Citation : 2021 Latest Caselaw 6410 Raj/2
Judgement Date : 11 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9214/2021
Nand Ram Chobey (Senior Citizen) S/o Shri Omkar, Aged About
68 Years, R/o B-23, Rath Nagar, District Alwar, Rajasthan.
----Petitioner
Versus
1. Rajasthan State Road Transport Corporation, Through
Chairman Cum Managing Director, Head Office,
Parivahanmarg, Chomu House, C-Scheme, Jaipur, District
Jaipur, Rajasthan.
2. Chief Manager, Rajasthan State Road Transport
Corporation, Matsya Nagar Depot District Alwar
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Rahul Ghiya For Respondent(s) : Ms. Devyani Rathore
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
11/11/2021
Issue notice.
Notices on behalf of the respondents are accepted by Ms.
Devyani Rathore.
Learned counsel for the petitioner submits that this writ
petition pertains to claim of the retired petitioner for payment of
overtime and the controversy involved in this writ petition is
squarely covered by the judgment/order dated 10.12.2019 passed
by a Coordinate Bench of this Court in SB Civil Writ Petition
No.20518/2019 titled as Ramkaran Yadav (Senior Citizen)
Vs. Rajasthan State Road Transport Corporation & Anr. and
(2 of 2) [CW-9214/2021]
prays that this writ petition may also be disposed of in terms
thereof.
Learned counsel for the respondents does not dispute that
the controversy is covered by the aforesaid judgment.
In that view of the matter, this writ petition is disposed of in
terms of contentions made by the learned counsel for the
respondents in Ramkaran Yadav (supra) and the directions
issued therein.
(MAHENDAR KUMAR GOYAL),J
Manish/89
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