Rajasthan High Court - Jaipur
Gulab Chand Pandey vs R S R T C And Ors on 6 October, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Writ Miscellaneous Application No. 304 / 2017
Gulab Chand Pandey
----Petitioner
Versus
R S R T C And Ors
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Vinayak Joshi For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 06/10/2017 The matter comes up on misc application No. 304/2017, with a prayer for recall of the order dated 28th April, 2017.
Learned counsel for the respondent- Corporation submits that though a copy of the writ application was furnished to him.; however, his name was reflected in the cause list, and therefore, he has not put in his appearance on 28 th April, 2017, while the matter was disposed off with a direction for representation.
I have heard learned counsel for the applicant and perused the order dated 28th April, 2017.
The fact that the identical controversy was raised, considered and decided in the case of Ghanshyam Sharma Vs. Rajasthan State Road Transport Corporation & Ors., on 27 th November, 2015, in SBCWP No. 15198/2011; is not in dispute. Further, the adjudication in the case of Ghanshyam Sharma (supra) was also confirmed by Division Bench declining intra-Court appeal of the (2 of 2) [WMAP-304/2017] applicant- Corporation.
In view of the above, this Court finds no good ground to recall the order dated 28th April, 2017.
Accordingly, the misc. application is hereby dismissed.
(VEERENDR SINGH SIRADHANA)J. Pooja/9