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Judgment
Learned counsel for the parties are ad idem that the present
case is squarely covered by a judgment dated 07.02.2017
rendered in S.B. Civil Writ Petition No.1102/2017 Bajrang
Lal Vs. The RSRTC & Ors. which had been decided in light of
another judgment dated 01.10.2015 rendered in S.B. Civil Writ
Petition No.9687/2015 Daulat Ram Vs. Chairman &
Managing Director, Rajasthan State Road Transport
Corporation & Ors.
In case of Daulat Ram (Supra), the Court directed as
under:-
"In this background, these writ 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 the common consensus this writ petition is also allowed in above terms.