UTTARAKHAND ROADWAYS KARAMCHARI UNION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The salary of the employees of the Uttarakhand State Road Transport Corporation has, admittedly, not been paid for the past three months ie their salary for the months of October, November and December, 2019 are still due and payable.

(2.) While the Corporation complains of financial distress, it insists that, as the Road Transport Corporation is an essential service, its employees must be desist from abstaining from work whatever be the reason. In effect, these employees are called upon to operate buses, and render other services, without salary for the past three months. Since the State Government claims not to have any obligation to come to the aid of these employees, the Writ Petition necessitates adjudication at the earliest.

(3.) Among the contentions raised by the petitioner is that a sum, in excess of Rs.800 crores, is due and payable by the Uttar Pradesh State Road Transport Corporation to the Uttarakhand State Road Transport Corporation; and neither the Government of Uttarakhand nor the Uttarakhand State Road Transport Corporation have made any efforts to recover this huge sum, receipt of which would put the Uttarakhand State Road Transport Corporation on a firmer footing.