Rajasthan High Court - Jodhpur
Dal Chand Jat vs Rajasthan State Road Transport ... on 19 November, 2019
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 17182/2019
Dal Chand Jat
----Petitioner
Versus
Rajasthan State Road Transport Corporation
----Respondent
For Petitioner(s) : Mr. P.C.Sharma
For Respondent(s) : Mr. Suniel Purohit
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 19/11/2019 Mr. Suniel Purohit, Advocate puts in appearance on behalf of respondent-Corporation. It is stated that the controversy involved in this writ petition is covered by this Court judgment in Daulat Ram Vs. Chairman & Managing Director, RSRTC & Ors. (SBCWP No.9687/2015) decided on 01.10.2015 and hence the present writ petition may also be disposed of in light of the said judgment.
This Court while deciding the case of Daulat Ram (supra), directed as under:-
"In this background, these writ petitions deserve to be and are hereby allowed. The respondent Corporation is directed to reimburse the entire dues of all its retired employees under all heads including retiral benefits, overtime, night allowance, earned leave etc. within a period of six months. The due amount shall carry interest @ 6% p.a. from the date of accrual till the date of actual payment. The petitioners shall be at liberty to submit detailed representations to the concerned officers to settle the accounts and facilitate the assessment of dues at the earliest. No order as to costs."(Downloaded on 19/11/2019 at 08:51:04 PM)
(2 of 2) [CW-17182/2019] In view of above, this writ petition is also allowed in light of the judgment in case of Daulat Ram (supra) with the same directions, as quoted hereinbefore.
(SANDEEP MEHTA),J 73-Mamta/-(Downloaded on 19/11/2019 at 08:51:04 PM)
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