Citation : 2022 Latest Caselaw 943 Raj
Judgement Date : 19 January, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7626/2016
Hemendra Kumar Deera S/o Shri Onkarlal, age about 52 years, B/c Dholi, R/o Bhinder, (Chawda Chowk), Tehsil Vallabhnagar, District Udaipur, At present posted as Conductor, RSRTC, Udaipur Depot, District Udaipur.
----Petitioner Versus
1. The Rajasthan State Road Transport Corporation, through its Managing Director, Transport Bhawan, Jaipur.
2. The Executive Director (Mechanical), Rajasthan State Road Transport Corporation, Headquarter, Jaipur.
3. The Chief Manager, Rajasthan State Road Transport Corporation, Udaipur Depot, District Udaipur.
4. Shri Pawan Katara, Traffic Inspector, Rajasthan State Road Transport Corporation, Ajmer Depot, Ajmer.
5. Shri Balvinder Singh Rathore, Assistant Traffic Inspector, Rajasthan State Road Transport Corporation, Ajmer Depot, Ajmer.
----Respondent
For Petitioner(s) : Mr. Rajesh Punia (through VC). For Respondent(s) : Mr. Suniel Purohit (through VC).
HON'BLE MS. JUSTICE REKHA BORANA
Order
19/01/2022
Learned counsel for the petitioner states that the present
controversy rests decided by the judgment passed by this Court in
S.B. Civil Writ Petition No. 1124/2017 ; Parbat Singh v. The
Rajasthan State Road Transport Corporation & Anr.
Learned counsel for the respondents is not in a position to
refute the same.
(2 of 2) [CW-7626/2016]
In view of the judgment as passed in Parbat Singh's case
(supra), the present writ petition is also allowed on the same
terms and conditions.
(REKHA BORANA),J 95-Sachin/-
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