Nizamudeen S/o Late Mohammed Khan vs Rajasthan State Road Transport Corporation

The present writ petition has been filed under Article 226 of the Constitution of India seeking grant of retiral benefits. It is contended by the counsel appearing on behalf of the petitioner that the matter stands settled by a judgment rendered in Daulat Ram V/s Chairman & Managing Director, Rajasthan State Road Transport Corporation & Ors. (S.B.Civil Writ Petition No.9687/2015) decided on 01.10.2015, therefore, the present writ petition can be disposed of in the light of aforesaid judgment.

Heard.

Issue notice. Mr.Harish Purohit who is present in the court today is directed to accept accept the notices on behalf of the respondent Corporation. Let two sets of the writ petition be served upon the counsel appearing on behalf of the respondent Corporation. Learned counsel for the respondent- Corporation has not been able to distinguish the facts of the present case to that of Daulat Ram's case (Supra).

I have perused the record of the case and find that the dispute raised in the present writ petition is no longer res-integra.

This court while deciding the case of Daulat Ram (supra) 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 above, this writ petition is also allowed in the same terms as in the judgment rendered in the case of Daulat Ram (supra). No order as to costs.