AKHILA KARNATAKA RAJYA RASTE SARIGE NAUKARARA MAHA MANDALI Vs. KARNATAKA STATE ROAD TRANSPORT CORPORATION AND OTHERS

JUDGEMENT

(1.) This is a petition by Akhila Karnataka Rajya Raste Sarige Naukarara Maha Mandali. It is styled as a petition prosecuted in a representative capacity in the interest of the public.

(2.) The prayer in the writ petition is as follows :

(3.) Annexure B is no more than the minutes of the proceedings of the corporation meeting held on 31 Dec. 1985. It speaks of introduction of two-tier system of maintenance in the first respondent Road Transport Corporation. Therefore, it is a decision taken at the proposed meeting therein way back in 1985. If the decision is not before the Court, the agenda of the meeting where the decision was taken does not call for interference by this Court.