Bhanwar Singh vs The Rajasthan State Road ...
2023 Latest Caselaw 5175 Raj

[2023/RJJD/017085] (1 of 2) [CW-12572/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12572/2022

1. Bhanwar Singh S/o Shri Nand Singh Chundawat, Aged About 43 Years, Resident Of Village Birdhol (Kotari), District Bhilwara, (Rajasthan).

2. Chandrabhan Singh S/o Shri Giriraj Singh, Aged About 48 Years, Resident Of Village Adhaya Kalan, District Bharatpur (Raj.).

3. Rajesh Kumar S/o Shri Mewa Ram, Aged About 50 Years, Resident Of Village Sikrora, District Bharatpur (Raj.)

4. Pushpendra Singh S/o Shri Ramnarayan Singh, Aged About 45 Years, Resident Of Village Uncha Nagla, Bahnera, District Bharatpur (Raj.).

5. Devendra Kumar S/o Shri Brajendra Singh, Aged About 49 Years, Resident Of Village Usrani, District Bharatpur (Raj.).

6. Deshraj S/o Shri Nand Kishor, Aged About 49 Years, Resident Of Village Butra Thok, Baroli Chouth, District Bharatpur (Raj.).

7. Komal Singh S/o Shri Bhajan Lal, Aged About 43 Years, Resident Of Village Damara, Tehsil Deeg, District Bharatpur (Raj.).

----Petitioners Versus

1. The Rajasthan State Road Transport Corporation, Chomu House, Parivahan Marg, Jaipur Through Its Chairman And Managing Director.

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

3. Chief Depot Manager, The Rajasthan State Road Transport Corporation, Bhilwara Depot, District Bhilwara.

4. Chief Depot Manager, The Rajasthan State Road Transport Corporation, Lohagarh Depot, District Bharatpur.

----Respondents

For Petitioner(s) : Mr. Inderjeet Yadav

[2023/RJJD/017085] (2 of 2) [CW-12572/2022]

For Respondent(s) : Mr. S. S. Shekhawat

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 24/05/2023

1. Mr. Shanker Singh, learned counsel for the respondent -

Corporation submits that prayer for which the petition has been

preferred has been refused by the co-ordinate Bench of this Court

vide its judgment dated 13.02.2020 passed by Jaipur Bench of

this Court in the case of Ram Kumar Sharma Vs.

RajasthanState Road Transport Corporation & Ors. : S.B.

Civil WritPetition No.24/2020 and the same has been affirmed

by Division Bench of this Court vide its judgment dated

12.01.2022 in D.B. Special Appeal Writ No. 556/2020 : Ram

Kumar Sharma Vs. Rajasthan State Road Transport

Corporation & Ors.

2. Mr. Yadav, learned counsel for the petitioners has tried to

distinguish the facts of the present case with the above

judgments, however, this Court hardly finds any distinction.

3. In view of the aforesaid and following the above referred

judgments, the present writ petition is dismissed.

4. The stay application also stands dismissed accordingly.

5. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(VINIT KUMAR MATHUR),J 182-SanjayS/-

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