Dev Kishan Sahu vs Raj. State Road Trans. Corp
2022 Latest Caselaw 14612 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14587/2019

Dev Kishan Sahu S/o Khemraj Sahu, Aged About 59 Years, Chhipo Ka Uparka Mohalla, Near Bus Stand, Kankroli, District Rajsamand.

----Petitioner Versus

1. Raj. State Road Trans. Corp., Through Managing Director, Head Office, Choumu House, Parivahan Marg Jaipur.

2. The Chairman, Rajasthan State Road Transport Corporation, Head Office, Choumu House, Parivahan Marg Jaipur.

3. The Financial Advisor, Rajasthan State Road Transport Corporation, Head Office, Choumu House, Parivahan Marg, Jaipur.

4. The Chief Manager/depot Manager, Rajasthan State Road Transport Corporation, Rajsamand Depot, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Devendra Kumar Soni For Respondent(s) : Mr. Sunil Purohit

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/12/2022

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this Court passed in S.B. Civil Writ Petition No.

1388/2015 :: Ibrahim Khan Vs. Raj. State Road Transport

Corporation, decided on 16.09.2022.

(2 of 2) [CW-14587/2019]

For the self same reasons, the writ petition is allowed. The

respondent authorities are directed to reimburse the medical claim

of the petitioner to the extent permissible in terms of Regulations,

2011. The entire exercise be taken by the respondent authorities

within a period of three weeks from the date of certified copy of

this order. It is made clear that the reimbursable amount would

also carry an interest at the rate of 6% per annum.

(VINIT KUMAR MATHUR),J 59-praveen/-

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