Rajasthan High Court - Jodhpur
Balchand vs Smt. Suchi Sharma on 27 August, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
(1 of 3) [WCP-1099/2019] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 1099/2019 Tara Chand Panchal
----Petitioner Versus Shri Sawar Mal Verma
----Respondent Connected With
1. S.B. Writ Contempt No. 940/2018
2. S.B. Writ Contempt No. 992/2018
3. S.B. Writ Contempt No. 1709/2018
4. S.B. Writ Contempt No. 1710/2018
5. S.B. Writ Contempt No. 1711/2018
6. S.B. Writ Contempt No. 1712/2018
7. S.B. Writ Contempt No. 1716/2018
8. S.B. Writ Contempt No. 1717/2018
9. S.B. Writ Contempt No. 587/2019
10. S.B. Writ Contempt No. 590/2019
11. S.B. Writ Contempt No. 1046/2019
12. S.B. Writ Contempt No. 1197/2019
13. S.B. Writ Contempt No. 1202/2019
14. S.B. Writ Contempt No. 1289/2019
15. S.B. Writ Contempt No. 141/2020
16. S.B. Writ Contempt No. 382/2020
17. S.B. Writ Contempt No. 729/2020 For Petitioner(s) : Mr. Narendra Thanvi Mr. Sukesh Bhati Mr. PC Sharma Mr. Shardul Singh Mr. Sushil Solanki For Respondent(s) : Mr. Harish Purohit Mr. Sandeep Verma, MD of the respondent Corporation present in person.
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(2 of 3) [WCP-1099/2019]
JUSTICE DINESH MEHTA
Order
27/08/2021
1. On the previous date of hearing, this Court had required presence of Mr. Sandeep Verma, the Managing Director of the Rajasthan State Road Corporation so as to understand the reasons for delay in payment due to petitioners.
2. The Managing Director assures the Court that all endeavors are being made to revitalize the old glory of the RSRTC.
3. He informs the Court that the Corporation is running in operational losses on account of various reasons, the most important of which is, that the rates of fare that were fixed way back in the year 2016, have remained static whereas the prices of diesel and other operational costs have increased manifold.
4. Mr. Verma informs that the Corporation is trying to persuade the State Government to increase the fare matching the fares being charged by neighbouring State Road Transport Corporations. It is further informed that a proposal of grant of Rs.476 crores has been made to the State Government so that one time payment of pending retiral dues of the employees of the Corporation can be made.
5. He zealously informs that certain proposals to increase the revenue generation are also in offing and if they are through, the Corporation will be in a position to tide over the financial problem.
6. After hearing the view point of the Managing Director, this Court hopes that the Corporation will be in a position to clear (Downloaded on 31/08/2021 at 08:48:39 PM) (3 of 3) [WCP-1099/2019] the pending payments at its own and with the help of the State Government.
7. List all these cases on 12.11.2021.
8. A copy of this order be sent to the Finance Secretary of the State of Rajasthan for information and necessary action.
(DINESH MEHTA),J 50-CPGoyal/-
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