Prabhu Dayal Shukla S/O Shri Ram ... vs The State Of Rajasthan Through Its ...
2021 Latest Caselaw 7425 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 25742/2018

Prabhu Dayal Shukla S/o Shri Ram Chandra Shukla, Aged 63
Years, R/o Jairampura, Via- Jahota, Tehsil - Amer, Distt. Jaipur
(Raj.)
                                                                      ----Petitioner
                                      Versus
1.       The      State    Of     Rajasthan          Through        Its   Transport
         Commissioner, Parivahan Bhawan, Sahkar Marg, Jaipur
         (Raj.)
2.       Rajasthan State Road Transport Corporation, Through Its
         Managing Director, Parivahan Marg, Chomu House, Jaipur
         (Raj.)
3.       The Financial Advisor, Rajasthan State Road Transport
         Corporation, Parivahan Marg, Chomu House, Jaipur (Raj.)
4.       The Executive Director (Admn.) Rajasthan State Road
         Transport Corporation, Parivahan Marg, Chomu House,
         Jaipur (Raj.)
5.       The Chief Depot Manager, Rajasthan State Road Transport
         Corporation, Vaishali Nagar Depot, Jaipur (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Vinod Kumar Gupta, Advocate For Respondent(s) : Mr. Vinayak Joshi, Advocate

HON'BLE MS. JUSTICE REKHA BORANA Order

09/12/2021

Counsel for the petitioner states that the controversy in the

present matter stands covered by the order passed in S.B. Civil Writ

Petition No. 11764/2021 : Omprakash Mundel Vs. Chairman and

Managing Director, Rajasthan State Road Transport Corporation and

Ors.

Counsel for the respondents does not controvert the fact.

(2 of 2) [CW-25742/2018]

In view of the above, the present writ petition is allowed in

the light of judgment passed in the case of Omprakash Mundel (supra)

which was decided in the terms of Daulat Ram Vs. Chiarman &

Managing Director RSRTC and Ors. (S.B. Civil Writ Petition No.

9687/2015, decided on 01.10.2015).

Pending Application(s), if any, also stand disposed of.

(REKHA BORANA),J

Mohit-31

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