Navratan Mal Darji vs State Of Rajasthan
2021 Latest Caselaw 12498 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6065/2021

Navratan Mal Darji S/o Moolchand, Aged About 65 Years, 43-B, Govind Vatika, Niwaru Road, Jaipur. Retired From Rajasthan State Road Transport Corporation, Depot - Pali (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Transportation, Secretariat, Jaipur.

2. Rajasthan State Road Transport Corporation, Parivahan Marg, Choumu House, Jaipur (Rajasthan) Through Managing Director.

3. The Financial Advisor, Rajasthan State Road Transport Cooperation, Parivahan Marg, Choumu House, Jaipur.

4. The Executive Director (Adm), Rajasthan State Road Transport Cooperation, Parivahan Marg, Choumu House, Jaipur.

5. The Chief Manager, Rajasthan State Road Transport Cooperation, Jodhpur.

6. The Chief Manager, Rajasthan State Road Transport Cooperation, Barmer.

7. The Chief Manager, Rajasthan State Road Transport Cooperation, Sirohi.

----Respondents

For Petitioner(s) : Mr. Sukhdev Sharma For Respondent(s) : Mr. Suniel Purohit

JUSTICE DINESH MEHTA

Order

10/08/2021

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,

(2 of 2) [CW-6065/2021]

decided on 01.10.2015) and, therefore, the present writ petition

may also be disposed of in light of the said judgment.

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 78-Amar/-

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