Ramavtar Chouhan S/O Shri Ramdev vs Rajasthan State Road Transport ...
2022 Latest Caselaw 6157 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 9027/2021

Ramavtar Chouhan S/o Shri Ramdev, Aged About 65 Years,
Retired Conductor, R/o Mehandi Bagh, Shorgaron Ka Mohalla,
Tonk (Raj.)
                                                                    ----Petitioner
                                    Versus
1.     Rajasthan State Road Transport Corporation, Through Its
       Managing Director, Parivahan Marg, Jaipur.
2.     Chief     Manager,        Rajasthan          State        Road   Transport
       Corporation, Tonk Depot, Tonk.
                                                                 ----Respondents

For Petitioner(s) : Mr. Mohammed Anees For Respondent(s) : Mr. Vinayak Kumar Joshi

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

13/09/2022

Counsel for the petitioner submits that the issue involved in

this writ petition has already been considered and decided by the

Co-ordinate Bench of this Court in the matter of Lokendra Nath

Sharma Vs. The Chairman & Ors. (In S.B. Civil Writ Petition

No.994/2020), where in on 25.11.2021, the following order was

passed:-

"The matter comes up on an application No.1/2021 filed by the petitioner seeking disposal of the writ petition in view of the co-ordinate Bench judgment of this Court dated 10.12.2019 in case of Mohan Lal Sharma Vs. RSRTC & Anr.: S.B. Civil Writ Petition No.20519/2019. However, 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

(2 of 2) [CW-9027/2021]

the respondents laying down detailed scheme for payment of arrears of its employees instead of the aforesaid judgment.

Learned counsel for the respondents have submitted the circular dated 03.11.2021 for perusal of this Court which is taken on record.

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.

Counsel for the respondents has not disputed this fact.

In that view of the matter, the present writ petition stands

disposed of in terms of circular dated 03.11.2021 passed 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.

All the pending applications stand disposed of.

(INDERJEET SINGH),J

JYOTI /121

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