Rajasthan High Court - Jodhpur
Sohan Lal Bishnoi & Ors vs Raj. State Road Trans. Corpn. & Anr on 10 February, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
SB Civil Writ Petition No.562/2012
Sohan Lal Bishnoi & ors versus RSRTC & anr
10.2.2012
HON'BLE MR. JUSTICE MN BHANDARI
Mr Mahaveer Bishnoi - for petitioners
BY THE COURT:
Learned counsel for petitioners submits that the controversy involved in this writ petition has been settled by this court in the bunch of writ petitions led by SB Civil Writ Petition No. 13855/2011 "Prem Prakash Sharma Versus RSRTC & anr"
decided on 9.11.2011 at Jaipur Bench. Therefore, petition may be disposed of with liberty to the petitioners to make a representation to the respondents.
In view of the prayer made, writ petition so as the stay application are disposed of with liberty sought for. In case of representation, respondents are directed to consider and decide the same in view of the judgment referred to above.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW