Narendra Singh Rathore vs The Rajasthan State Road Transport ...
2024 Latest Caselaw 8769 Raj

Rajasthan High Court - Jodhpur

Narendra Singh Rathore vs The Rajasthan State Road Transport ... on 7 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41075]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16333/2024

Narendra Singh Rathore S/o Shri Mod Singh Ji, Aged About 65
Years, Resident Of Village Post Kakani, Tehsil Luni, District
Jodhpur - (Raj.).
                                                                           ----Petitioner
                                          Versus
1.        The Rajasthan State Road Transport Corporation, Through
          Managing         Director,        Head        Office,        Choumu     House,
          Parivahan Marg Jaipur.
2.        The       Chairman,          Rajasthan          State        Road     Transport
          Corporation, Head Office, Choumu House, Parivahan Marg
          Jaipur.
3.        The Financial Advisor, Rajasthan State Road Transport
          Corporation, Head Office, Choumu House, Parivahan
          Marg, Jaipur.
4.        The Chief Manager/depot Manager, Rajasthan State Road
          Transport Corporation, Jodhpur Depot.
                                                                        ----Respondents


For Petitioner(s)               :     Mr. Sukesh Bhati
For Respondent(s)               :     Ms. Shashi Vaishnav for
                                      Mr. Dinesh Kumar Joshi



                HON'BLE MR. JUSTICE FARJAND ALI

Order

07/10/2024

1. It is submitted by learned counsel for the parties that the

dispute raised in present writ petition has already been

adjudicated by this Court in Daulat Ram Vs. Chairman &

Managing Director, RSRTC & Ors. (S.B. Civil Writ Petition

No.9687/2015, decided on 01.10.2015) and, therefore, the

present writ petition may also be disposed of in light of the said

judgment.

[2024:RJ-JD:41075] (2 of 2) [CW-16333/2024]

2. This Court, while deciding the case of Daulat Ram

(supra),directed as under:-

"In this background, these writ petitions deserve to be and are hereby allowed. The respondent Corporations directed to reimburse the entire dues of all its retired employees under all heads including retiral benefits, overtime, night allowance, earned leave etc. within a period of six months. The due amount shall carry interest @ 6% p.a. from the date of accrual till the date of actual payment. The petitioners shall be at liberty to submit detailed representations to the concerned officers to settle the accounts and facilitate the assessment of dues at the earliest.

No order as to costs."

3. In view of above, this writ petition is also allowed in light of

the judgment in case of Daulat Ram (supra) with the same

directions, as quoted hereinbefore.

4. The stay application also stands disposed of.

(FARJAND ALI),J 35-divya/-

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