Gopal Singh vs Rajasthan State Road Trans. Corp
2021 Latest Caselaw 12942 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10744/2021

1. Gopal Singh S/o Bhanwar Dan, Aged About 61 Years, By Caste Charan Resident Of Village Jhankar Tehsil Pindwara, District Sirohi (Rajasthan)

2. Akbar Khan S/o Ushman, Aged About 62 Years, By Caste Muslim, Resident Of Behind Kanji House, Jail Road, Sirohi (Rajasthan)

3. Mohd. Sarif S/o Haji Mohd., Aged About 62 Years, By Caste Muslim, Resident Of Near Icici Bank, Shahji Ki Bari, Sirohi (Rajasthan)

4. Bhanwar Dan S/o Bhandan, Aged About 61 Years, By Caste Charan Resident Of Valdhara, Tehsil And District Sirohi (Rajasthan)

5. Vanveer Singh S/o Kan Singh, Aged About 61 Years, By Caste Rajput Resident Of Dingar, Tehsil Pindwara, Sirohi (Rajasthan)

6. Bhoora Ram S/o Tola, Aged About 61 Years, By Caste Mali, Resident Of Village Posaliya, Tehsil Sheoganj District Sirohi (Rajasthan)

7. Madan Lal S/o Pira, Aged About 61 Years, Akra Bhatta, Abu Road District Sirohi (Rajasthan)

8. Kishan Singh Rathore S/o Nathu Singh, Aged About 62 Years, By Caste Rajput, Resident Of 81, Mohan Nagar-A, Bjs, Jodhpur (Rajasthan)

9. Chunni Lal S/o Jeet Mal, Aged About 61 Years, By Caste Lohar, Resident Of House No.121, Sector-J, Block No.14, Udaipur (Rajasthan)

----Petitioners Versus

1. Rajasthan State Road Trans. Corp., Near Chomu House, Jaipur Through Its Managing Director

2. Chief Manager, Rajasthan State Road Transport Corporation, Sirohi Depot, Sirohi (Rajasthan)

----Respondents

(2 of 2) [CW-10744/2021]

For Petitioner(s) : Mr. Suresh Charan For Respondent(s) : Mr. Suniel Purohit

JUSTICE DINESH MEHTA

Order

18/08/2021

1. 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. 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."

3. 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.

4. The stay application also stands disposed of.

(DINESH MEHTA),J

78-skm/-

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