Krishanpal Singh vs The Rajasthan State Road ...
2023 Latest Caselaw 6351 Raj

[2023:RJ-JD:26885]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9640/2023

Krishanpal Singh S/o Virendrapal Singh, Aged About 35 Years, R/ o 265, Ward No. 1 Baan, Van District Sirohi, Rajasthan.

----Petitioner Versus

1. The Rajasthan State Road Transport Corporation, Through Its Managing Director, Jaipur.

2. The Executive Director (Administration), Rajasthan State Road Transport Corporation, Jaipur.

3. The Chief Manager, Rajasthan State Road Transport Corporation, Jalore Depot, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Mahaveer Singh For Respondent(s) : Mr. Suniel Beniwal

JUSTICE DINESH MEHTA

Order

24/08/2023

1. By way of present writ petition, the petitioner has challenged

the charge-sheet dated 14.11.2018 (Annex.-1).

2. On perusal of the record, this Court finds that only charge

against the petitioner is that he was able to generate lesser

revenue as compared to revenue generated by others.

3. Learned counsel for the petitioner submitted that there are

catena of judgments rendered by this Court in which similar

charge-sheets have been quashed.

4. Learned counsel submitted that in identical writ petition

being S.B. Civil Writ Petition No.14159/2018, Co-ordinate Bench of

this Court while relying up on the judgment rendered in the case

of Kulvindra Singh Vs. Rajasthan State Road Transport Corporation

[2023:RJ-JD:26885] (2 of 2) [CW-9640/2023]

& Ors. (S.B. Civil Writ Petition No.15367/2022, decided on

12.12.2022) has quashed the charge-sheet of similar nature,

issued to the similarly situated person.

5. Mr. Beniwal, learned counsel for the respondents is not in a

position to dispute the aforesaid position of facts and law.

6. This being the position and following the judgment rendered

in the case of Kulvindra Singh (supra), the present writ petition is

allowed.

7. The impugned charge-sheet dated 14.11.2018 (Annex.-1) is,

hereby, quashed and set aside.

8. The petitioner shall be entitled for all consequential benefits.

9. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 114-Mak/-

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