Rajasthan High Court - Jodhpur
Ratan Lal Aacharya vs State Of Rajasthan on 12 March, 2019
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Misc Application No. 263/2018
Ratan Lal Aacharya S/o Shri Bhanwar Lal Aacharya, Aged About
60 Years, R/o Idwa, Tehsil Degana, District Nagaur (Raj.), At
Present R/o Miyon Ka Bera, B.j.s. Colony, Jodhpur, Rajasthan.
----Petitioner
Versus
1. State of Rajasthan, the Secretary, Rajasthan State Road
Transport Corporation (RSRTC), Secretariat, Jaipur.
2. The General Manager (Admin), Rajasthan State Road
Transport Corporation, Jaipur.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Jodhpur Deport, Jodhpur.
----Respondents
For Petitioner(s) : Mr. Gopal Acharya.
For Respondent(s) : Mr. Harish Purohit.
HON'BLE MR. JUSTICE P.K. LOHRA
Order 12/03/2019 Matter comes upon application for recalling order dated 14 th of August, 2018, whereby Civil Writ Petition No.9316/2016 was disposed of in light of earlier order passed in Daulat Ram V/s. Chairman & Managing Director, RSRTC & Ors. (S.B. Civil Writ Petition No.9687/2015 decided on 1st of October, 2015).
In the application, it is, inter alia, averred that applicant- petitioner has not been granted the benefits of selection grades. Suffice it to observe in this behalf that the case has been disposed of for grant of retiral benefits in terms of decision in Daulat Ram (supra), and therefore, no case for recalling the order is made out.
(2 of 2) [WMAP-263/2018] Consequently, the application is rejected. However, in case the applicant is having any subsisting grievance, then he shall be at liberty to avail appropriate remedy in accordance with law.
(P.K. LOHRA),J 90-a.asopa/-
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