Rajasthan High Court - Jaipur
Gurmeet S Ingh vs R S R T C And Ors on 25 April, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 5437 / 2016
Gurmeet Singh S/o Shri Kesar Singh,, Aged About 47 Years,
Village & Post Chak 6Y Post Office Kaliya District Sriganganagar
(Raj.)
----Petitioner
Versus
1. Rajasthan State Roadways Transport Corporation Through Its
Managing Director, ,, Chomu House, Jaipur (Rajasthan)
2. The Executive Director (Mechanical), Rajasthan State Roadways
Transport Corporation,, Jaipur (Rajasthan)
3. The Chief Manager, Rajasthan State Roadways Transport
Corporation, Churu Depot, District Churu (Raj.)
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 25/04/2017 Learned counsel for the petitioner, at the very outset, submits that the controversy raised in the instant writ application stands resolved in view of the adjudication made by a Coordinate Bench of this Court in the case of Ghanshyam Sharma Versus Rajasthan State Road Transport Corporation & Ors.: S.B. Civil Writ petition Number 15198/2011, decided on 27th November, 2015.
It is further contended that opinion aforesaid has been confirmed by the Division Bench in an intra-court appeal; D.B. Civil Special Appeal (Writ) No.291/2016: Rajasthan State Road Transport Corporation & Ors. Versus Ghanshyam, decided on 25 th November, 2016.
(2 of 2) [CW-5437/2016] It is further urged that for the present; the petitioner would be satisfied, if the State-respondents are directed to consider and decide the representation of the petitioner, within a time frame, which he is ready and willing to address within two weeks hereinafter.
In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioner to address a comprehensive representation enclosing copies of the orders in the case of Ghanshyam (supra).
In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law. However, in no case later than four weeks from the date of receipt of the representation along with a certified copy of this order.
With the observations and directions, as indicated above, the writ as well as stay application stand disposed off.
(VEERENDR SINGH SIRADHANA)J. SS/161