Supreme Court - Daily Orders
The General Secretary Rajasthan ... vs Sandeep Verma, Chairman And Managing ... on 1 August, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
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ITEM NO.39 COURT NO.13 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No.303/2022 in SLP(C) No.14582/2018
THE GENERAL SECRETARY RAJASTHAN
ROADWAYS EMPLOYEES UNION (AITUC) Petitioner(s)
VERSUS
SANDEEP VERMA, CHAIRMAN AND MANAGING DIRECTOR,
RAJASTHAN STATE ROAD TRANSPORT CORPORATION Respondent(s)
(FOR ADMISSION and IA No.55663/2022-EXEMPTION FROM FILING O.T. )
Date : 01-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Sanjay Parikh, Sr. Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, aDv.
Ms. Anupama Ngangom, Adv.
Mr. Sihvik Parikh, Adv.
For Respondent(s) Ms. Aishwarya Bhati, ASG
Mr. B. S. Rajesh Agrajit, Adv.
Ms. Monika Sharma, Adv.
Ms. Jyoti Rana, Adv.
Mr. Sushil Kr. Dubey, Adv.
Mr. Sunil Kumar Tomar, Adv.
Mr. Shyamal Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Ms. Aishwarya Bhati, learned Additional Solicitor General has submitted that insofar as working-out of details specified in Clauses A to C of paragraph 10 is concerned, she will impress upon the authorities to curtail the said period. She has further submitted Signature Not Verified that, however, even after the calculations are done, Digitally signed by Dr. Mukesh Nasa Date: 2022.08.02 taking 17:21:56 IST Reason: into consideration the financial position of the corporation, it may be difficult to specify the time period during which the claims can be settled.
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2. It is not in dispute that the respondent – corporation is a statutory corporation owned by the State of Rajasthan.
3. In that view of the matter, we find that it will be appropriate that the State of Rajasthan is impleaded through its Chief Secretary and Finance Secretary. The petitioner will carry out the necessary amendment during the course of the day.
4. On such amendment being carried out, issue notice to the added respondent, returnable on 29th August, 2022. In addition to normal mode of service, liberty to serve the State through learned counsel for the State is granted.
5. In the meantime, the learned Additional Solicitor General is requested to take instructions as to, within how much shortest possible time, the data which is required to be prepared as per Clauses A to C of paragraph 10 can be done.
(NEHA GUPTA) (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)