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Rajasthan High Court - Jodhpur
Moti Lal Sharma vs The Rajasthan State Road Transport ... on 25 March, 2026
[2026:RJ-JD:13987]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6314/2026
1. Moti Lal Sharma S/o Shri Kishan Lal Sharma, Aged About
63 Years, Resident Of Near Sub Health Center, Main Road
Piladar, Tehsil Sarda, District Salumber (Rajasthan).
2. Heera Lal Paliwal S/o Shri Durga Shankar Paliwal, Aged
About 66 Years, Resident Of House No. 3/27, Housing
Board Colony, Govardhan Wilas, Udaipur, Tehsil And
District Udaipur (Rajasthan).
3. Onkar Singh S/o Shri Laxman Singh Shaktawat, Aged
About 64 Years, Resident Of Rajput Mohalla, Road Ji Ka
Khera, District Chittorgarh (Rajasthan).
4. Karan Singh Panwar S/o Shri Shiv Sing Panwar, Aged
About 44 Years, Resident Of Near Sr. Sec. School Obri,
Sangwara, District Dungarpur (Rajasthan).
5. Chandraveer Singh Chouhan S/o Shri Vijay Singh
Chouhan, Aged About 40 Years, Resident Of Village Post
Gharmala, District Dungarpur (Rajasthan).
6. Mani Lal Roat S/o Shri Bhanji Roat, Aged About 47 Years,
Resident Of Village Sarkan Sai, Asela, District Dungarpur
(Rajasthan).
7. Naresh Kumar Road S/o Shri Ramji Roat, Aged About 47
Years, Resident Of Ward No. 6, Nai Basti, Village Pospt
Divda, Khadagda, District Dungarpur (Rajasthan).
8. Vijay Singh S/o Shri Surendra Singh Rajawat, Aged About
44 Years, Resident Of Nadouti, District Karauli
(Rajasthan).
9. Vijay Singh Mehara S/o Shri Raghuveer Singh, Aged
About 59 Years, Resident Of Ward No. 5, Harijan Mohalla,
Darbarpur, District Alwar (Rajasthan).
10. Shishpal S/o Shri Harchand, Aged About 78 Years,
Resident Of Village Nizampura, Chanana, Tehsil Chirawa,
District Jhunjhunu (Rajasthan).
11. Jagdish Prasad Jat S/o Shri Prabhati Lal Jat, Aged About
62 Years, Resident Of Village Nangal Bharda, Jaipur
(Rajasthan).
----Petitioners
Versus
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[2026:RJ-JD:13987] (2 of 4) [CW-6314/2026]
1. The Rajasthan State Road Transport Corporation, Choumu
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, Chittorgarh Depot, District Chittorgarh.
4. The Chief Manager, Rajasthan State Road Transport
Corporation, Udaipur Depot, District Udaipur (Rajasthan).
5. The Chief Manager, Rajasthan State Road Transport
Corporation, Dungarpur Depot, District Dungarpur.
6. The Chief Manager, Rajasthan State Road Transport
Corporation, Hindaun Depot, District Karauli (Rajasthan).
7. The Chief Manager, Rajasthan State Road Transport
Corporation, Sikar Depot, District Sikar (Rajasthan).
8. The Chife Manager, Rajasthan State Road Transport
Corporation, Jaipur Depot, District Jaipur (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Inderjeet Yadav
For Respondent(s) : ----
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
25/03/2026
1. 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
PetitionNo.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
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[2026:RJ-JD:13987] (3 of 4) [CW-6314/2026]
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 actual
entitlement. 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 enhanced 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."
2. 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.
3. 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).
4. 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
petitioner 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.
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5. Stay petition also stands disposed of.
(SANJEET PUROHIT),J
136-Arjun/-
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