Rajasthan High Court - Jodhpur
Smt. Naini Devi vs Rsrtc & Ors on 29 May, 2017
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6338 / 2017
Smt. Naini Devi W/o Late Shri Bhawani Singh, Aged About 54
Years, B/c Godara (Jat) R/o Village Kharnal District, Nagour.
----Petitioner
Versus
1. Rajasthan State Road Transport Corporation Through Its
Chairman & Managing Director,, Parivahan Marg, Jaipur.
2. The Account Officer (Budget) Rajasthan State Road Transport
Corporation,, Head Quarter Parivahan Marg, Jaipur
3. The Chief Manager, Rajasthan State Road Transport
Corporation,, Anoopgarh Depot, District Shri Ganganagar.
4. The Manager (Finance), Rajasthan State Road Transport
Corporation,, Anoopgarh Depot, District Shri Ganganagar.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr.D.D.Chitlangi
For Respondent(s) : Mr.Rakesh Patel
_____________________________________________________
JUSTICE DINESH MEHTA
Order
29/05/2017
Issue notices.
Mr. Rakesh Patel, accepts notices on behalf of the
respondents.
The copy of the petition has already been supplied to the
learned counsel for the respondents.
It is not disputed that the issue involved in the present writ
petition is squarely covered by the ratio of judgment rendered by
this Court in the case of Daulat Ram Vs. Chairman & Managing
Director, Rajasthan State Road Transport Corporation &
(2 of 2)
[CW-6338/2017]
ors. (S. B. Civil Writ Petition No.9687/2015) decided on
01.10.2015. In the case of Dault Ram (supra), the Court directed
as under :-
"In this background, these 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 the dues at
the earliest. No order as to costs."
In view of the above, the present writ petition is also allowed
in the same terms as in the judgment rendered in the case of
Daulat Ram (supra).
DINESH MEHTA, J.
Kshama Dixit S-138