Mala Devi vs Rajasthan State Road Transport ...
2021 Latest Caselaw 12559 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10398/2021

Mala Devi W/o Late Shri Bhanwar Lal Gajja, Aged About 53 Years, R/o Ramnagar, Village And Post Sindhari, Tehsil Gudamalani, District Barmer.

----Petitioner Versus

1. Rajasthan State Road Transport Corporation, Through Its Chairman, Jaipur.

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

3. The Chief Manager/depot Manager, Rajasthan State Road Transport Corporation, Barmer Depot, Barmer.

----Respondents

For Petitioner(s) : Ms. Deepika Purohit For Respondent(s) : Mr. Suniel Purohit

JUSTICE DINESH MEHTA

Judgment

11/08/2021

The petitioner being the wife of deceased employee Bhanwar

Lal Gajja approached this Court with a grievance that retiral dues

in relation to petitioner's husband, who was in service of the

respondent-corporation, has not been paid.

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-10398/2021]

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

87-CPGoyal/-

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