Vineet Kothari, J. - (1.) THE petitioner, who was working in the respondent -Rajasthan State Road Transport Corporation (for short, hereinafter referred to as 'Corporation') has since been retired from the services, and thereafter demanded some allowances like over -time allowance, uniform allowance etc., which according to petitioner were due to him and were not paid to him. For claiming such allowance, the petitioner appears to have served a legal notice for demand of justice upon the respondents through his counsel vide Annex. 2 dated 30.12.2011 and thereafter, has filed the present writ petition on 03.01.2014.
(2.) MR . Vikash Choudhary, learned counsel appearing for the petitioner has produced a copy of order passed by a coordinate bench of this Court in analogous writ petition being SBCWP No. 7746/2013 -Chunnilal Vs. C.M.D., RSRTC & Ors., decided on 07.11.2013, directing the respondents to consider and decide the claim of the petitioner strictly in accordance with rules. After hearing the learned counsel for the petitioner, this Court is of the opinion that until and unless a definite claim with reference to particular details of days and dates of such over -time of the definite amount is made, which claim may be based on relevant rules, a vague direction cannot be claimed by the petitioner for making payment for such money like overtime, uniform allowance etc. More so, it is the petitioner, retired from the services of the respondent -Corporation, if he has any grievance in the matter, he will be at liberty to make appropriate representation to the respondent giving the details and relevant evidence available him to the respondents, which representation is expected to be considered by the respondents in accordance with law.
(3.) ACCORDINGLY , the present writ petition is disposed of with a direction and liberty to the petitioner to make appropriate representation within a period of one month from today before the respondents along -with relevant evidence available with him and it is expected of the respondents to decide the same, expeditiously preferably within a period of three months from today. No costs. A copy of this order be sent to the concerned parties forthwith.;