Rajasthan High Court - Jaipur
Smt Vimla Devi And Ors vs R S R T C And Ors on 22 February, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 14849 / 2015
1. Smt Vimla Devi Wife of Late Shri Ram Kunwar, aged 53
years.
2. Dinesh Kumar Son of Late Shri Ram Kunwar, aged 33 years.
3. Lokesh Son of Late Shri Ram Kunwar, aged 30 years.
4. Rajesh Son of Late Shri Ram Kunwar, aged 24 years.
5. Hemraj Son of Late Shri Ram Kunwar, aged 21 years.
All Residents of Village Sangrampura, Tehsil Niwai, District
Tonk (Rajasthan).
----Petitioners
Versus
1. Rajasthan State Road Transport Corporation, Jaipur through
its Managing Director.
2. The Executive Manager (Traffice & Establishment) cum-
Appellate Authority, Rajasthan State Road Transport Corporation,
Jaipur.
3. The Chief Manager-cum- Authorized Disciplinary Authority,
Rajasthan State Road Transport Corporation, Tonk Depot, Tonk.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Akhil Simlote with Mr. Prakash Yadav & Mr. Bhupendra Sharma For Respondent(s) : ........................ _____________________________________________________ HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 22/02/2017 The petitioners, who are the legal representatives of late Shri Ram Kunwar, Conductor in the Roadways have approached this Court challenging the order passed against the deceased Late Shri Ram Kunwar, whereby his services were dispensed with vide order dated 11.4.2014 and the appeal was also rejected on 28.2.2014.
Admittedly the statutory remedy is available under the (2 of 2) [CW-14849/2015] Industrial Dispute Act, 1947, whereby a reference can be made to the Industrial Tribunal/Labour Court by filing a claim.
Accordingly, the writ petition is dismissed on account of statutory efficacious alternate remedy available to the petitioners. If a dispute thereabout is raised by them before the Labour Court, the same shall be taken up directly and after submission of the claim, the dispute would be decided by Labour Court, Jaipur within a period of 9 months from the date of submission of the claim.
With the aforesaid observation, the writ petition is disposed of.
(SANJEEV PRAKASH SHARMA)J. Anu/25