Rajasthan High Court - Jaipur
R S R T C And Anr vs Shri Vishnu Prasad Sharma Anr on 24 August, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.7191/2010 (RSRTC, Jaipur & Anr. Vs. Shri Vishnu Prasad Sharma & Anr.) Date of Order :: 24th August, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Inderjeet Singh, for the petitioners. Mr.Rajendra Arora, for the respondent/s. By the Court:
This writ petition has been filed to challenge the order dated 18.12.2009 whereby benefits have been computed pursuant to dismissal of approval application vide order dated 03.09.2002. The writ petition filed by the Corporation against the order dismissing approval application has already been dismissed by this Court today, thus now nothing remains in the present writ petition as computation of wages under Section 33(c)(2) of the Industrial Disputes Act, 1947 has been made in the light of dismissal of approval application. It is settled law that once approval application is dismissed, employee deems to be in service. Accordingly, I do not find any error in computation of wages, hence, the writ petition is dismissed. (M.N. BHANDARI), J.
Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Preety Asopa Jr.P.A.