ARASU POKUVARATHU MADURAI THOZHILALAR SANGAM Vs. MANAGEMENT OF TAMIL NADU STATE TRANSPORT CORPORATION (MADURAI) LTD

JUDGEMENT

(1.) The writ petitions are filed by two trade unions namely, Arasu Pokuvarathu Madurai Thozhilalar Sangam and Thamizhaka Arasu Pokuvarathu Madurai Thozhilalar Sangam, Nagerocil represented by its respective General Secretaries.

(2.) The grievance of the trade unions was that instead of promoting the conductors who are senior enough to become supervisors, the Corporation recruiting the people from outside.

(3.) The writ petition in W.P.(MD)No.6605 of 2007 was admitted on 07.08.2007. In W.P.(MD)No.6658 of 2008, notice of motion was ordered on 29.07.2008. In both the writ petitions, this Court granted interim direction, dated 07.08.2007. The direction was issued to the effect that the respondent corporation who employed the conductors as traffic supervisors based on their seniority as an interim measure till the regular posts of traffic supervisors are appointed. Similarly, restraint was made on the respondents from employing the junior drivers/conductors as supervisors inside the depots of the respondent Corporation.