Rajasthan High Court - Jodhpur
Devi Lal vs The Rajasthan State Road Transport ... on 12 November, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11640/2020 Devi Lal S/o Shri Hemraj Kumawat, Aged About 61 Years, B/c Kumawat, Resident Of Village Post Bichore, Tehsil Begun, District Chittorgarh (Raj.).
----Petitioner Versus
1. The Rajasthan State Road Transport Corporation, Through Managing Director, Head Office, Choumu House, Parivahan Marg, Jaipur.
2. The Chairman, Rajasthan State Road Transport Corporation,s Head Office, Choumu House, Parivahan Marg, Jaipur.
3. The Financial Advisor, Rajasthan State Road Transport Corporation, Head Office, Choumu House, Parivahan Marg, Jaipur.
4. The Chief Manager/depot Manger, Rajasthan State Road Transport Corporation, Jodhpur Depot.
----Respondents For Petitioner(s) : Mr. Devendra Soni for Mr. Sukesh Bhati For Respondent(s) : Mr. Suniel Purohit JUSTICE DINESH MEHTA Order 12/11/2020 It is submitted by learned counsel for the parties that the dispute raised in present writ petition has already been adjudicated by this Court in Daulat Ram Vs. Chairman & Managing Director, RSRTC & Ors. (S.B. Civil Writ Petition No.9687/2015, decided on 01.10.2015) and, therefore, the present writ petition may also be disposed of in light of the said judgment.
(Downloaded on 12/11/2020 at 09:34:58 PM)(2 of 2) [CW-11640/2020] This Court, while deciding the case of Daulat Ram (supra),directed as under:-
"In this background, these writ petitions deserve to be and are hereby allowed. The respondent Corporations directed to reimburse the entire dues of all its retired employees under all heads including retiral benefits, overtime, night allowance, earned leave etc. within a period of six months. The due amount shall carry interest @ 6% p.a. from the date of accrual till the date of actual payment. The petitioners shall be at liberty to submit detailed representations to the concerned officers to settle the accounts and facilitate the assessment of dues at the earliest.
No order as to costs."
In view of above, this writ petition is also allowed in light of the judgment in case of Daulat Ram (supra) with the same directions, as quoted hereinbefore.
The stay application also stands disposed of.
(DINESH MEHTA),J 100-A.Arora/-
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