Rajasthan High Court - Jaipur
Dinesh Kumar Bairwa vs Shri Bhoma Ram Saini And Another on 16 July, 2018
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No.231/2016
Dinesh Kumar Bairwa S/o Shri Kirtan Lal Bairwa, aged about 32
years, At Present Posted And Working As Fireman On Contract
Basis In Municipal Council, Sawai Madhopur Resident of Village
And Post Phalodi, District Sawai Madhopur
----Petitioner
Versus
1. Mr. Bhoma Ram Saini, Commissioner Municipal Council
Sawai Madhopur
2. Ganeshi Lal Sharma, Fire Incharge, Municipal Council,
Sawai Madhopur
----Respondents
For Petitioner(s) : Mr.Rajesh Rajkumawat
For Respondent(s) : Mr.Nitin Sinsinwar
HON'BLE MR. JUSTICE ALOK SHARMA
Order
16/07/2018
Mr.Nitin Sinsinwar appearing for the respondents
submitted that the petitioner was required to join on the post of Fireman with the Municipality, Sawai Madhopur in terms of the interim order dated 6.11.2015 passed in SBCWP No.16112/2015. However he refused to join on the said post.
Mr.Rajesh Raj Kumawat counsel for the petitioner submitted that offer to the petitioner to rejoin in terms of the interim order passed by the Court on 6.11.2015 was belatedly made and hence the petitioner indeed disinclined to accept it. He submits that the petitioner however has not been paid the salary for work done when in employment with the respondents. He seeks appropriate directions for payment of due salary.
(2 of 2) [CCP-231/2016] The issue of salary is not a subject matter of this contempt petition. The interim order dated 6.11.2015 passed by this Court was as stated complied with and the petitioner admittedly refused to join duty on the said post despite so being required by the respondents.
I therefore cannot, in any circumstance find the respondents in contempt.
There is no force in the petition. Dismissed.
(ALOK SHARMA), J Himanshu/59 Powered by TCPDF (www.tcpdf.org)