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Rajasthan High Court - Jodhpur
Bhagwana Ram vs State Of Rajasthan (2026:Rj-Jd:9133) on 19 February, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:9133]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Civil Writ Petition No. 4124/2026
1. Bhagwana Ram S/o Shri Babulal Ji, Aged About 49 Years, R/o
Plot No. 188, 3Rd Kamla Nehru Nagar, Devi Road, Jodhpur.
2. Rukhman Singh S/o Sh. Magga Ram, Aged About 46 Years, R/
o Village Kapurdi District Barmer.
3. Chutra Ram S/o Sh. Durga Ram, Aged About 45 Years, R/o
Village And Post Bhimda, Tehsil Bayetu, District Barmer.
4. Mahesh Kumar S/o Sh. Peera Ramji, Aged About 47 Years, R/o
Village Gidda, Tehsil Chohtan, District Barmer.
5. Kirtaram S/o Sh. Dhanna Ram, Aged About 51 Years, R/o
Mukaam Post Naya Khartiya Vai Rawatsar, District Barmer.
6. Ramu Dan S/o Shri Karni Dan, Aged About 48 Years, R/o Near
Nandu Jewelers, Major Purn Singh Indira Colony, Bikaner.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary, Transport
Department, Government Of Rajasthan, Secretariat, Jaipur.
2. Rajasthan State Road Transport Corporation, Through The
Managing Director, Parivahan Marg, Choumu House, Jaipur,
Rajasthan.
3. Executive Director (Admin), Rsrtc, Parivahan Marg, Choumu
House, Jaipur, Rajasthan.
4. Chief Manager, Rsrtc Barmer Depot, Barmer, Rajasthan.
5. Chief Manager, Rsrtc Bikaner Depot, Bikaner, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Avinash Acharya
For Respondent(s) : Ms. Kamini Chauhan
HON'BLE DR. JUSTICE NUPUR BHATI
Order
19/02/2026
1. This writ petition has been filed by the petitioners with following
prayers:-
"(i) The writ petition may kindly be allowed.
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[2026:RJ-JD:9133] (2 of 3) [CW-4124/2026]
(ii) The respondents may kindly be directed to count the seniority of the
petitioners from the date of their initial appointment.
(iii) The respondents may kindly be directed to include the period of
probation of 3 years in regular service for the purpose of granting 1st
and 2nd ACP benefits to the petitioners with all consequential benefits
including seniority, annual grade increments, promotion etc;
(iv) The respondents may kindly be directed to grant the Ist & 2nd ACP
benefits to the petitioners on completion of 9 & 18 years of service
counting their seniority from the date of initial appointment and modify
the orders to that extent, if already been issued by the respondent.
(v) The respondents may kindly be directed to grant due arrears to the
petitioners along with interest @ 18% p.a.;
(vi) Quash and set aside the impugned order dt. 21.5.2004 (Ann.4)
(vii) Any other appropriate direction or order which this Hon'ble Court
deems fit in the facts and circumstances of the case may kindly be
granted. "
2. During course of arguments, learned counsel for petitioners while
referring order dated 03.05.2023 in S.B. Civil Writ Petition No.
6074/2023 titled as "Bhanwar Nath and Ors. Vs. Rajasthan
State Road Transport Corporation & Ors" decided by a Co-ordinate
Bench at Principal Seat, Jodhpur submits that the petitioners may be
granted permission to file an appropriate representation before the
respondents-Authority to consider and resolve their grievances in light
to ratio decided on 25.01.2017 in S.B. Civil Writ Petition No.
8810/2014 "Tara Chand Vs. Rajasthan State Road Transport
Corporation & Anr."
3. Learned counsel for the respondent is not in a position to refute the
same.
4. Considered the grievance raised herein, the petitioners are given a
liberty to submit a representation to the respondents-Authority within a
period of 30 days raising all grounds and the respondents-Authority are
directed to decide the representation in light of ratio as laid down in
case of Tara Chand Vs. Rajasthan State Road Transport
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[2026:RJ-JD:9133] (3 of 3) [CW-4124/2026]
Corporation (supra), and relied in case of Bhanwar Nath and
Ors. Vs. Rajasthan State Road Transport Corporation (supra). In
case of deviation, the respondents are directed to decide the
representation with a reasoned and speaking order within a period of 30
days from date of receipt of representation. After passing the order, the
respondents are under an obligation to communicate the decision to the
petitioners either by way of speed post or through E-mail, if petitioners
have provided E-mail in their representation. If the petitioners are still
aggrieved, they have a liberty to approach this Court with fresh petition.
5. With the aforesaid directions, the present writ petition with pending
application, if any, stands disposed of.
(DR.NUPUR BHATI),J
surabhii/206-
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