Anoop Chand vs Rajasthan State Road Transport ...
2025 Latest Caselaw 15539 Raj

Rajasthan High Court - Jodhpur

Anoop Chand vs Rajasthan State Road Transport ... on 17 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:49527]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 20997/2025

Anoop Chand S/o Shri Dungar Ramji, Aged About 50 Years, R/o
Village Dhorimanna, Jatiyon Ka Bas, Tehsil Guda Malini, District
Barmer. (Presently Posted As Conductor In Barmer Depot).
                                                                    ----Petitioner
                                    Versus
1.       Rajasthan State Road Transport Corporation, Through
         Managing Director, Parivahan Marg, Choumu House,
         Jaipur (Rajasthan).
2.       The Executive Director, (Administration), Rsrtc, Parivahan
         Marg, Choumu House, Jaipur (Rajasthan).
3.       Chief Manager, Rsrtc Barmer Depot, Barmer.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Avinash Acharya
For Respondent(s)         :     Ms. Kamini Chauhan



                HON'BLE MR. JUSTICE FARJAND ALI

Order

17/11/2025

1. By way of present writ petition, the petitioner has challenged

order dated 24.08.2022 (Annexure-3).

2. On perusal of the record, this Court finds that only charge

against the petitioner is that he was able to generate lesser

revenue as compared to revenue generated by others.

3. Learned counsel for the petitioner submitted that there are

catena of judgments rendered by this Court in which similar

charge-sheets have been quashed.

4. Learned counsel submitted that in identical writ petition

being S.B. Civil Writ Petition No.14159/2018, the co-ordinate

Bench of this Court while relying up on the judgment rendered in

(Uploaded on 18/11/2025 at 04:49:04 PM)

[2025:RJ-JD:49527] (2 of 2) [CW-20997/2025]

the case of Kulvindra Singh Vs. Rajasthan State Road

Transport Corporation & Ors. : S.B. Civil Writ Petition

No.15367/2022, decided on 12.12.2022 has quashed the

charge-sheet of similar nature, issued to the similarly situated

person.

5. Ms. Kamini Chouhan, learned counsel for the respondents is

not in a position to dispute the aforesaid position of facts and law.

6. This being the position and following the judgment rendered

in the case of Kulvindra Singh (supra), the present writ petition is

allowed.

7. The impugned order dated 08.08.2019 (Annexure-2) is,

hereby, quashed and set aside.

8. The petitioner shall be entitled for all consequential benefits.

9. The stay application also stands disposed of accordingly.

(FARJAND ALI),J 105-Pramod/-

(Uploaded on 18/11/2025 at 04:49:04 PM)

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