C G SWAMY Vs. APSRTC HYDERABAD

JUDGEMENT

(1.) The writ petitioners are questioning the action of the respondents compelling them to perform the dual job of conductor and driver with TIMS machine and seeking a direction to the respondents not to insist the petitioners to perform the dual job of drivers and conductors with TIMS services. The first petitioner filed an affidavit and stated that he is authorized to depose on behalf of the second petitioner also.

(2.) The brief case of the petitioners as seen from the affidavit and from the arguments of their Learned Counsel is as follows.

(3.) The first petitioner was appointed as driver on 7-3-1997 in Badvel depot, The second petitioner was appointed as driver in the month of May, 1999 and has been working in Jammalamadugu depot. They are appointed as drivers under direct recruitment process as per the regulations. The required qualification is 5th class and they must be able to read and write in a regional language i.e., Telugu or Urudu. They must possess a valid driving licence for driving a Heavy Passenger Motor Vehicles, issued by R.T.A. In respect of conductors, the requisite qualification is one must have passed SSC or its equivalent examination and must possess conductor's licence issued by the R.T.A. The conductor job is highly sensitive and responsible job. They are responsible for cash transaction with the passengers. Their job involves calculation of combination of tickets, luggage tickets, checking of bus passes, concessional passes, CAT cards and verification of their validity period and they will be held responsible if any cash or ticket irregularity is noticed. Their job, the source of livelihood would be in risk for any kind of lapse or inaction on their part. Moreover, they have to deal with the passengers. The petitioners' further case is that they are not duly trained to work as conductors and they have no standard of the required educational qualification to hold the post of conductors.