Bajrang Lal Jat S/O Shri Daya Ram ... vs The Rajasthan State Road ...
2021 Latest Caselaw 3352 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 8100/2021

Bajrang Lal Jat S/o Shri Daya Ram Jat, Aged About 63 Years, R/o
Aadarsh Nagar Devli Road, Kuye Wali Gali, Tonk, District Tonk
Rajasthan,     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 Depot, Rajasthan.
                                                                     ----Respondents

For Petitioner(s) : Mr. R.B. Sharma. For Respondent(s) : Mr. Vinayak Joshi.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

02/08/2021

Issue notice to the respondent(s).

Mr. Vinayak Joshi, Adv., accepts notice on behalf of the

respondent(s).

Counsel for the petitioner submitted that the issue involved

in this writ petition has been considered and decided by the

coordinate Bench of this court in S.B. Civil Writ Petition

No.5883/2020 in the matter of Krishan Gopal Sharma versus

Rajasthan State Road Transport Corporation and Ors. where in on

16.02.2021, the following order was passed:-

"Issue notice.

(2 of 2) [CW-8100/2021]

Ms. Devyani Rathore, Advocate, appears for the respondent-RSRTC and accepts notice on behalf of them.

No need to file reply as the controversy has already been considered and decided by this court.

Both the counsel agree that the matter stands covered by the earlier judgment passed by this court in the case of Bhori Lal Meena Vs. Rajasthan State Road Transport Corporation in SBCWP No.11474/2019 decided on 26.07.2019.

Accordingly, the writ petition is disposed of in aforesaid following terms:-

"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."

In that view of the matter, this writ petition is disposed of in

view of the judgement passed in the matter of Krishan Gopal

Sharma (supra).

(INDERJEET SINGH),J

PREETI VALECHA /138

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