Ram Ratan vs Rsrtc And Ors (2025:Rj-Jd:45421)
2025 Latest Caselaw 14263 Raj

Rajasthan High Court - Jodhpur

Ram Ratan vs Rsrtc And Ors (2025:Rj-Jd:45421) on 15 October, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:45421]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 11680/2016

Ram Ratan S/o Shri Ram Prasad Vaishnav, Caste- Vaishnav, R/o
Village And Post- Mundawa, District- Nagaur Rajasthan. Hall
Retd. Bus Conductor, R.s.r.t.c., Sirohi
                                                                      ----Petitioner
                                       Versus
1.         The Rajasthan State Road Transport Corporation Through
           Its Chairman-Cum-Managing Director, Parivahan Marg,
           Jaipur, Rajasthan.
2.         The Chief Depot Manager, Rajasthan State Road Transport
           Corporation R.s.r.t.c, Director Sirohi, Rajasthan
3.         The General Manager Pension, R.s.r.t.c. Parivahan Marg,
           Jaipur, Rajasthan
                                                                   ----Respondents


For Petitioner(s)            :     Mr. S.P. Sharma
For Respondent(s)            :     Dr. Harish Purohit



                  HON'BLE MR. JUSTICE FARJAND ALI

Order

15/10/2025

1. After arguing the matter to some extent, learned counsel for

the petitioner seeks withdrawal of the writ petition and prays for

issuance of certain directions to the respondents to decide the

respresentation to be submitted by the petitioner raising all his

grievance.

2. The prayer seems to be genuine. Accordingly, the writ

petition is disposed of. The petitioner shall submit a

representation to the Managing Director of the respondent RSRTC

averring therein all those grounds, which have been raised in this

writ petition, within a period of 30 days. After receipt of the

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[2025:RJ-JD:45421] (2 of 2) [CW-11680/2016]

representation, the Managing Director would consider the same in

accordance with law, rules, prevailing scheme and judgments,

particularly the judgment passed by this court in the case of

Kulvindra Singh Vs. The State of Rajasthan (S.B.C.W.P.

No.15367/2022 decided on 12.12.2022), as per which, no

charge sheet can be issued for less revenue generation. It is also

expected from the Managing Director that he would take note of

the legal aspect that minor penalty issues must have been decided

before superannuation of the incumbent. The representation shall

be decided objectively within a period of 60 dyas from the date of

receipt of the same. Nothing would preclude the petitioner to

approach this court again if the grievances are not addressed

suitably or persists in any manner. In case the representation

succeeds, consequential benefits shall follow. Delayed payment

and accruable interest shall also be taken note of.

(FARJAND ALI),J 178-Pramod/-

(Uploaded on 16/10/2025 at 02:54:43 PM)

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