VISHNU THAMPI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, who had submitted an application for appointment to the post of Light Motor Vehicle Driver under the 3rd respondent, has filed this writ petition aggrieved by the non-inclusion of his name in the short list on the ground that he did not have the service badge.

(2.) The VSSC had issued Ext.P1 notification on 19.08.2017, inviting application for appointment to the post of Light Motor Vehicle Drivers. Petitioner had appeared in the written test conducted on 26.11.2017 and he was included in the list of successful candidates at Sl.No.39. He acquired the service badge as per Ext.P4 on 205.2018. Pursuant to Ext.P5 call letter, he appeared for verification of certificates on 04.06.2018. But in Ext.P6 short list of the persons qualified to appear in the skill test scheduled to be held from

(3.) Petitioner points out that the Apex Court has, as per Ext.P2 judgment dated 007.2017 (Mukund Dewangan v. Oriental Insurance Company Limited [(2017) 4 SCC 663; (2017) 3 KLT 1000]) held that the effect of the amendment made by virtue of Act No.54/1994 with effect from 14.11.1994 by insertion of transport vehicle is related only to the categories which were substituted in the year 1994 and the procedure to obtain driving license for transport vehicle of class of light motor vehicle continues to be the same as it was and has not been changed and there is no requirement to obtain separate endorsement to drive transport vehicle and if a driver is holding licence to drive light motor vehicle, he can drive transport vehicle of such class without any endorsement to that effect.