RAJASTHAN STATE Vs. BANSHIDHAR NAI

JUDGEMENT

(1.) Appellant-Rajasthan State Road Transport Corporation has filed the appeal challenging order dated 12.02.2021 passed by the learned Single Judge, whereby, writ petition filed by the respondent was allowed.

(2.) We have heard learned counsel for the parties and have gone through the record available on the file carefully.

(3.) A perusal of impugned order dated 12.02.2021 reveals that it was agreed by both the parties that the writ petition filed by the respondent was covered by decision given by learned Single Judge in Phool Chand Gurjar & Others Vs. Rajasthan State Road Transport Corporation & Others (S. B. Civil Writ Petition No. 1920/2021 decided on 12.09.2018). Said decision was upheld by Division Bench of this Court vide judgment dated 31.01.2020 passed in Rajasthan State Road Transport Corporation & Another Vs. Phool Chand Gurjar & Others (D.B. Special Appeal Writ No. 463/2019).