RAJESH YADAV, MANAGING DIRECTOR, RAJASTHAN STATE ROAD TRANSPORT CORPORATION PARIVAHAN MARG, JAIPUR RAJASTHAN & ORS. Vs. SITARAM SHARMA S/O SHRI GIRDHARILAL SHARMA

JUDGEMENT

(1.) Instant intra court appeal is directed against order of the ld. Single Judge dt. 9th May, 2016 extending certain benefits which have not been so far specifically granted by the ld. Single Judge while disposing of the original writ petition on 4th December, 2014.

(2.) The respondent-employee when approached this Court by filing of Writ Petition No.5748/1998, unfortunately, that remained pending for a sufficient long time and decided vide order dt. 4th December, 2014. We consider it appropriate to quote the operative part of the order against which the contempt petition was filed:-

(3.) In compliance of the order of the ld. Single Judge dt. 4th December, 2014, the Corporation passed the order dt. 2nd March, 2015 & in furtherance with fixation in the regular pay scale vide order dt. 18th June, 2015 and also paid arrears to the respondent-employee vide order dt. 27th October, 2015.