RAM SINGH YADAV Vs. RAJASTHAN STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Ms. Devyani Rathore, (Advocate), present in the Court, accepts notice on behalf of Respondent- RSRTC.

(2.) Counsel for the petitioner submitted that the issue involved in this writ petition has been considered and decided by a Co- ordinate Bench of this Court in the matter of (Ramkaran Yadav Vs. Rajasthan State Road Transport Corporation & Anr.) S.B. Civil Writ Petition No. 20518/2019 wherein on 10.12.19 following order was passed:-

(3.) Counsel appearing on behalf of the respondent has not opposed the submissions made by the counsel for the petitioner.