Pura Ram vs Rajasthan State Road Transport ...
2023 Latest Caselaw 10542 Raj

Rajasthan High Court - Jodhpur

Pura Ram vs Rajasthan State Road Transport ... on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42821]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 13536/2023

Pura Ram S/o Shri Hari Ram Godara, Aged About 65 Years, 2 Knj
Makkasar, Tehsil Hanumangarh, District Hanumangarh (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       Rajasthan State Road Transport Corporation, Through Its
         Chairman And Managing Director, Head Quarter Parivahan
         Marg, Jaipur.
2.       Financial Advisor Cum Chief Accounts Officer, Rajasthan
         State Road Transport Corporation, Parivahan Marg, Head
         Office, Jaipur.
3.       Chief       Manager,       Rajasthan          State        Road   Transport
         Corporation, Bikaner.
4.       Manager       (Traffic),      Rajasthan         State      Road   Transport
         Corporation, Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Mukesh Vyas
For Respondent(s)            :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/12/2023

1. Learned counsel for the petitioner at the outset makes a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioner, while

keeping into consideration the judgment passed by a Co-ordinate

Bench of this Court in the matter of Kishore Kumar Sharma v.

Rajasthan State Road Transport Corp. & Anr. : S.B. Civil

Writ Petition No.3157/2022, decided on 20.07.2022.

2. In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

[2023:RJ-JD:42821] (2 of 2) [CW-13536/2023]

representation of the petitioner, while keeping into consideration

the judgment of Kishore Kumar Sharma (Supra), by passing a

speaking order within a period of three months from the date of

receipt of certified copy of this order, strictly in accordance with

law.

3. All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 7-Sudheer/-

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