Jaipal Singh Yadav vs Rajasthan State Road Transport ...
2021 Latest Caselaw 8120 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1219/2020

1. Jaipal Singh Yadav S/o Shri Jai Singh Yadav, Aged About 44 Years, R/o Ward No. 23, New Suratgarh, District Sriganganagar, Rajasthan.

2. Vijay S/o Shri Dharamveer, Aged About 34 Years, R/o Ward No. 03, Vpo Manniwali, Tehsil Sadulsahar, District Sriganganagar. Rajasthan.

----Petitioners Versus

1. Rajasthan State Road Transport Corporation, Head Office, Parivahan Marg, Chomu House, Jaipur (Rajasthan) Through Its Secretary.

2. The Secretary, Rajasthan State Road Transport Corporation, Head Office Parivahan Marg, Chomu House, Jaipur, Rajasthan.

3. The Managing Director, Rajasthan State Road Transport Corporation, Head Office Parivahan Marg, Chomu House, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Harish Purohit

JUSTICE DINESH MEHTA

Order

24/03/2021

1. Mr. Kailash Jangid, learned counsel for the petitioner, submits

that petitioners' case is squarely covered by a judgment of this

Court dated 09.12.2019, rendered in the case of Karan Singh &

Ors. Vs. RSRTC & Ors. : SBCWP No.13359/2017.

2. In the case of Karan Singh (supra), this court has allowed

the writ petition in light of Sait Chisti's case.

(2 of 2) [CW-1219/2020]

3. Mr. Harish Purohit, learned counsel for the respondents, is

not in a position to dispute the aforesaid position of fact and law.

4. The present writ petition is, therefore, disposed of in terms

of judgment rendered in the case of Karan Singh (supra). The

directions given in Karan Singh's case (supra) will also be

applicable to the petitioner's case.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

106-skm/-

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