Chandraveer Singh S/O Shri ... vs Shri Raj Hans Upadhyay Chairman ...
2023 Latest Caselaw 6160 Raj/2

                                   [2023:RJ-JP:30304]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1840/2018
                                                                               In
                                                        S.B. Civil Writ Petition No.9765/2018

                                    Chandraveer Singh S/o Shri Brijlal, Aged About 62 Years, R/o
                                    Plot No. A-44 R.k. Puram Khatipura Jaipur Rajasthan
                                                                                                          ----Petitioner
                                                                           Versus
                                    Shri Raj Hans Upadhyay Chairman Cum Managing Director,
                                    Rajasthan State Road Transport Corporation Head Office Jaipur
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Jeetendra Kumar Sharma For Respondent(s) : Mr. Om Prakash Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

18/10/2023

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

petitioner shall be paid interest/allowances as per his priority in

view of Circulars of the RSRTC dated 03.11.2021 & 17.05.2022.

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.

(MAHENDAR KUMAR GOYAL),J

Manish/127

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