Pritam Kumar vs The Raj. State Road Transport Cor
2021 Latest Caselaw 864 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 199/2021

Pritam Kumar S/o Sh. Bagta Ji, Aged About 61 Years, R/o Village And Post Kewarli, Tehsil Abu Road, District Sirohi.

----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, Abu Road Depot, Abu Road, District Sirohi.

----Respondents

For Petitioner(s) : Ms. Madhubala Singaria For Respondent(s) : Mr. Suniel Purohit

JUSTICE DINESH MEHTA

Order

13/01/2021

1. 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.

2. This Court, while deciding the case of Daulat Ram

(supra),directed as under:-

(2 of 2) [CW-199/2021]

"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 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."

3. 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.

4. The stay application also stands disposed of.

(DINESH MEHTA),J

61-skm/-

Powered by TCPDF (www.tcpdf.org)