Subh Karan Puniya vs The Raj. State Road Transport Cor
2021 Latest Caselaw 12 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12316/2020

Subh Karan Puniya S/o Shri Khanu Ram, Aged About 61 Years, R/o Ward No. 40, Near Meghwal Dharm Shala, Sadulpur, District Churu, Rajasthan.

----Petitioner Versus

1. The Raj. State Road Transport Cor., Through Its Managing Director, Parivahan Marg (Headquarter), Jaipur

2. The Executive Director (Traffic), Rajasthan State Road Transport Corporation, Parivahan Marg, Head Office, Jaipur

3. The Financial Advisor And Chief Accounts Officer, Rajasthan State Road Transport Corporation, Parivahan Marg, Head Office, Jaipur

4. The Chief Manager, Rajasthan State Road Transport Corporation, Churu Depot, Churu.

----Respondents

For Petitioner(s) : Mr. Niranjan Patel (through VC) For Respondent(s) : Mr. Sunil Purohit (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

04/01/2021 A copy of the writ petition has been supplied to Mr. Sunil

Purohit, 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

(2 of 2) [CW-12316/2020]

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 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 34-Sumit/-

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