R. BAJI Vs. KSRTC

JUDGEMENT

(1.) The predicament of the employees of the Kerala State Road Transport Corporation (KSRTC), in allegedly not obtaining salary on time, and sometimes after several days it becomes due, is certainly a very serious one - if it is true.

(2.) The KSRTC is stated to be a company and obviously, therefore, the officers in its charge will have to ensure that such issues obtain resolution effectively and expediently.

(3.) There is also a complaint impelled that officers and supervisory personnel get their salary in time and that the KSRTC first services their loans with the available income, thus relegating the payment of the salary to other employees - who have no other source of livelihood - to the least priority.