Sandeep Mehta, J. - (1.) By way of this bunch of writ petitions, the petitioners who are retired employees of R.S.R.T.C. seek a direction to be issued to the respondent Corporation for releasing their retiral and other benefits including overtime, night allowance, earned leave, etc.
(2.) The liability of Corporation to reimburse its employees' retiral and other service dues is not disputed. However, the quantification of the dues is still pending affirmation for lack of information and other reasons.
(3.) The petitioners retired long time back from the Corporation but are still being deprived of the aforesaid benefits for the ostensible reason that the Corporation is running into huge losses. While considering some of the matters, on the previous dates of hearing, this Court with the assistance of Mr. P.R. Singh, learned counsel representing the R.S.R.T.C. as also in the capacity of Addl. Advocate General, State of Rajasthan, summoned the Finance Secretary, Government of Rajasthan, so as to explore the possibility of the State Government providing financial assistance/bail out package to the Corporation for reimbursing the terminal and other dues of its retired employees. Today, during the course of hearing Mr. P.R. Singh has placed on record, copies of the orders issued by the Finance Department, Government of Rajasthan, as per which convertible interest free loan to the tune of Rs. 15000 lacs is proposed to be released to the Corporation in lieu of transfer of R.S.R.T.C. properties to the Rajasthan State Bus Terminal Development Authority during the course of the next six months.;