CHOWRANNA Vs. BASAPPA

JUDGEMENT

(1.) In these 'two writ petitions under Article 226 of the Constitution of India, the petitioners have sought for the issue of a writ of mandamus or any other direction to respondents 1 to 3 to consider the case of the petitioner's daughter Kumari Josephin (WP.392/75) and the son of the petitioner Jagadish (WP.3020/76) as Office Clerks in the Accounts Office at Mysore Division. These two petitions are by the wards of the petitioners in both the writ petitions.

(2.) The case of the petitioners is that Railway Trade Unions, declared railway strike in the month of May 1974. It was declared illegal. However, the Union Government was anxious to see that railways functioned for the nation without the workers being intimidated. The Railway Minister, announced in a speech in the Rajya Sabha on May 3, 1974 certain benefits for the workers who continued to work in whatever difficult situation that may arise during the period of strike. The assurances given for the loyal workers who faced the difficult situation were : 1. Full protection 2. Extension of Service for those who are due to retire ;

(3.) Preference in employment and rewards to railway workers and special recognition of their services ;