Supreme Court - Daily Orders
Rajasthan State Road Tpt Corpn. vs Rajasthan Parivahan N.K.&A.K.S. . on 9 March, 2015
Bench: Dipak Misra, V. Gopala Gowda
SLP(C) 25927/2009
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ITEM NO.302 COURT NO.5 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.25927/2009
(Arising out of impugned final judgment and order dated 19/05/2009
in DBCSA No.770/2002 passed by the High Court of Rajasthan at
Jaipur)
RAJASTHAN STATE ROAD TPT CORPN. Petitioner(s)
VERSUS
RAJASTHAN PARIVAHAN N.K. & A.K.S. & ORS. Respondent(s)
(With appln.(s) for directions and interim relief and office
report)
WITH S.L.P.(C) No.28124/2009
(With interim relief and office report)
Date: 09/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. S. K. Bhattacharya, AOR
Mr. N.B. Paonam, Adv.
Ms. Pratibha Jain, AOR
For Respondent(s) Mr. Tushar Mehta, ASG
Mr. Ram Naresh Yadav, Adv.
Ms. Ruchi Kohli, Adv.
Mr. M.R. Calla, Sr. Adv.
Mr. Kumar Shashank, Adv.
Mr. Galav Sharma, Adv.
Mr. Shashaank Bhansali, Adv.
Signature Not Verified
Ms. Pratiksha Sharma, Adv.
Digitally signed by
Chetan Kumar
Date: 2015.03.11
Mr. Ankit Acharya, Adv.
for M/s. Parekh & Co.
18:45:11 IST
Reason:
Ms. Pragati Neekhra, AOR
SLP(C) 25927/2009
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UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. Tushar Mehta, learned Additional Solicitor General appearing for the State of Rajasthan, Mr. S.K. Bhattacharya, learned counsel appearing for the Rajasthan State Road Transport Corporation and Mr. M.R. Calla, learned senior counsel appearing for the respondents, it is directed that the State and the Corporation shall pay a sum of Rs.5,00,000/- to Mr. L.S. Rathore and Rs.70,000/- to Mr. P.N. Vyas, as full and final settlement in respect of their claims within six weeks hence.
As far as the five others are concerned, we have been apprised that the Rajasthan State Road Transport Corporation has issued two advertisements in two established newspapers inviting the claimants or their legal heirs to collect the pensionary benefits, which have been due to them as per the order of this Court, but they have not yet approached the Corporation. In such an event, we are inclined to adjourn the matter.
Let the special leave petitions be listed on
24th August, 2015, at 2.00 p.m.
(Chetan Kumar) (Tapan Kumar Chakraborty)
Court Master Court Master