Citation : 2021 Latest Caselaw 6 Raj
Judgement Date : 4 January, 2021
(1 of 2) [CW-13044/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13044/2020
Hanuman Ram S/o Shri Ramnarayan, Aged About 58 Years, By Caste Bishnoi, Resident Of Satjanda, Tehsil Raisinghnagar, District Sri Ganganagar. At Present Working On The Post Of Conductor Posted At Rajasthan State Road Transport Corporation, Anupgarh Depot District Sri Ganganagar.
----Petitioner Versus
1. Rajasthan State Road Transport Corportion, Chomu House, Parivahan Marga, Jaipur Through Hits Managing Director.
2. Executive Director (Traffic), Rajasthan State Road Transport Corporation, Headquarter, Jaipur.
3. Chief Depot Manager, Anupgarh Depot District Sri Ganganagar.
4. Accounts Officer (Pension), Rajasthan State Road Transport Corporation, Headquarter, Jaipur.
----Respondents
For Petitioner(s) : Mr. Shardul Bishnoi through V.C.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
04/01/2021
This writ petition has been filed by the petitioner seeking a
direction to the respondents to allot the GPF Number to the
petitioner.
It is, inter alia, indicated in the writ petition that pursuant to
the judgment of this Court dated 27.01.2017 passed in SBCW No.
4297/2003, against which Special Appeal as well as Special Leave
Petition were dismissed by the Division Bench and Hon'ble
(2 of 2) [CW-13044/2020]
Supreme Court respectively, though the petitioner has been
accorded all the benefits, despite petitioner submitting Option
Form (Annex.-6), the GPF Number has not been allotted to the
petitioner.
It is submitted that the respondents be directed to allot the
GPF Number expeditiously.
In view of the submissions made by learned counsel for the
petitioner, the writ petition filed by the petitioner is disposed of
with the direction to the respondents to look into the grievance
raised by the petitioner pertaining to non-allotment of GPF
Number and do the needful within a period of four weeks from the
date a fresh detailed representation is made by the petitioner.
(ARUN BHANSALI),J
49-PKS/-
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