Mohar Singh vs Rajasthan State Road Transport ...
2021 Latest Caselaw 4902 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7842/2020

Mohar Singh S/o Shri Debu Ram, Aged About 60 Years, R/o Indira Colony, Bikaner.

----Petitioner Versus

1. Rajasthan State Road Transport Corporation, Parivahan Bhawan, Parivahan Marg, Jaipur Through Chairman Cum Managing Director.

2. Chief Depot Manager, Rajasthan State Road Transport Corporation, Bikaner Depot, Bikaner.

----Respondents

For Petitioner(s) : Mr. R. S. Choudhary For Respondent(s) : Mr. G. R. Kalla

JUSTICE DINESH MEHTA

Order

22/02/2021

It is submitted by learned counsel for the parties that the

dispute raised in present writ petition has already been

adjudicated by this Court in Daulat Ram Vs. Chairman & Managing

Director, RSRTC & Ors. (S.B. Civil Writ Petition No.9687/2015,

decided on 01.10.2015) 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 deserve to be and are hereby allowed. The respondent Corporations 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 amount shall carry interest @ 6% p.a. from the date of accrual till the date

(2 of 2) [CW-7842/2020]

of actual payment. The petitioners shall be at liberty to submit detailed representations to the concerned officers to settle the accounts and facilitate the assessment of dues at the earliest.

No order as to costs."

In view of above, this writ petition is also allowed in light of

the judgment in case of Daulat Ram (supra) with the same

directions, as quoted hereinbefore.

The stay application also stands disposed of.

(DINESH MEHTA),J 125-A.Arora/-

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