Moola Ram Acharya vs The M.D.,Adm / Trafic Rsrtc And Ors. ...
2023 Latest Caselaw 10187 Raj

Rajasthan High Court - Jodhpur

Moola Ram Acharya vs The M.D.,Adm / Trafic Rsrtc And Ors. ... on 29 November, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:41167]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 2183/2018

Moola Ram Acharya S/o Shri Sampat Ram Acharya, At Present
Posted      As       Conductor,       Rajasthan          State       Road   Transport
Corporation, R.s.r.t.c. Nagaur Depot, Nagour Raj..
                                                                         ----Petitioner
                                        Versus
1.       The Managing Director, Administration / Trafic, Rajasthan
         State Road Transport Corporation Rsrtc, Head Office,
         Jaipur Raj..
2.       The Chief Manager Administration, Rajasthan State Road
         Transport Corporation, Chomu House, Jaipur Raj..
3.       The     Manager,           Rajasthan          State         Road   Transport
         Corporation, Nagour Depot, Nagour Raj..
4.       The Executive Director Admin/transport, Rajasthan State
         Road Transport Corporation, Head Office, Jaipur Raj..
                                                                      ----Respondents


For Petitioner(s)             :     Mr. Gopal Acharya
For Respondent(s)             :     Mr. Shashank Sharma



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

29/11/2023

Learned counsel for the petitioner submits that the petitioner

would be satisfied if the respondents are directed to consider

petitioner's representation, which he is filing (four weeks from

today) in accordance with law including the judgment rendered by

Co-ordinate Bench of this Court in the case of Tara Chand

Vs.Rajasthan State Road Transport Corporation & Anr. (S.B.Civil

Writ Petition No.8810/2014), decided on 25.01.2017.

[2023:RJ-JD:41167] (2 of 2) [CW-2183/2018]

Mr. Shashank Sharma, learned counsel for the respondent -

Corporation submitted that petitioner's case is not covered by the

judgment in the case of Tara Chand (supra).

Be that as it may.

At the request of learned counsel for the petitioner, the

present writ petition is disposed of with a direction to the

respondents to consider petitioner's representation (if filed within

four weeks from today) in accordance with law including the

judgment rendered in the case of Tara Chand (supra).

In case, a representation is so addressed within the aforesaid

period, the respondents shall consider and decide the same in

accordance with law within a period of eight weeks from the date

of receipt of the representation.

It is, however, made clear that the direction to decide

petitioner's representation has been issued only with a view to

ensure expeditious redressal of his grievance and the same may

not be construed to be a direction to decide it in a particular

manner.

All the interlocutory applications including the stay

application also stand disposed of accordingly.

(KULDEEP MATHUR),J 123-KshamaD/-

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