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Judgment
(1) In the present writ petition, while seeking his retiral dues and payment of pension, petitioner has also made a prayer that petitioner’s pension be
determined, while considering him to be a regular employee w.e.f. 01.04.1998 in place of 01.04.1999.
(2) While keeping petitioner’s right with respect to his date of regularization reserved, the present writ petition is allowed in terms of the following
directions given by this Court rendered in the case of Daulat Ram Vs. Chairman & Managing Director, RSRTC & Ors. (S.B. Civil Writ Petition
No.9687/2015, decided on 01.10.2015):-
“In this background, these writ petitions deserve to be and are hereby allowed. The respondent Corporations 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 dues at the earliest.
No order as to costs.â€
(3) The stay application also stands disposed of.
(4) Petitioner shall be free to take up his cause relating to date of regularization once his retiral dues including pension are determined/paid by way of
filing representation or by filing a fresh writ petition.