Hanuman Ram vs The Rajasthan State Road Transport ...
2025 Latest Caselaw 4502 Raj

Rajasthan High Court - Jodhpur

Hanuman Ram vs The Rajasthan State Road Transport ... on 14 January, 2025

[2025:RJ-JD:2375]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10300/2021

Hanuman Ram S/o Sh. Ramnarayan, Aged About 59 Years, By
Cast Bishnoi, R/o Satjanda, Tehsil - Raisinghnagar, District - Sri
Ganganagar. At Present Working On The Post Conductor Posted
At Rajasthan State Transport Corporation, Anupgarh, Depot
District - Sri Ganganagar.
                                                                    ----Petitioner
                                    Versus
1.       The Rajasthan State Road Transport Corporation, Chomu
         House, Parivahan Marg, Jaipur Through Its Chairman Cum
         Managing Director.
2.       The Executive Director (Traffic), Rajasthan State Road
         Transport Corporation, Parivahan Marg, Jaipur.
3.       The Chief Depot Manager, Rajasthan State Road Transport
         Corporation,     Sri     Ganganagar             Depot,     District    Sri
         Ganganagar.
4.       Accounts    Officer      (Pention),        Rajasthan       State      Road
         Transport Corporation, Headquarter, Jaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Shardul Bishnoi.
For Respondent(s)         :     Mr. Shashank Sharma.


               HON'BLE MR. JUSTICE ARUN MONGA

Order

14/01/2025

1. Both the learned counsels are ad idem that the controversy

raised by the petitioner herein is no more res-integra in view of

the judgment rendered in the case of Vasudev & Ors. Vs.

Rajasthan State Road Transport Corporation & Ors.: S.B.

Civil Writ Petition No.7685/2020, decided on 13.10.2022 by a

Coordinate Bench of this Court.

[2025:RJ-JD:2375] (2 of 2) [CW-10300/2021]

2. In view of the aforesaid consensus, the instant writ petition

is also disposed of by joint consent in the same terms as

judgment ibid. Like in the case of petitioners in judgment ibid, in

the present case as well any deductions already made qua the CPF

scheme from the account of the petitioner, shall be adjusted

towards the GPF contribution.

3. All pending application(s), if any, also disposed of.

(ARUN MONGA),J 34-Sumit/-

Powered by TCPDF (www.tcpdf.org)