Rajasthan High Court - Jodhpur
Mohammed Ali vs Sawar Mal Verma, (2025:Rj-Jd:35717) on 11 August, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:35717]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Contempt No. 23/2020
Mohammed Ali S/o Shri Mashook Ali, Aged About 62 Years, By
Caste Musalman, Resident Of House No. 2/21, Kishan Pol, Khanji
Peer, Udaipur
----Petitioner
Versus
1. Sawar Mal Verma, Managing Director, Rajasthan State
Road Transport Corporation, Parivahan Marg, Jaipur.
2. Gopal Vijayvargiya, Financial Advisor And Chief Accounts
Officer, Rajasthan State Road Transport Corporation,
Parivahan Marg, Jaipur.
3. Mahesh Upadhyaya, Chief Manager, Rajasthan State Road
Transport Corporation, Udaipur Depot Udaipur.
----Respondents
For Petitioner(s) : None present
For Respondent(s) : Mr. Harish Kumar Purohit with
Ms. Vrinda Bhardwaj
HON'BLE MS. JUSTICE REKHA BORANA
Order
11/08/2025
1. None appears for the petitioner.
2. None was present even on 12.07.2025 and 08.08.2025,
when the matter was listed.
3. Learned counsel for the respondent-Corporation submits that
subsequent to the judgment of Daulat Ram Vs. Chairman &
Managing Director, RSRTC & Ors.; S.B. Civil Writ Petition
No.9687/2015 (decided on 01.10.2015) been passed, a
Co-Ordinate Bench of this Court in bunch of contempt petitions led
by Dungav Ram Vs. Shri Raj Hans Upadhyay & Ors.; S.B
[2025:RJ-JD:35717] (2 of 3) [WCP-23/2020]
Writ Contempt No.1027/2018 (decided on 10.12.2024),
disposed the contempt petitions as under:
"14. Hence, all these petitions are disposed of with following
directions:-
(i) All the retired employees [who had filed their claims
pursuant to order dated 07.05.2024 passed in the case of
Dungav Ram (S.B. Writ Contempt No. 1027/2018) or the
order passed in the case of Tara Chand Panchal (S.B. Writ
Contempt No.1099/2019)] shall file their
objection(s)/claim(s) for determination of their retiral dues
and other benefits within a period of two months.
(ii) The claims be filed in the office of the Chief Manager of
their respective depot (from which depot the concerned
employee has retired) in two sets. It will be required of the
Chief Manager to give receipt of the claims so filed with seal
and date.
(iii) The Managing Director of the respondent - Corporation
shall within two months from today nominate one retired
accountant or higher official (Retd.) at each depot, to
adjudicate the claims so filed.
(iv) Such nominated retired employee shall work as an
'Arbitrator'.(v) It will be required of the Chief Manager of
each Depot to provide a befitting place where the Arbitrator
can have his sitting/hearing.
(vi) All the claims filed by the employees shall be sent to
the Arbitrator, who shall fix the date of hearing as per his
convenience under intimation to both the parties.
(vii) It will be required of the respondent - Corporation to
make entire service record of each of the employees,
whichever is necessary for the purpose of determination of
claim, available to the Arbitrator.
(viii) An honorarium of Rs.500/- shall be paid by each of the
employees/claimants to the Arbitrator, while the
Corporation shall also pay equal amount to him.
[2025:RJ-JD:35717] (3 of 3) [WCP-23/2020]
(ix) Out of the amount mentioned in clause (viii) above, half
of the amount (Rs.250/-) shall be paid by both the parties
to the Arbitrator at the time of first hearing. The remaining
amount of(Rs.250/- each) shall be paid by the parties
immediately before the final award is passed by the
Arbitrator.
(x) The respondent - Corporation shall also be free to file
its objections regarding the claim so lodged by the
employees.
(xi) The Arbitrator shall take summary proceedings and
pass award indicating therein the claim wise details of the
amount payable.
(xii) With the consent of all the parties, it is hereby ordered
that the determination so made by the said Arbitrator shall
be final and binding on all the parties. No legal remedy
against such order shall be permissible to any party.
(xiii) Once the amount is determined by the Arbitrator, it
will be equired of the respondent - Corporation to pay the
same on the basis of the priority as given in the circular
dated 03.11.2021 issued by the Corporation.
(xiv) Needless to mention that in case of a deceased
employee his wife or legal representative shall be free to
pursue the claim.
15. Notices of contempt are hereby discharged.
16. All the captioned contempt petitions stand disposed of
in terms of the above directions."
4. In view of the above, the present contempt petition is also
disposed of on the same terms and directions as in the case of
Dungav Ram (supra).
5. Rule is hence, discharged.
(REKHA BORANA),J
285-Devanshi/-
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