KARNATAKA STATE ROAD TRANSPORT CORPORATION STAFF AND WORKERS FEDERATION BANGALORE Vs. KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE

JUDGEMENT

(1.) THE ksrtc staff and workers' federation (for short 'the federation') has filed this petition complaining about the violation of article 19 (1) (c) of the Constitution of India and about the conditions of service/regulations framed in violation of the trade unions act imposed on them by the corporation on account of the amendment of the ksrtc servants (conduct and discipline) regulations, 1971 ('the regulations' for short ).

(2.) THE first petitioner is a federation registered under the trade unions act having its office at malleswaram, Bangalore. Petitioners challenge the validity of sub-regulation (5) to regulation 9 and sub-regulation (6) to regulation 9 of the regulations.

(3.) PETITIONER in the lengthy petition states that the first respondent is a corporation constituted in the year 1961 in terms of road transport Corporation Act of 1950. Prior to the setting up of the corporation, the transport operations were carried on as a departmental undertaking known as mgrtd. The workmen/workers are governed by the industrial disputes act and standing orders. Several settlements have been entered into between the petitioner-union and respondent-corporation. in 1972 ksrtc framed the conduct and discipline regulations under Section 45 of the road transport Corporation Act ('rtc act' for short ). the said regulations were challenged unsuccessfully by the petitioner.