Praydas Meena S/O Sh. Kanharam vs Rajasthan State Road Transport ...
2022 Latest Caselaw 4837 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 5628/2022

Praydas Meena S/o Sh. Kanharam, Aged About 64 Years, R/o
Village Abhaypura, Nala Ki Dhani, Tehsil Nagalrajawatan, District
Dausa (Raj.)
                                                                     ----Petitioner
                                     Versus
1.     Rajasthan State Road Transport Corporation, Through Its
       Chairman Cum Managing Director, Head Office, Jaipur.
2.     The Chief Manager, Dausa Depot, Dausa.
                                                                  ----Respondents

For Petitioner(s) : Mr. L.M Bhardwaj For Respondent(s) : Ms. Devyani Rathore

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

14/07/2022

Counsel for the petitioner submits that the issue involved in

this writ petition has been considered and decided by the Co-

ordinate Bench of this Court in the matter of Bhawani Shankar Vs.

Rajasthan State Road Transport Corporation (S.B. Civil Writ

Petition No. 9055/2021) wherein on 09.12.2021 following order

was passed;

"This writ petition has been filed seeking a direction for the respondents to pay retiral benefits with interest on delayed payment of the retiral benefits and other allowances. Learned counsels for the respective parties submit that this writ petition may be disposed of in the light of circular dated 03.11.2021 issued by the respondents laying down detailed scheme for payment of arrears of its employees instead of the aforesaid judgment. 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

(2 of 2) [CW-5628/2022]

respondent-Corporation. The petitioner shall be paid his dues strictly in conformity with the scheme laid down under the circular dated 03.11.2021."

Counsel for the respondent(s) has not disputed the submissions

made by the counsel for the petitioner.

In that view of the matter, this writ petition is disposed of in view

of the judgment passed by the Co-ordinate Bench of this Court in the

matter of Bhawani Shankar (supra).

(INDERJEET SINGH),J

CHETNA BEHRANI /196

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