Bhagwat Singh S/O Shri Hanuman ... vs Rajasthan State Road Transport ...
2021 Latest Caselaw 524 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3657/2019

Bhagwat Singh S/o Shri Hanuman Singh, Aged About 61 Years,
R/o Ward No. 5, Ghintaliawas, Post Bidasar, District Churu
                                                                    ----Petitioner
                                    Versus
1.     Rajasthan State Road Transport Corporation, Parivahan
       Marg,   Jaipur     Through         Its    Chairman        Cum    Managing
       Director.
2.     Chief    Manager,         Rajasthan          State        Road   Transport
       Corporation, Deluxe Depot, Parivahan Marg, Jaipur.
3.     Rajasthan State Road Transport Corporation, Deluxe
       Depot (P And F), Jaipur, Parivahan Marg, Jaipur Through
       Manager.
                                                                 ----Respondents

For Petitioner(s) : Mr. Sohan Sharma for Mr. Arvind Gupta For Respondent(s) : Ms. Devyani Rathore, AGC

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

20/01/2021

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-3657/2019]

Accordingly, the writ petition is disposed of in the 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 RSRTC- 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 /670-92

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