CHAALAK SHAKTI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioners have filed the instant writ petition stating that the drivers of auto rickshaws and taxis are being prosecuted and heavily challaned for not wearing uniforms when there is no clarity on the colour of uniform, specification of fabric, design and the nature of fabric to be used by the drivers.

(2.) Petitioner No.1, Chaalak Shakti, which claims to be a trade union of drivers, is a society registered under the Societies Registration Act, 1860. The Petitioners have filed the instant writ petition with the following prayers:-

(3.) It is stated by the Petitioners that Respondent No.1 has brought out the Delhi Motor Vehicle Rules, 1993 (hereinafter referred to as 'the DMV Rules') and Rule 7 of the DMV Rules prescribes that the driver of a public service vehicle other than driver of State Transports Undertaking, while on duty, shall wear khaki uniform with a name plate in Hindi affixed on it.