Moti Lal Gurjar S/O Shri Lalu ... vs Shri Sandeep Verma, Chairman Cum ...
2023 Latest Caselaw 4706 Raj/2

                                   [2023:RJ-JP:21628]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 613/2022
                                                                       In
                                                     S.B. Civil Writ Petition No.2264/2018
                                   Moti Lal Gurjar S/o Shri Lalu Ram(Senior Citizen), Aged About 63
                                   Years, R/o Bamor Darwaza Gurjaro Ka Hohalla Purani Tonk
                                   District Tonk Rajasthan
                                                                                                     ----Petitioner
                                                                        Versus
                                   1.          Shri Sandeep Verma, Chairman Cum Managing Director,
                                               Rajasthan State Road Transport 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) : Mr. O.P. Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 11/09/2023 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.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/114

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