GOVERNMENT TPT SERVICE Vs. S L MISHRA

JUDGEMENT

(1.) The short question that arises for consideration in this case is the applicability of Motors transport Workers Act to the workmen who are respondents before us.

(2.) The Government set up a separate department known as Government Transport service which had to maintain vehicles and provide transport with the help of its staff. The material placed before the High Court in the shape of the Government Resolutions, Department circulars, the affidavits filed thereto indicated that the vehicles of the Government transport Service are given out against payment, that regular bills are raised in respect of charges which are even described hire charges. In certain cases when such vehicles are given for the use of V. V. I. Ps. , V. I. Ps. and State Guests such charges are paid by the concerned department of the State Government. In other cases where charges are not borne by the State government the charges are paid by the person using the vehicle. In these circumstances there cannot be any doubt that the Department g. T. S. is an undertaking engaged in carrying passengers, as defined in Section 2 (g) of the Motor Transport Vehicles Act and is covered by sub-Section (4) of Section 1. Therefore, we find that the view taken by the High court is perfectly in order and calls for no interference. The appeal is dismissed. Appeal dismissed.