Sewa Singh vs The Rajasthan State Road ...
2021 Latest Caselaw 12556 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10429/2021

Sewa Singh S/o Succha Singh, Aged About 66 Years, E-44, Ambika City, Padampur Road, Sriganganagar, District Sriganganagar, Rajasthan.

----Petitioner Versus

1. The Rajasthan State Road Transport Corp., Through Managing Director, Head Office, Choumu House, Parivahan Marg, Jaipur.

2. The Chairman, Rajasthan State Road Transport Corporation, Head Office, Choumu House, Parivahan Marg, Jaipur.

3. The Financial Advisor, Rajasthan State Road Transport Corporation, Head Office, Choumu House, Parivahan Marg, Jaipur.

4. The Chief Manager/depot Manager, Rajasthan State Road Transport Corporation, Sriganganagar Depot, District Sriganganagar, Rajasthan.

----Respondents

For Petitioner(s) : Mr.Kailash Jangid For Respondent(s) : Mr. Suniel Purohit

JUSTICE DINESH MEHTA

Judgment

11/08/2021

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.

(2 of 2) [CW-10429/2021]

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

112-CPGoyal/-

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