Rajasthan High Court - Jaipur
M D R S R T C &Anr; vs Krishan Gopal Taylor on 24 March, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 4200 / 2016
1. Managing Director, Rajasthan State Road Transport Corporation,
Parivahan Marg, Jaipur.
2. Regional Manager, Rajasthan State Road Transport Corporation,
Ajmer Present Chief Manager, Rajasthan State Road Transport
Corporation-Byawar Depot.
----Petitioner
Versus
Krishan Gopal Taylor S/o Shri Bhawar Lal Taylor, the Than
Conductor, Rajasthan State Road Transport Corporation, Byawar
Depot, at present resident of Mukam Post - Paran, Tehsil Kekri,
Distrit Ajmer Rajasthan.
----Respondent
_____________________________________________________ For Petitioner(s) : None present For Respondent(s) : Mr. Ankul Gupta _____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Judgment 24/03/2017 Mr. Ankul Gupta, the learned counsel for the respondent has contended that in the present writ petition, fairness of the inquiry has been challenged. The learned counsel for the respondent contended that subsequently, the final order has been passed by the Labour Court on 21.10.2016 and furthermore, the award of the Labour Court has been challenged by the petitioners by filing writ petition, bearing No. SBCWP No.999/2017.
The learned counsel for the respondent contends that in view of the above, the present petition has been rendered infructuous.
(2 of 2) [CW-4200/2016] None is present on behalf of the petitioners to controvert the statement made by the learned counsel for the respondent. Consequently, the present petition is dismissed for default.
(KANWALJIT SINGH AHLUWALIA)J. Mak/-