Rajasthan High Court - Jodhpur
M/S.Rajendra Kumar vs State Of Rajasthan And Ors on 11 July, 2019
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8132/2017
M/s Rajendra Kumar S/o Shri Sajan Ram, R/o Gram Post
Naharwali, Tehsil Anoopgarh, District Sri Ganganagar.
----Petitioner
Versus
1. The State Of Rajasthan Through The Secretary,
Department Of Finance Expenditure-2, Secretariat,
Rajasthan, Jaipur.
2. Rajasthan State Road Transport Corporation, Through Its
Managing Director, Parivahan Marg, Jaipur.
3. Chief Manager, Rsrtc, Anoopgarh Depot, District Sri
Ganganagar Raj..
----Respondents
For Petitioner(s) : Mr. Baltej Sandhu
For Respondent(s) : Mr. Navdeep Dadhich on behalf of
Mr. Harish Purohit
HON'BLE MR. JUSTICE SANGEET LODHA
Order 11/07/2019 By way of this writ petition, the petitioner has questioned the action of the Rajsthan State Road Transport Corporation in terminating his contract to operate the vehicle in Public Private Partnership ('PPP') Mode.
Learned counsel appearing for the petitioner 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 (Downloaded on 11/07/2019 at 10:42:42 PM) (2 of 2) [CW-8132/2017] submits that in the light of decision of this Court in M/s Gurjeet Singh's case (supra), this petition deserves to be dismissed.
Accordingly, the writ petition is dismissed in light of a Bench decision of this Court in M/s Gurjeet Singh's case (supra).
(SANGEET LODHA),J 54-Vij/-
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