Dalpat Singh Rajpurohit vs Rajasthan State Road ...
2022 Latest Caselaw 14940 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11253/2022

Dalpat Singh Rajpurohit S/o Shri Bhanwar Singh Rajpurohit, Aged About 61 Years, R/o Village And Post Pipar, Tehsil Pipar, District Jodhpur. Presently Conductor (Under Suspension), Rajasthan State Road Transport Corporation, Depot, Jaipur.

----Petitioner Versus

1. Rajasthan State Road Transportation Corporation, Through Its Chairman And Managing Director, Parivahan Marg, Jaipur.

2. The Chief Manager, Rajasthan State Road Transportation Corporation, Jaipur Depot, Jaipur.

----Respondents

For Petitioner(s) : Mr. Khet Singh Rajpurohit For Respondent(s) : Mr. Sunil Purohit

JUSTICE DINESH MEHTA

Order

19/12/2022

1. Mr. Purohit, learned counsel for the respondent - Corporation

at the outset submits that pursuant to the petitioner's

representation, the petitioner's suspension has been revoked vide

order dated 07.11.2022 and the petitioner's prayer No. (A) stands

appropriately redressed.

2. So far as the petitioner's retiral dues are concerned, it is

submitted by learned counsel for the parties that the dispute

raised in present writ petition qua retiral dues, 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

(2 of 2) [CW-11253/2022]

present writ petition may also be disposed of in light of the said

judgment.

3. 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 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."

4. In view of above, this writ petition is allowed in light of the

judgment in case of Daulat Ram (supra) with the same directions,

as quoted hereinbefore.

5. The stay application also stands disposed of.

(DINESH MEHTA),J

33-Inder/-

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