Citation : 2021 Latest Caselaw 2793 Raj
Judgement Date : 2 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18299/2019
Rupa Ram S/o Sama Ram, Aged About 60 Years, By Caste Hindu, R/o Village Jogani, Tehsil Aahor, Dist. Jalore (Raj.)
----Petitioner Versus
1. Raj, State Road Transport Cor., Through Its Chairman And Managing Director, Head Quarter Parivahan Marg, Jaipur
2. The Chief Manager, Rajasthan State Road Transport Corporation, Jalore Depot
----Respondents
For Petitioner(s) : Mr. Anil Kumar Prajapati. For Respondent(s) : Mr. Shanker Singh.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
02/02/2021 A copy of the writ petition has been supplied to Mr. Shanker
Singh, learned counsel appearing for the respondent-Corporation.
It is submitted by learned counsel for the parties that the
dispute raised in the present writ petition has already been
adjudicated by this Court led by Daulat Ram v. Chairman &
Managing Director, RSRTC & Ors. : S.B. Civil Writ Petition
No.9687/2015, decided on 1.10.2015 and, therefore, the present
writ petition may also be disposed of in light of the said judgment.
This Court while deciding the case of Daulat Ram (supra)
directed as under :-
"In this background, these writ petitions deserves to be and are hereby allowed. The respondent Corporation is directed to reimburse the entire dues of all its retired employees under all heads including retiral benefits, overtime, night allowance, earned leave etc. within a period of six months. The due
(2 of 2) [CW-18299/2019]
amount shall carry interest @ 6% p.a. from the date of accrual till the date of actual payment. The petitioners shall be at liberty to submit detailed representations to be concerned officers to settle the accounts and facilitate the assessment of the dues at the earliest.
No order as to costs."
In view of the above, the writ petition is also allowed in the
light of judgment in the case of Daulat Ram (supra) with the same
directions as quoted hereinbefore.
(ARUN BHANSALI),J 79-Sumit/-
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