Citation : 2021 Latest Caselaw 2492 Raj
Judgement Date : 29 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1602/2021
Sardar Singh S/o Shri Hardutt Singh, Aged About 63 Years, R/o H. No. 1/108, Near Middle School, Housing Board, Sirohi, District Sirohi (Raj.).
----Petitioner Versus
1. Rajasthan State Road Transport Corporation, Through The Commissioner, Parivahan Marg, Jaipur.
2. The Managing Director (Administration), Parivahan Marg, Headquarter, Jaipur - 302001.
3. The Chief Manager, Rajasthan State Road Transport Corporation, Sirohi Depot Sirohi (Raj.).
----Respondents
For Petitioner(s) : Mr. V.R. Choudhary For Respondent(s) : Mr. Suniel Purohit
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
29/01/2021
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. (SBCWP No.9687/2015) decided on
01.10.2015 and therefore, he 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 Corporation is directed to reimburse the entire dues of all its retired employees under all heads including retiral benefits,
(2 of 2) [CW-1602/2021]
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 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.
(VINIT KUMAR MATHUR),J
51-praveen/-
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