Rajasthan High Court - Jodhpur
Shiv Kumar vs Raj Hans Uppadhyay on 15 September, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Writ Contempt No. 1099/2019
Tara Chand Panchal
----Petitioner
Versus
Shri Sawar Mal Verma
----Respondent
Connected With
S.B. Writ Contempt No. 940/2018
Ratan Lal
----Petitioner
Versus
Kuldeep Ranka And Anr.
----Respondent
S.B. Writ Contempt No. 992/2018
Kallu Singh Rathore
----Petitioner
Versus
Shailendra Agarwal
----Respondent
S.B. Writ Contempt No. 1709/2018
Ajmer Singh
----Petitioner
Versus
Raj Hans Uppadhyay
----Respondent
S.B. Writ Contempt No. 1710/2018
Dwarka Prasad
----Petitioner
Versus
Raj Hans Uppadhyay
----Respondent
S.B. Writ Contempt No. 1711/2018
Dwarka Prasad
----Petitioner
Versus
Raj Hans Uppadhyay
----Respondent
S.B. Writ Contempt No. 1712/2018
Shiv Kumar
----Petitioner
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(2 of 4) [WCP-1099/2019]
Versus
Raj Hans Uppadhyay
----Respondent
S.B. Writ Contempt No. 1716/2018
Harbhajan Singh
----Petitioner
Versus
Raj Hans Uppadhyay
----Respondent
S.B. Writ Contempt No. 1717/2018
Nanak Ram
----Petitioner
Versus
Raj Hans Uppadhyay
----Respondent
S.B. Writ Contempt No. 510/2019
Samandra Singh
----Petitioner
Versus
Suchi Sharma
----Respondent
S.B. Writ Contempt No. 587/2019
Shishupal Singh
----Petitioner
Versus
Mrs. Suchi Sharma
----Respondent
S.B. Writ Contempt No. 590/2019
Devdutt Swami
----Petitioner
Versus
Suchi Sharma
----Respondent
S.B. Writ Contempt No. 1197/2019
Nahar Singh
----Petitioner
Versus
Shri Alok Meena
----Respondent
S.B. Writ Contempt No. 1202/2019
Uday Lal Parashar
----Petitioner
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(3 of 4) [WCP-1099/2019]
Versus
Shri Sawar Mal Verma
----Respondent
S.B. Writ Contempt No. 1289/2019
Harish Kumar Shah
----Petitioner
Versus
Suchi Sharma
----Respondent
S.B. Writ Contempt No. 141/2020
Balwan Singh
----Petitioner
Versus
Kuldeep Ranka
----Respondent
S.B. Writ Contempt No. 382/2020
Ummed Khan
----Petitioner
Versus
Sawar Mal Verma
----Respondent
S.B. Writ Contempt No. 729/2020
Suresh Shrimali
----Petitioner
Versus
Dr. Naveen Chand Jain
----Respondent
S.B. Writ Contempt No. 74/2022
Rakesh Bishnoi
----Petitioner
Versus
Mr. Rajeshwar Singh
----Respondent
For Petitioner(s) : Mr. Sukhesh bhati
Mr. Rishab Tayal
Mr. Jitendra Choudhary
Mr. Shrudal Bishnoi
Mr. Rajesh Shah
For Respondent(s) : Mr. Harish Purohit
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order (Downloaded on 15/09/2022 at 11:49:11 PM) (4 of 4) [WCP-1099/2019] 15/09/2022 Mr. Harish Purohit, learned counsel appearing on behalf of the respondent-Corporation, has submitted that so far as the retiral benefits of the employees of the respondent-Corporation are concerned, all the dues upto January 2022 have already been paid and payment of retiral benefits of the employees for February and March 2002 is under process.
Mr. Purohit has also submitted that so far as night duty allowances are concerned, the same will be paid to the employees of the respondenet-Corporation by the end of this month. It is submitted that so far as the payment of overtime duty allowance is concerned, the respondent-corporation is calculating the said amount on the basis of information furnished by the employees and as soon as the information is received, the said amount will also be released in favour of the employees of the respondent- Corporation.
Learned counsel for the petitioners has submitted that as a matter of fact, the respondent-Corporation is not calculating the amount of overtime duty allowance as per the information supplied by the employees, however, the overtime allowance is being paid to the employees by the Corporation as per its own calculation.
List this matter on 13th of October, 2022. On that date, the learned counsel for the respondent-Corporation may file compliance report and learned counsel for the petitioners may also file their objections/ claims regarding the overtime duty allowance.
(VIJAY BISHNOI),J 10-Babulal/-
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