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Tulsiram vs Rajasthan State Road Transport ...
2021 Latest Caselaw 10670 Raj

Citation : 2021 Latest Caselaw 10670 Raj
Judgement Date : 13 July, 2021

Rajasthan High Court - Jodhpur
Tulsiram vs Rajasthan State Road Transport ... on 13 July, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8777/2021

Tulsiram S/o Shri Shanker Lal, Aged About 61 Years, Resident Of Sanjay Gandhi Colony A, Gali No. 3, Pratap Nagar, Jodhpur (Retired Conductor, Rajasthan State Road Transport Corporation, Jodhpur Depot).

----Petitioner Versus

1. Rajasthan State Road Transport Corporation, Parivahan Marg, Headquarter, Jaipur Through Its Chairman Cum Managing Director.

2. Chief Manager, Rajasthan State Road Transport Corporation, Jodhpur Depot, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Mukesh Vyas For Respondent(s) : Mr. Suniel Purohit

JUSTICE DINESH MEHTA

Order

13/07/2021

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:-

"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

(2 of 2) [CW-8777/2021]

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 89-Ramesh/-

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