- (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:- "Ms. Devyani Rathore, Advocate, present in the Court,accepts notice on behalf of the respondent- RSRTC. Counsel appearing for the respondent-RSRTC submits that so far as claims of the retired employees like the petitioners relating to payment of overtime, gazetted holidays, weekly rests,D.D.R. and D.R. are concerned, the respondent-RSRTC is conducting audit in this regard and as per the audit report, if any amount is found to be payable, the same shall be released as expeditiously as possible, preferably, within six months. Taking into consideration the submission made at bar, this writ petition is disposed of expecting the respondent-RSRTC to abide by their submission made in the Court. Similarly, so far as the interest on the due amount is concerned, the same shall also be paid in accordance with the decision rendered in the review petitions pending before this Court. With the aforesaid observations and directions, the writ petition stand disposed of."
(3.) Counsel appearing on behalf of the respondent has not opposed the submissions made by the counsel for the petitioner.;