Rajasthan High Court - Jodhpur
Jugal Kishore Tiwari vs The Rajasthan State Road ... on 9 January, 2023
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3546/2019
Babulal Parasariya S/o Shri Harsukhram Ji, Aged About 53 Years,
R/o 60, Vishvakarma Nagar, Opposite Indane Gas Godawn,
Bhadwasiya, Jodhpur; Mobile No. 7976359717.
----Petitioner
Versus
1. The Rajasthan State Road Transport Corporation, through
Its Managing Director, Transport Bhawan, Jaipur.
2. The Executive Director (Traffic), Rajasthan State Road
Transport Corporation, Jaipur.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Jodhpur Depot, Jodhpur.
----Respondents
Connected With
S.B. Civil Writ Petition No. 1611/2019
LRs of Late Jugal Kishore Tiwari:-
1.1 Smt. Nirmala Tiwari w/o Late Shri Jugal Kishore Tiwari, aged
58 years, resident of Near Kanhaiya Kunj, Behind Krishi Mandi,
Maderna Colony, Jodhpur.
1.2 Nitin Tiwari s/o Late Shri Jugal Kishore Tiwari, aged 40
years, resident of Near Kanhaiya Kunj, Behind Krishi Mandi,
Maderna Colony, Jodhpur.
1.3 Smt. Varsha Vyas d/o Late Shri Jugal Kishore Tiwari, aged 42
years, resident of Kha-90, Bhawani Nagar, Sikar Road, Murlipura,
Jaipur.
1.4 Smt. Meenakshi Sharma d/o Late Shri Jugal Kishore Tiwari,
aged 38 years, resident of D-28, Second Floor, Front Side, Uttam
Nagar, Om Vihar, West Delhi, Delhi.
----Petitioner
Versus
1. The Rajasthan State Road Transport Corporation, through
its Managing Director, Transport Bhawan, Jaipur.
2. The Executive Director (Traffic), Rajasthan State Road
Transport Corporation, Jaipur.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Jodhpur Depot, Jodhpur.
4. The Director, Pension & Pensioners Welfare Department
(2 of 3) [CW-3546/2019]
Rajasthan, Jaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Yashpal Khileree
For Respondent(s) : Mr. Sunil Purohit
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
09/01/2023
S.B. Civil Writ Petition No. 3546/2019:-
Heard learned counsel for the parties.
Learned counsel for the parties are in agreement that the
controversy involved in the present case is squarely covered by a
judgment of this Court passed in S.B. Civil Writ Petition No.
1388/2015 :: Ibrahim Khan Vs. Raj. State Road Transport
Corporation, decided on 16.09.2022.
For the self same reasons, the writ petition is allowed. The
respondent authorities are directed to reimburse the medical claim
of the petitioner to the extent permissible in terms of Regulations,
2011. The entire exercise be taken by the respondent authorities
within a period of three weeks from the date of certified copy of
this order. It is made clear that the reimbursable amount would
also carry an interest at the rate of 6% per annum.
S.B. Civil Writ Petition No. 1611/2019:-
The case comes up on an application preferred for bringing
on record the Legal Representatives of petitioner Jugal Kishore
Tiwari, who died on 23.02.2022.
(3 of 3) [CW-3546/2019]
For the reasons mentioned in the application, the same is
allowed.
The Legal Representatives of petitioner Jugal Kishore Tiwari
are ordered to be brought on record.
Amended cause title already filed is taken on record.
Office is directed to place the same appropriately.
Heard learned counsel for the parties.
Learned counsel for the parties are in agreement that the
controversy involved in the present case is squarely covered by a
judgment of this Court passed in S.B. Civil Writ Petition No.
1388/2015 :: Ibrahim Khan Vs. Raj. State Road Transport
Corporation, decided on 16.09.2022.
For the self same reasons, the writ petition is allowed. The
respondent authorities are directed to reimburse the medical claim
of the petitioner to the extent permissible in terms of Regulations,
2011. The entire exercise be taken by the respondent authorities
within a period of three weeks from the date of certified copy of
this order. It is made clear that the reimbursable amount would
also carry an interest at the rate of 6% per annum.
(VINIT KUMAR MATHUR),J
148-149-Shahenshah/-
Powered by TCPDF (www.tcpdf.org)
