Road Transport Corporation Depot Tonk Rajasthan.
                                             ---- Contemnors/Respondents

For Petitioner(s) : Mr. R.B. Sharma Ganthola For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/11/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 12.08.2021 passed by this Court

whereby, the writ petition was disposed of in terms of judgment

dated 16.02.2021 passed by this Court in case of Krishan Gopal

Sharma Vs. Rajasthan State Road Transport Corporation &

Ors.: S.B. Civil Writ Petition No.5883/2020.

Learned counsel for the petitioner submits that although, the

petitioner has been paid gratuity and other retiral benefits; but, he

has not been paid certain allowances and interest. He, therefore,

[2023:RJ-JP:32801] (2 of 2) [CCP-475/2023]

prays that the respondents may be directed to purge the contempt

and they may also be punished suitably.

Heard. Considered.

This Court has, vide order dated 12.08.2021, contempt

whereof is alleged, disposed of the writ petition in the light of

direction contained in case of Krishan Gopal Sharma (supra)

which in turn was disposed of in terms of judgment passed by this

Court in case of Bhori LaL Meena Vs. Rajasthan State Road

Transport Corporation: S.B. Civil Writ Petition

No.11474/2019 wherein, the respondent-corporation was

directed to make due payment to the petitioner as and when turn

comes for considering grant of such benefits as per the scheme

framed by this Court.

Learned counsel for the petitioner could not satisfy this Court

that as per the scheme framed by this Court for payment of retiral

dues including interest and allowances, his turn has come and he

has not been paid the payment.

In view thereof, no contempt is made out. The contempt

petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Sudha/47

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