SHANKER LAL SONI Vs. UNION OF INDIA
LAWS(RAJ)-2005-5-2
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on May 09,2005

SHANKER LAL SONI Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

K.S.RATHORE, J. - (1.) BOTH the writ petitions have been filed by the petitioners claiming travelling concession while performing journey through Rajasthan State Roadways Transport Corporation (for short 'the RSRTC'), Railway and Airways being the senior citizens.
(2.) THE grievance of the petitioners is that the RSRTC, Railway and Airways is providing conditional concession to the senior citizens. Airways provides concession to senior citizen if he applies for the ticket 7 days in advance and for return journey, the senior citizen have to stay minimum for two days at the destination then only they are eligible to get the concession for return journey.
(3.) ON behalf of the Jet Airways, it is stated that the senior citizen can get the concession under the certain terms and conditions. As per the scheme, concession is permissible and applicable only on round trip and circle trip journies and this benefit can only be allowed to a senior citizen residing permanently in India and have completed the age of 65 years on the date of commencement of journey with the condition of minimum stay of two nights at destination and such journey ticket must be purchased at least 7 days prior to departure. At the time of ticketing all sectors must be confirmed.;


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