Shankar Lal Sharma (Senior ... vs Rajasthan State Road Transport ...
2021 Latest Caselaw 1410 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1641/2021

Shankar Lal Sharma (Senior Citizen) S/o Shri Rameshwar Prasad
Sharma, Aged About 61 Years, R/o Mukam Post Tala, Via
Ghatwadi, District Jaipur (Raj.)
                                                                    ----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,       Jaipur      Depot,        Jaipur,      District   Jaipur,
       Rajasthan.
                                                                 ----Respondents

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

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

09/02/2021

Issue notice.

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.

(2 of 2) [CW-1641/2021]

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 RSRTC- 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."

(SANJEEV PRAKASH SHARMA),J

Arun/58

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