Bhagwandas vs The Rajasthan State Road Trans. ...
2021 Latest Caselaw 9837 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7014/2021

Bhagwandas S/o Sh. Mulchand, Aged About 63 Years, R/o Village 3 Jj Post Office 4 Jj, Tehsil - Padampur, District Sri Ganganagar (Retired From Rsrtc Sri Ganganagar Depot On 31-07-2018)

----Petitioner Versus

1. The Rajasthan State Road Trans. Corp., Chomu House, Parivahan Marg, Jaipur Through Its Chairman Cum Managing Director.

2. The Executive Director (Administration), Rajasthan State Road Transport Corporation, Parivahan Marg, Jaipur.

3. The Chief Depot Manager, Rajasthan State Road Transport Corporation, Sri Ganganagar Depot, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Shardul Singh through Cisco Webex App For Respondent(s) : Mr. Suniel Purohit through Cisco Webex App

JUSTICE DINESH MEHTA

Order

28/06/2021

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-7014/2021]

"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

19-pooja/-

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