Ladu Ram Jat S/O Dhanna Lal vs The Rajasthan State Road ...
2021 Latest Caselaw 5663 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 10242/2021

Ladu Ram Jat S/o Dhanna Lal, Aged About 61 Years, R/o Village
Chhan Post Rajmahal Tehsil And District Tonk Retired Post of
Conductor RSRTC Depot Tonk Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     The Rajasthan State Road Transport Corporation, Through
       Its   Chairman        and    Managing          Director    Head    Office
       Parivahan Marg, Chomu House - Jaipur Rajasthan.
2.     The Chief Manger RSRTC Depot, Tonk Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. R.B. Sharma Ganthola For Respondent(s) : Mr. Vinayak Joshi through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

20/10/2021

This writ petition under Article 226 of the Constitution of

India has been filed by the petitioner claiming benefit of gratuity,

Encashment of Leave, arrears of 5 th & 6th Pay Commission and

other allowances.

Learned counsels for the respective parties are in agreement

that the controversy involved herein stands covered by a co-

ordinate Bench Judgment of this Court in case of Babu Lal

(Senior Citizen) Vs. The Rajasthan State Road Transport

Corporation and Anr., S.B. Civil Writ Petition No.8603/2021

decided on 12.08.2021 and submit that this writ petition may also

be decided in same terms.

(2 of 2) [CW-10242/2021]

This Court in case of Babu Lal (supra) has issued following

direction:-

"This Court disposes of the present writ petition with an observation that RSRTC will take up the case of the petitioner for considering to grant him post retiral benefits as per date of retirement and as per scheme framed by this Court.

This Court deems it proper to direct the Corporation that due payment to the petitioner, will immediately be made as and when his turn comes for considering grant of such benefits. Accordingly, the present writ petition stands disposed of."

The aforesaid direction shall mutatis mutandis apply to this

case too.

Accordingly, this writ petition is disposed of.

(MAHENDAR KUMAR GOYAL),J

Sudha/31

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