Citation : 2021 Latest Caselaw 7362 Raj
Judgement Date : 16 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5002/2020
Ganpat Lal S/o Shri Deva Ram Ji Mali, Aged About 61 Years, R/o Parihar Krishi Farm (Nai Khor), Ahead Of Old Police Thana, Sesli Road, Village And Post Bali, District Pali.
----Petitioner Versus
1. Rajasthan State Road Transpot Corporation, Through Its Chairman-Cum-Managing Director, Parivahan Marg, Jaipur.
2. Chief Manager, Rajasthan State Road Transport Corporation, Falna Depot, District Pali.
----Respondents
For Petitioner(s) : Mr. Lokesh Mathur For Respondent(s) : Mr. Suniel Purohit
JUSTICE DINESH MEHTA
Judgment
16/03/2021
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.
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 including retiral benefits, overtime, night allowance, earned leave etc. within a period of
(2 of 2) [CW-5002/2020]
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."
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.
The stay application also stands disposed of.
(DINESH MEHTA),J
164-CPGoyal/-
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