Suresh Chand Gautam (Senior ... vs Rajasthan State Road Transport ...
2021 Latest Caselaw 3528 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 7822/2021

Suresh Chand Gautam (Senior Citizen) S/o Shri Ram Singh,
Aged About 63 Years, R/o Shivpuri Colony, Bus Stand Ke Piche,
Gali No. 2, Tundda, Firozabad District Firozabad (U.p.)
                                                                          ----Petitioner
                                       Versus
1.     Rajasthan State Road Transport Corporation, Through Its
       Chairman Cum Managing Director, Head Office, Parivahan
       Marg, Chomu House, C-Scheme, Jaipur, District Jaipur,
       Rajasthan.
2.     Chief     Manager,          Rajasthan         State          Road     Transport
       Corporation, Dholpur Depot District Dholpur
                                                                     ----Respondents

For Petitioner(s) : Mr. Rahul Ghiya For Respondent(s) : Ms. Devyani Rathore

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

10/08/2021

Issue notice to the respondent(s).

Ms. Devyani Rathore, Adv., accepts notice on behalf of the

respondent(s).

Counsel for the petitioner submits 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-7822/2021]

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 judgment passed in the matter of Krishan Gopal

Sharma (supra).

(INDERJEET SINGH),J

CHETNA BEHRANI /132

Powered by TCPDF (www.tcpdf.org)