- (1.) Leave granted.
(2.) Rajasthan State Road Transport Corporation is the appellant in the instant petition through of which it impugns the validity of the orders dated 16.1.2013 passed by Division Bench of the High Court of Judicature For Rajasthan, Bench at Jaipur. The Division Bench has dismissed the Writ Appeal of the appellant and confirmed the orders of the Additional Judge passed in the Writ Petition filed by the respondent herein, quashing the orders of compulsory retirement of the respondent with the direction that the respondent would be deemed to be in the service as if the order of compulsory retirement had not been passed and as a consequence the respondent is held entitled to all consequential benefits.
(3.) The Respondent joined the services of the appellant on the post of Driver on 14.2.1977. He was placed on probation for a period of one year.;