Krishan Gopal Sharma S/O Shri Ram ... vs The Rajasthan State Road ...
2021 Latest Caselaw 1717 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 5883/2020

Krishan Gopal Sharma S/o Shri Ram Dayal Sharma, Aged About
61 Years, Resident Of Plot No 40 Pratap Nagar Murlipura Jaipur
Rajasthan
                                                                        ----Petitioner
                                     Versus
1.     The Rajasthan State Road Transport Corporation, Through
       Its   Chairman          And   Managing          Director         Head   Office
       Parivahan Marg, Chomu House - Jaipur Rajasthan
2.     The Chief Manager Rsrtc, Depot Vidhadar Nagar Depott
       Jaipur Rajasthan
3.     The   Chief     Manager         Rsrtc,      Depot         Pali   District   Pali
       Rajasthan
                                                                   ----Respondents

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

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

16/02/2021

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-5883/2020]

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."

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/44

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