HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9782/2021
Bejnath Jat S/o Pokar Lal, Aged About 63 Years, R/o Village
Satwara Post Rajmahal Tehsil Devli District Tonk Retired Post Of
Conductor RSRTC Depot Tonk Rajasthan
----Petitioner
Versus
1. The Rajasthan State Road Transport Corporation, Through
Its Chairman And Managing Director Head Office
Parivahan Marg, Chomu House - Jaipur Rajasthan
2. The Chief Manager RSRTC, Depot Tonk Rajasthan.
----Respondents
For Petitioner(s) : Mr. R.B. Sharma Ganthola For Respondent(s) : Mr. Vinayak Joshi HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 08/11/2021 This writ petition under Article 226 of the Constitution of India has been filed by the petitioner claiming benefit of gratuity, Encashment of Leave, arrears of 5 th & 6th Pay Commission and other allowances.
Learned counsels for the respective parties are in agreement that the controversy involved herein stands covered by a co- ordinate Bench Judgment of this Court in case of Babu Lal (Senior Citizen) Vs. The Rajasthan State Road Transport Corporation and Anr., S.B. Civil Writ Petition No.8603/2021 decided on 12.08.2021 and submit that this writ petition may also be decided in same terms.
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(2 of 2) [CW-9782/2021] This Court in case of Babu Lal (supra) has issued following direction:-
"This Court disposes of the present writ petition with an observation that RSRTC will take up the case of the petitioner for considering to grant him post retiral benefits as per date of retirement and as per scheme framed by this Court.
This Court deems it proper to direct the Corporation that due payment to the petitioner, will immediately be made as and when his turn comes for considering grant of such benefits. Accordingly, the present writ petition stands disposed of."
The aforesaid direction shall mutatis mutandis apply to this case too.
Accordingly, this writ petition is disposed of.
(MAHENDAR KUMAR GOYAL),J Sudha/155 (Downloaded on 08/11/2021 at 09:10:58 PM) Powered by TCPDF (www.tcpdf.org)