MADAN SINGH NATHAWAT Vs. RAJESH YADAV

JUDGEMENT

(1.) Contempt of the order dated 28.7.2016 in S.B Civil Writ Petition No. 9314/2016 is alleged in this petition. The said writ petition was disposed of at the outset on the request of the counsel for the petitioner himself seeking liberty of the court to the petitioner to make a representation to the respondents in the light of the judgment of this Court in the case of Prahlad Singh v. The Managing Director, Rajasthan State Road Transport Corporation and Ors. - S.B. Civil Writ Petition No. 14748/2014 and connected matters decided on 28.9.2015. The respondents on their part were put to the obligation by the court to consider the representation so made and as to whether the case of Prahlad Singh v. The Managing Director, Rajasthan State Road Transport Corporation and Ors. (supra) attracted to the petitioner's case.

(2.) Admittedly the petitioner's representation pursuant to the liberty under the court's order dated 28.7.2016 has not yet been decided.

(3.) Mr. Vinayak Joshi, counsel for the respondents however submitted that certain payments of retiral benefits to the petitioner have been made. He submitted that other aspects of the petitioner's case as to amount due on his superannuation are covered by the judgment of this Court in the case of Kamal Kant Mishra v. Shri Rajesh Yadav and Anr. - S.B. Civil Contempt Petition No. 821/2016; decided on 23.3.2018.