A GOURI ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION MEDAK Vs. CHAIRMAN AND MANAGING DIRECTOR ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Since the issue involved in these writ petitions is one and the same, they are clubbed together and are being disposed of by this common judgment.

(2.) The main issue involved in these writ petitions is that the petitioners are in occupation of various stalls in the bus-stations of the Road Transport Corporation in the entire State by paying rents. It is submitted by the learned counsel for the petitioners that the employees of the Road Transport Corporation went on strike in the entire state from 15.10.2001 to 7.11.2001 and that during that strike period, the petitioners were forced to close down their stalls by the Corporation to avoid any untoward incident till the strike was called off. It is also submitted that even when some petitioners tried to open their stalls and conduct business during the strike period, they were not permitted to open the stalls by the officials of the Corporation. Thus, the learned counsel for the petitioners submit that the petitioners have not conducted the business in the stalls allotted to them by the Corporation during the strike period .

(3.) It is submitted by the learned counsel for the petitioners that since the petitioners did not conduct business during the strike period, some of them made representations to the respondents for remission of rents of the stalls but the same were turned down by the respondents and thus they were asked to pay the rents during the strike period also though they did not conduct any business. The said action of the respondents is impugned in these writ petitions.