MEGHSHYAM SHARMA Vs. RAJESH YADAV

JUDGEMENT

(1.) An application for recall of the order dated 23.3.2018 in terms of the liberty granted by this Court in SBCCP No. 1000/2016 has been filed.

(2.) Counsel for the petitioner Ms. Snehal Maheshwari submitted that the payment to the petitioner towards overtime and for having worked on Gazetted Holidays as directed under the Court's order dated 23.3.2018 has not been made.

(3.) Mr. Vinayak Joshi appearing for the respondent submitted that that cheque no. 071058 dated 22.10.2018 favouring the petitioner for an amount of Rs. 39,952/- drawn on Central Bank of India, Chomu House, Jaipur towards amounts found due to the petitioner as per audit conducted by RSRTC for overtime and having worked on Gazetted Holidays has been handed over to the counsel for the petitioner. Ms. Snehal Maheshwari accepts the receipt of the aforesaid cheque on behalf of the petitioner. A photostat copy of the said cheque is taken on record of this application for recall of the order dated 23.3.2018.