HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8563/2021 Nashir Khan S/o Shri Fateh Mohammed Musalman, Aged About 61 Years, Resident Of S.p. Bungalow, Sirohi.
----Petitioner Versus
1. Rajasthan State Road Transport Corporation., H.o.
Through Its Chairman Cum Managing Director, Parivahan Marg, Chomu House, Rajasthan, Jaipur.
2. The Managing Director, Rajasthan State Road Transport Corporation, H.o. Parivahan Marg, Chomu House, Rajasthan, Jaipur.
3. The Financial Advisor, Rajasthan State Road Transport Corporation, H.o. Parivahan Marga, Chomu House, Rajasthan, Jaipur.
4. The Executive Director (Admn.), Rajasthan State Road Transport Corporation, H.o. Parivahan Marg, Chomu House, Rajasthan, Jaipur.
----Respondents For Petitioner(s) : Mr. Tanay Sharma for Mr. Rajesh Shah For Respondent(s) : Mr. Shashank Sharma for Mr. Harish Purohit JUSTICE DINESH MEHTA Order 18/08/2021 It is submitted by learned counsel for the parties that the dispute raised in present writ petition has already been adjudicated by this Court in Daulat Ram Vs. Chairman & Managing Director, RSRTC & Ors. (S.B. Civil Writ Petition No.9687/2015, decided on 01.10.2015) and, therefore, the present writ petition may also be disposed of in light of the said judgment.
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This Court, while deciding the case of Daulat Ram
(supra),directed as under:-
"In this background, these writ petitions deserve to be and are hereby allowed. The respondent Corporations directed to reimburse the entire dues of all its retired employees under all heads including retiral benefits, overtime, night allowance, earned leave etc. within a period of six months. The due amount shall carry interest @ 6% p.a. from the date of accrual till the date of actual payment. The petitioners shall be at liberty to submit detailed representations to the concerned officers to settle the accounts and facilitate the assessment of dues at the earliest.
No order as to costs."
In view of above, this writ petition is also allowed in light of the judgment in case of Daulat Ram (supra) with the same directions, as quoted hereinbefore.
The stay application also stands disposed of.
(DINESH MEHTA),J 27-A.Arora/-
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