Manphooli Devi W/O Late Shri ... vs Mr. Alok Managing Director, ...
2023 Latest Caselaw 5456 Raj/2

[2023:RJ-JP:26054]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          S.B. Civil Miscellaneous Application No. 102/2021

                                        In

               S.B. Civil Contempt Petition No.208/2020

                                        In

                 S.B. Civil Writ Petition No.16549/2019

Manphooli Devi W/o Late Shri Jagdish Prasad Jangid, aged about
65 years, R/o 78-B, Saket Colony, Path No. 7, Vijaybari,
Murlipura, Sikar Road, Jaipur (Raj.).
                                                                    ----Petitioner
                                     Versus
Mr. Alok Managing Director, Rajasthan State Road, Transport
Corporation, Head Office Parivahan Marg, Chomu House, C-
Scheme, Jaipur.
                                                                  ----Respondent

For Petitioner(s) : Mr. Joy Joseph for Mr. O.P. Sheoran For Respondent(s) : Mr. Rahul Ghiya

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/10/2023

Learned counsel for the applicant submits that this civil

miscellaneous application may be disposed of in terms of order

dated 13.09.2023 passed by this Court in SB Civil Contempt

Petition No.811/2021: Jai Prakash Sharma versus Shri Sandeep

Verma, Chairman cum Managing Director, RSRTC and other

connected matters.

Learned counsel for the non-applicants/contempt petitioners

has no objection to the aforesaid prayer.

[2023:RJ-JP:26054] (2 of 2) [CMAP-102/2021]

This Court has, vide order dated 13.09.2023, held as under:-

"Learned counsels for the petitioners submit that barring the interest component/allowances, they have been paid all of their dues.

Learned counsel for the respondents submits that the petitioners shall be paid interest/allowances as per their priority in view of Circulars of the RSRTC dated 03.11.2021 & 17.05.2022.

Learned counsels for the petitioners have 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, these contempt petitions as well as misc. applications are disposed of. However, the petitioners shall be at liberty to get the contempt petitions as well as misc. applications revived if the priority is breached by the respondents."

Taking into consideration the contentions advanced by the

learned counsels for the respective parties, this civil miscellaneous

application is also disposed of in terms of the aforesaid order.

(MAHENDAR KUMAR GOYAL),J

Sudha/41

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