DEVARAJ URS Vs. DIVISIONAL CONTROLLER KSRTC

JUDGEMENT

(1.) These appeals are by the unsuccessful petitioners before the learned Single Judge. The first appellant Devaraj Urs filed WP 2474/80; the second appellant Srinivasalah filed WP. 865/80 and the third appellant Narasimhachar filed WP. 843 of 1980; challenging the validity of the Karnataka State Road Transport Corporation Servants (Conduct and Discipline) Regulations, 1971, hereinafter referred to as the Regulations'.

(2.) The facts giving rise to these petitions are these. The erstwhile State of Mysore was running on monopoly basis certain Transport services on certain specified routes. The conduct and management of these services was by the Mysore Government Road Transport Department (MGRTD). A set of standing orders under the Industrial Employment standing Orders Act, 1946 was in force in the MGRTD. Bangalore Transport Company -B. T. C. was operating the Transport Services within the City of Bangalore find surrounding areas upto a distance of 10 miles, from the City limits. The B.T.C. was nationalised with effect from 1-10-1956, but was retained as a separate unit The B.T.C. had its own standing orders and they were continued even after nationalisation.

(3.) After the reorganisation of the States with effect from 1-11-1956, two other Transport Units came over to the New State of Mysore. One was the transport undertaking of the erstwhile State of Hyderabad operating in the Districts allotted to the New State of Mysore. The other was that part of the Bombay Road Transport undertaking, which related to the districts of the erstwhile State of Bombay allotted to the New State of Mysore. The service conditions governing the employees of each of the areas allotted, continued to be in force even after they came over to the New State of Mysore.