GAYAS-UD-DIN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) THE petitioner is challenging order dt. 21st of Nov. 1987. This order has been passed in the exercise power conferred under the Rule 152 framed under the State Road Transport Corporation Act, This Rule for facility of reference being reproduce as under : -

(2.) AS the petitioner came to be dismissed, in pursuance of power exercised by the above Rule the petitioner is challenging the validity of the above Rule also.

(3.) BEFORE dealing with the contention so raised it would be apt to notice the order passed by the Vice Chairmen/Managing Director of Corporation. This reads as under: -