Bhawani Shankar S/O Sh. Hardan ... vs Rajasthan State Road Transport ...
2021 Latest Caselaw 7481 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 9055/2021

Bhawani Shankar S/o Sh. Hardan Singh, Aged about 64 years,
R/o Village Mahendrawala, Tehsil Todabhim, District Karauli
(Raj.).
                                                                   ----Petitioner
                                   Versus
1. Rajasthan State Road Transport Corporation through its
Chairman cum Managing Director, Head Office, Jaipur.
2. Financial Adviser and Chief Pension and Gratuity Officer,
RSRTC, Head Officer, Jaipur.
3. The Chief Manager, Dausa Depot, Dausa.
                                                                ----Respondents

For Petitioner(s) : Mr. Vikram Jonwal, Advocate on behalf of Mr. L.M. Bhardwaj, Advocate For Respondent(s) : Mr. Vinayak Joshi, Advocate

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

09/12/2021

This writ petition has been filed seeking a direction for

the respondents to pay retiral benefits with interest on delayed

payment of the retiral benefits and other allowances.

Learned counsels for the respective parties submit that

this writ petition may be disposed of in the light of circular dated

03.11.2021 issued by the respondents laying down detailed

scheme for payment of arrears of its employees instead of the

aforesaid judgment.

Taking into consideration the submissions advanced by

learned counsels for the respective parties, this writ petition is

disposed of in terms of circular dated 03.11.2021 by the

respondent-Corporation. The petitioner shall be paid his dues

(2 of 2) [CW-9055/2021]

strictly in conformity with the scheme laid down under the circular

dated 03.11.2021.

(MAHENDAR KUMAR GOYAL),J

Ashish Kumar /64

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