Kalyan Sahay Meena S/O Shri ... vs Rajasthan State Road Transport ...
2021 Latest Caselaw 7892 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 14877/2021
                                    Kalyan Sahay Meena S/o Shri Boduram Meena (Senior Citizen)
                                                                                                      ----Petitioner
                                                                      Versus
                                    Rajasthan State Road Transport Corporation & Anr.
                                                                                                   ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 20/12/2021

Learned counsel for the petitioner inter-alia submits that vide

impugned order dated 27.10.2021, he has been punished with

recovery of sum of ₹3,30,000/- from his gratuity which is

impermissible in view of provisions of Section 4(6) of the Payment

and Gratuity Act, 1972 as has been held by a Coordinate Bench of

this Court vide its order dated 09.01.2019 in SB Civil Writ

Petition No.8107/2014, Nand Lal Janu versus RSRTC & Ors.

Issue notice of the writ petition as well as of stay application.

Rule is made returnable by three weeks. Notices may also be

given "dasti" to learned counsel for the petitioner for service.

Heard learned counsel for the petitioner on interim relief.

Taking into consideration the contentions advanced by

learned counsel for the petitioner and the material on record

including the judgment of this Court in case of Nand Lal Janu

(supra), this Court deems it just and proper to stay the operation

and effect of the order dated 27.10.2021, till further orders.

(MAHENDAR KUMAR GOYAL),J Manish/53

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