Rajasthan High Court - Jodhpur
Virendra Singh Ranawat vs State Of Rajasthan And Ors on 8 July, 2019
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13170/2017
M/s Kunwar Travels And Cargo Private Limited, Swaroop Ganj,
Sirohi Rajasthan Through Its Director Bhagwat Singh Ranawat
S/o Shri Jabbar Singh Ji Ranawat, Aged About 45 Years.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Department
Of Finance Expenditure-2, Secretariat, Rajasthan, Jaipur.
2. Rajasthan State Road Transport Corporation, Parivahan
Marg, Jaipur, Through Its Managing Director.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Jalore Depot, Jalore.
----Respondents
Connected With
S.B. Civil Writ Petition No. 13134/2017
M/s Kunwar Travels And Cargo Private Limited, Swaroop Ganj,
Sirohi Rajasthan Through Its Director Bhagwat Singh Ranawat
S/o Shri Jabbar Singh Ji Ranawat, Aged About 45 Years.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Department
Of Finance Expenditure-2, Secretariat, Rajasthan, Jaipur.
2. Rajasthan State Road Transport Corporation, Parivahan
Marg, Jaipur, Through Its Managing Director.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Sirohi Depot, Sirohi.
----Respondents
S.B. Civil Writ Petition No. 13141/2017
M/s Kunwar Travels And Cargo Private Limited, Swaroop Ganj,
Sirohi Rajasthan Through Its Director Bhagwat Singh Ranawat
S/o Shri Jabbar Singh Ji Ranawat, Aged About 45 Years.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Department
Of Finance Expenditure-2, Secretariat, Rajasthan, Jaipur.
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(2 of 3) [CW-13170/2017]
2. Rajasthan State Road Transport Corporation, Parivahan
Marg, Jaipur. Through Its Managing Director.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Sirohi Depot, Sirohi. ----Respondents
S.B. Civil Writ Petition No. 13143/2017
M/s Kunwar Travels And Cargo Private Limited, Swaroop Ganj,
Sirohi Rajasthan Through Its Director Bhagwat Singh Ranawat
S/o Shri Jabbar Singh Ji Ranawat, Aged About 45 Years.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Department
Of Finance Expenditure-2, Secretariat, Rajasthan, Jaipur.
2. Rajasthan State Road Transport Corporation, Parivahan
Marg, Jaipur, Through Its Managing Director.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Aburoad Depot, Sirohi.
----Respondents
S.B. Civil Writ Petition No. 13146/2017
M/s Kunwar Travels And Cargo Private Limited, Swaroop Ganj,
Sirohi Rajasthan Through Its Director Bhagwat Singh Ranawat
S/o Shri Jabbar Singh Ji Ranawat, Aged About 45 Years.
----Petitioner
Versus
1. State Of Rajathan Through The Secretary, Department Of
Finance Expenditure-2, Secretariat, Rajasthan, Jaipur.
2. Rajasthan State Road Transport Corporation, Parivahan
Marg, Jaipur. Through Its Managing Director.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Falna Depot, Pali.
----Respondents
S.B. Civil Writ Petition No. 13171/2017
Virendra Singh Ranawat S/o Sh. Ummed Singh, Resident Of
Village Post Jaswantpura, Tehsil Bhinmal, District Jalore.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Department
Of Finance Expenditure-2, Secretariat, Rajasthan, Jaipur.
(Downloaded on 09/07/2019 at 10:34:51 PM)
(3 of 3) [CW-13170/2017]
2. Rajasthan State Road Transport Corporation, Parivahan
Marg, Jaipur, Through Its Managing Director.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Jalore Depot, Jalore.
----Respondents
For Petitioner(s) : Mr. B.S. Sandhu
For Respondent(s) : Mr. Navdeep Dadhich )
Ms Richa Choudhary )on behalf of
Mr. Harish Purohit
HON'BLE MR. JUSTICE SANGEET LODHA
Order 08/07/2019 By way of these writ petitions, the petitioners have questioned the action of the Rajsthan State Road Transport Corporation in terminating their contract to operate the vehicles in Public Private Partnership ('PPP') Mode.
Learned counsel appearing for the petitioners submits that the controversy involved in the present writ petitions stand covered by a Bench decision of this Court dated 27.11.18 rendered in D.B. Special Appeal Writ No.37/18 (M/s Gurjeet Singh Vs. State of Rajasthan & Ors.) and other connected appeals. Learned counsel submits that in the light of decision of this Court in M/s Gurjeet Singh's case (supra), these petitions deserve to be dismissed.
Accordingly, the writ petitions are dismissed in light of a Bench decision of this Court in M/s Gurjeet Singh's case (supra).
(SANGEET LODHA),J 47-Vij/-
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