Rajasthan High Court - Jodhpur
Chena Ram Acharya vs The Rajasthan State Road Transport ... on 17 November, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:49572]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 22500/2025
1. Chena Ram Acharya S/o Shri Heera Lal Acharya, Aged
About 63 Years, Resident Of Ram Nagar, Nayapura,
Chokha, Mandor, Jodhpur, District Jodhpur, Rajasthan.
2. Chhote Lal Gurjar S/o Shri Rugga Ram, Aged About 57
Years, Village Post Jaguwas, Gurjar Vas, District Alwar ,
Rajasthan.
3. Satveer Singh Yadav S/o Shri Mehar Chand Yadav, Aged
About 57 Years, Resident Of Village Narwas, District
Alwar, Rajasthan.
4. Natwar Lal Sharma S/o Shri Sita Ram, Aged About 46
Years, Resident Of Ward No. 10, Chainpura, District Sikar,
Rajasthan.
5. Rajendra Kumar S/o Shri Mangi Lal, Aged About 42 Years,
Resident Of Ward No. 03, Ramnagar, Gungara, District
Sikar. Rajasthan.
6. Shankar Singh S/o Shri Lal Singh, Aged About 59 Years,
Resident Of Ward No. 12, Post Rajpura, District Sikar.
Rajasthan.
7. Pawan Kumar S/o Shri Ram Prasad, Aged About 59 Years,
Resident Of Shastri Nagar, Behind Water Works, Sikar,
District Sikar. Rajasthan.
8. Sardar Singh Yadav S/o Shri Shambhu Ram Yadav, Aged
About 60 Years, Resident Of Ahiron Ka Bas, Mandota,
District Sikar, Rajasthan.
9. Sampat Singh Ranawat S/o Shri Manohar Singh, Aged
About 61 Years, Resident Of Village Rased, Tehsil Kotri,
District Bhilwara, Rajasthan.
10. Prem Chand Sharma S/o Shri Ram Karan Sharma, Aged
About 68 Years, Resident Of Village Thukrai, District
Chittorgarh, Rajasthan.
11. Durga Lal Saini S/o Shri Kalu Lal Saini, Aged About 57
Years, Resident Of Village Devpura, Vip Colony, Bundi,
Tehsil And District Bundi, Rajasthan.
12. Chain Singh Rao S/o Shri Dalpat Singh Rao, Aged About
61 Years, Resident Of Village Baldiya Post Kanba, District
Dungarpur, Rajasthan.
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13. Chail Singh S/o Shri Chandan Singh, Aged About 83
Years, Resident Of House No. 83, Gungrot, Tehsil Siwana,
District Balotra, Rajasthan.
14. Bheru Singh Chundawat S/o Shri Gautam Singh, Aged
About 61 Years, Resident Of Village Sulawas, District
Udaipur, Rajasthan.
----Petitioners
Versus
1. The Rajasthan State Road Transport Corporation, Chomu
House, Parivahan Marg, Jaipur Through Its Chairman And
Managing Director.
2. The Executive Director (Administration), Rajasthan State
Road Transport Corporation, Parivahan Marg, Jaipur.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Falna Depot, District Pali, Rajasthan.
4. The Chief Manager, Rajasthan State Road Transport
Corporation, Dungarpur Depot, Rajasthan.
5. The Chief Manger, Rajasthan State Road Transport
Corporation, Sikar Depot, Rajasthan.
6. The Chief Manager, Rajasthan State Road Transport
Corporation, Bundi Depot, Rajasthan.
7. The Chief Manager, Rajasthan State Road Transport
Corporation, Chittorgarh Depot, Rajasthan.
8. The Chief Manager, Rajasthan State Road Transport
Corporation,pali Depot, Rajasthan.
9. The Chief Manager, Rajasthan State Road Transport
Corporation, Bhilwara Depot, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Inderjeet Yadav
For Respondent(s) : -
HON'BLE MR. JUSTICE FARJAND ALI
Order
17/11/2025
1. Heard learned counsel for the petitioners.
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2. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by a
judgment of this Court rendered in S.B. Civil Writ Petition
No.8810/2014 "Tara Chand Vs. Rajasthan State Road
Transport Corporation & Anr." decided on 25.01.2017 in the
following terms:-
"Apparently, by effect of the above circular, benefit of
second selection scale falling due to the petitioner could
only have been deferred by two years and not more. In this
background, the decision of the respondent Corporation to
defer second selection scale admissible to the petitioner
from 6.10.2008 to 6.10.2019 is totally unjustified, arbitrary
and contrary to the circulars adopted by the Corporation.
The impugned action of the respondents is thus
quashed and struck down. The respondents shall extend the
benefit of second selection scale to the petitioner by making
a deferment of two years from the date of his actualentitle-
ment. Monetary benefits flowing from the above direction
shall be paid to the petitioner within a period of six months
from today with interest @ 6% per annum from the date of
accrual till the date of actual payment. In case, the payment
is delayed beyond three months, the interest shall stand en-
hanced to 9% per annum and shall be recoverable from the
official/s responsible for causing the delay if any.
The writ petition is allowed in these terms. No
order as to costs."
3. Learned counsel further submits that the order dated
25.01.2017 was affirmed by the Division Bench in D.B. Civil
Special Appeal (Writ) No.524/2018 decided on 02.12.2021.
Against the order dated 02.12.2021 passed by the Division Bench
of this Court, a Special Leave Petition No.10330/2022 was
preferred before Hon'ble the Supreme Court and the same was
also dismissed vide judgment dated 13.07.2022.
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4. In this view of the matter, the learned counsel for the
petitioners submit that the petitioners may be permitted to file a
representation before the respondents, who shall consider the
same in light of the judgment rendered by this Court in the case
of Tara Chand (supra).
5. In view of the limited prayer made by the learned counsel for
the petitioners, the present writ petition is disposed of with a
direction that in the event of filing a representation by the
petitioners, the respondent shall decide the same within a period
of four weeks from the date of its receipt; if the case of the
petitioners falls within the purview of the law laid down by this
Court in the case of Tara Chand (supra); the same shall be
decided in terms of the judgment above.
6. Stay petition also stands disposed of.
(FARJAND ALI),J
349-divya/-
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