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Bankelal S/O Shri Kachermal vs Rajasthan State Road Transport ...
2022 Latest Caselaw 23 Raj/2

Citation : 2022 Latest Caselaw 23 Raj/2
Judgement Date : 3 January, 2022

Rajasthan High Court
Bankelal S/O Shri Kachermal vs Rajasthan State Road Transport ... on 3 January, 2022
Bench: Mahendar Kumar Goyal
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13/2020

Bankelal S/o Shri Kachermal, Aged About 65 Years, R/o Plot No.
12 Brij Nagar Colony, Near Kakaji Ki Kothi, Achhera Road,
Bharatpur (Raj).
                                                                   ----Petitioner
                                   Versus
1.     Rajasthan State Road Transport Corporation, Through Its
       Managing Director, Parivahan Marg, Chomu House, Jaipur.
2.     The Financial Advisor, Rajasthan State Road Transport
       Corporation, Parivahan Marg, Chomu House, Jaipur.
3.     The Executive Director (Admn), Rajasthan State Road
       Transport Corporation, Parivahan Marg, Chomu House,
       Jaipur.
4.     Chief Manager Rsrtc, Bharatpur Depot Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. Ram Rakh Sharma For Respondent(s) : Mr. Om Prakash Sheoran

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

03/01/2022

Though, the matter comes up on an application No.1/2021

filed by the petitioner seeking disposal of the writ petition in the

light of judgment of this Court in S.B. Civil Writ Petition

No.8497/2021, Omendra Singh Vs. Managing Director & Ors. and

other connected matters passed on 22.10.2021; but, learned

counsel for the petitioner submits that the writ petition may be

disposed of in terms of circular dated 03.11.2021 issued by the

respondents laying down detailed scheme for payment of arrears

of its employees.

(2 of 2) [CW-13/2020]

Learned counsel for the respondents has no objection to the

aforesaid prayer.

Taking into consideration the submissions advanced by

learned counsels for the respective parties, this writ petition is

disposed of in terms of circular dated 03.11.2021 by the

respondent-Corporation. The petitioner shall be paid his dues

strictly in conformity with the scheme laid down under the circular

dated 03.11.2021.

The pending application(s) stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/49

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