ALOK SHARMA,J. - (1.) Contempt of the order dated 28.9.2015 is alleged in this contempt petition where in S.B. Civil Writ Petition No. 14748 of 2014, Prahlad Singh v. The Managing Director, Rajasthan State Road Transport Corporation and Ors. and 40 other matters, the Court while disposing of the petitions directed the Rajasthan State Road Transport Corporation ('RSRTC') to make payment of the due amount to the petitioner within a period of six months from the date of order alongwith interest @ 6% p.a. RSRTC thereafter filed application for extension of time for compliance of the said order, which was allowed.
(2.) The petitioner submits due amounts as directed have not been paid. Hence contempt.
(3.) Mr. Vinayak Joshi appearing for the contemnors submitted that substantial compliance with the aforesaid order has been made inasmuch as aside of the pension due which was paid to the petitioner immediately on retirement, he has been paid gratuity with interest when delayed beyond 6 months and also been given the benefit of arrears due resulting from application of the Vth and VIth Pay Commission. It has been submitted that however owing to large number of retirees, audit is underway with regard to due overtime payment, payment for working on the gazetted holidays and leave encashment etc. for ascertaining amount due. It has been submitted that as far as the direction, under the order dated 28.9.2015 to pay interest on amount due to the petitioner, is concerned, RSRTC is in review before the Single Judge setting out grave financial difficulties being faced by it for reasons of recurring losses in providing public transport to the citizens of Rajasthan on uneconomical routes. It has been submitted that in the event of the review petition being dismissed, RSRTC subject to its remedies would obviously be under an obligation to pay interest of due amounts upto the date of payment and discharge it.;