Komal Chand Multani S/O Late Shri ... vs Shri Rajeshwar Singh, ...
2023 Latest Caselaw 5319 Raj/2

[2023:RJ-JP:24991]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          S.B. Civil Miscellaneous Application No. 104/2021

                                            In

              S.B. Civil Contempt Petition No.1561/2019

                                            In

                 S.B. Civil Writ Petition No.13640/2019

Mahesh Chand Sharma S/o Late Shri Gangaram Sharma, Aged
About 64 Years, R/o 373/41, Bhajanganj, Ajmer (Rajasthan)
                                                                       ----Petitioner
                                        Versus
Mr. Alok, Managing Director, Rajasthan State Road Transport
Corporation, Head Office Parivahan Marg, Chomu House, C-
Scheme, Jaipur (Rajasthan)
                                                                     ----Respondent

Connected With S.B. Civil Miscellaneous Application No. 17/2022 In S.B. Civil Contempt Petition No.247/2021 In

S.B. Civil Writ Petition No.3101/2020

Madan Lal Bairwa S/o Shri Ram Narayan Bairwa, Aged About 67 Years, R/o Vighyan Shala, Raigaro Ka Mohalla, Sawai Madhopur City, District Sawai Madhopur (Raj.).

----Petitioner Versus Shri Rajeshwar Singh, Chairman Cum Managing Director, Rajasthan State Road Transport Corporation, Head Office Parivahan Marg, Chomu House, C-Scheme, Jaipur, District Jaipur.

----Respondent S.B. Civil Miscellaneous Application No. 88/2022 In S.B. Civil Contempt Petition No.171/2021 In

S.B. Civil Writ Petition No.14284/2019

[2023:RJ-JP:24991] (2 of 3) [CMAP-104/2021]

Komal Chand Multani S/o Late Shri Fauda Lal Multani, Aged About 66 Years, R/o Mukam Post Shri Mahaveer Ji, Tehsil Hindaun, District Karauli (Raj.)

----Petitioner Versus Shri Rajeshwar Singh, Chairman Cum Managing Director, Rajasthan State Road Transport Corporation, Head Office Parivahan Marg, Chomu House, C-Scheme, Jaipur, District Jaipur.

----Respondent

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/09/2023

Learned counsel for the applicants submits that these civil

miscellaneous applications 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.

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.

[2023:RJ-JP:24991] (3 of 3) [CMAP-104/2021]

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, these civil

miscellaneous applications are also disposed of in terms of the

aforesaid order.

(MAHENDAR KUMAR GOYAL),J

Manish/76-78

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