(1.) In this batch of original petitions, the petitioners challenge the validity of the Kerala Transport Service (Amendment) Special Rules, 2022 ('the Amendment Rules, 2022', for short). By the said amendment, Rule 4 in the Special Rules for the Kerala Transport Service, 1981 ('the Special Rules', 1981, for short) has been amended to prescribe a technical qualification to the post of Joint Regional Transport Officer (Joint RTO), namely, a Diploma in Automobile Engineering or Mechanical Engineering awarded by any recognised institutions.
(2.) Though the petitioners raised the above challenge before the Kerala Administrative Tribunal, by the common order impugned in these petitions, the Tribunal rejected their applications. For the sake of convenience, O.P.(KAT)No.416/2023 is considered as the leading case, in the following discussion.
(3.) We heard the learned counsel appearing for the petitioners, the learned counsel appearing for the party respondents and the learned Senior Government Pleader.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN