Rajasthan High Court - Jaipur
R S R T C And Ors vs Shivraj Singh on 20 September, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Special Appeal Writ No. 1012 / 2017
1. Rajasthan State Road Transport Corporation, Through Its
Chairman Cum Managing Director, Parivahan Marg, Jaipur (Raj.)
2. The Executive Director (Administration), R.S.R.T.C., Head
Office, Jaipur.
3. The Executive Director (Transport), R.S.R.T.C., Head Office,
Jaipur.
----Appellants
Versus
Shivraj Singh Son of Shri Jeevan Singh, Resident of 68, Vikas
Nagar, Kalwar Road, Jhotwara (Raj.).
----Respondent
_____________________________________________________ For Appellant(s) : Mr. Nitranjan Singh on behalf of Mr. Alok Chaturvedi.
_____________________________________________________ HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI Order 20/09/2017 (1) Heard learned Counsel for the appellants. (2) The appellants are treating roster points to be identified with reference to the vacancies to be filled; a view which is legally incorrect. Roster points have to be determined on the cadre strength.
(3) If this be so, learned Counsel for the appellants does not dispute that the roster point for reservation identified by the learned Single Judge is correct. 2% of the posts under the appellants were reserved for departmental employees. The roster (2 of 2) [SAW-1012/2017] point has accordingly to be determined on the cadre strength and not with reference to the vacancies notified to be filled up. (4) The writ-appeal is dismissed in limine. (DINESH CHANDRA SOMANI),J. (PRADEEP NANDRAJOG),C.J. N.Gandhi/15