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Judgment
A copy of the writ petition has been supplied to Mr.
Harish Purohit, learned counsel for the respondent-
Corporation.
It is submitted by learned counsel for the parties that
the dispute raised in the present writ petition has already
been adjudicated by this Court led by Daulat Ram V.
Chairman & Managing Director, RSRTC & Ors. : S.B. Civil
Writ Petition No. 9687/2015, decided on 01.10.2015 and, therefore, the present writ petition may also be disposed of in
light of the said judgment.
This Court while deciding the case of Daulat Ram (supra)
directed as under: -
"In this background, these writ petitions deserves 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 cost".
In view of the above, the writ petition is also allowed in
the light of judgment in the case of Daulat Ram (supra) with
the same directions as quoted herein before.