Vipin Kumar Mathur vs Rajasthan State Road Transport ...
2024 Latest Caselaw 9136 Raj

Rajasthan High Court - Jodhpur

Vipin Kumar Mathur vs Rajasthan State Road Transport ... on 19 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:42776]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 17569/2024

Vipin Kumar Mathur S/o Shri Govind Lal, Aged About 61 Years,
Resident Of House No,. 14/51, Plot No. 106, Sath Gharon Ka
Baas,      Brahmpuri,          Jodhpur,         Tehsil      And        District    Jodhpur
(Rajasthan).
                                                                            ----Petitioner
                                          Versus
1.        Rajasthan State Road Transport Corporation, Through Its
          Chairman, Chaumu House, Parivahan Marg, Near, Civil
          Lines, Jaipur, Rajasthan 302001.
2.        Managing         Director,      Rajasthan         State       Road      Transport
          Corporation, Chaumu House, Parivahan Marg, Near, Civil
          Lines, Jaipur, Rajasthan 302001.
3.        The Financial Advisor, Rajasthan State Road Transport
          Corporation, Head Office Chomu House, Parivahan Marg,
          Jaipur.
4.        Chief      Manager,          Rajasthan          State        Road       Transport
          Corporation, Jodhpur.
                                                                        ----Respondents


For Petitioner(s)               :     Mr. Inderjeet Yadav
For Respondent(s)               :     -



                  HON'BLE MR. JUSTICE FARJAND ALI

Order

19/10/2024

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:42776] (2 of 2) [CW-17569/2024]

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 153-divya/-

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