HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1079/2021
Radha Krishan Agarwal (Senior Citizen) S/o Shri Narayan Lal
Agarwal, Aged About 68 Years, R/o C-83-B-80 Fit Road, Mahesh
Nagar, District Jaipur, (Raj.).
----Petitioner
Versus
1. Rajasthan State Road Transport Corporation, Through
Chairman Cum Managing Director, Head Office, Parivahan
Marg, Chomu House, C-Scheme, District Jaipur,
Rajasthan.
2. Chief Manager, Rajasthan State Road Transport
Corporation, Cbs Depot, District Jaipur, Rajasthan.
3. Chief Manager, Rajasthan State Road Transport
Corporation, Jaipur Depot, District Jaipur, Rajasthan.
4. Chief Manager, Rajasthan State Road Transport
Corporation, Vidhadhar Nagar Depot, District Jaipur,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Rahul Ghiya For Respondent(s) : Ms. Devyani Rathore
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment 01/02/2021 Counsel for the petitioner submits that this matter stands covered by judgment dated 06.09.2019 passed by this Court in S.B. Civil Writ Petition No.8257/2016, Shyam Sunder Bansal Vs RSRTC & Anr.
Counsel for the respondents submit that they gracefully and respectfully agreed with the judgment passed by this Court in Shyam Sunder Bansal (supra).
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(2 of 2) [CW-1079/2021] As noted above, it is submitted that the interest on gratuity which is being released as per directions within two months, was allowed to be paid on seniority basis to its employees. This Court has in Shyam Sunder Bansal (supra) held that the RSRTC would release the retiral benefits and interest on gratuity within period of two months and so far as other claims of retired employees relating to payment of overtime gazetted holidays, weekly rests are concerned, RSRTC would conduct audit in this regard and as per the audit report if any amount is found to be payable, the same shall also be expeditiously released preferably within a period of six months. The mode and method of payment has to be for all employees who have attained superannuation and if in this regard a decision is taken by the RSRTC to release it on seniority basis i.e. those who have retired earlier, and thereafter to release for those who have retired later on, the same cannot be in any manner objected by this Court. However, this would not in any manner impede any person from approaching this Court for passing of an order.
It is made clear that if RSRTC takes such a decision, the petitioner who have approached this Court would not have any claim for initiating contempt proceedings that they were not paid prior to those who have retired before them.
Accordingly, this petition is allowed in above terms.
(SANJEEV PRAKASH SHARMA),J saurabh/38 (Downloaded on 01/02/2021 at 09:50:56 PM) Powered by TCPDF (www.tcpdf.org)