RAJASTHAN STATE ROADWAYS EMPLOYEES UNION (AITUC) & ORS. Vs. RAJASTHAN STATE ROAD TRANSPORT CORPORATION & ORS.

JUDGEMENT

(1.) All the above-said writ petitions involve similar and identical facts with identical prayer, therefore, are being decided together.

(2.) Writ Petition No. 1763/2001 has been filed by the Rajasthan State Roadways Employees Union whereas the remaining writ petitions have been filed by the employees in the individual capacity, but are directed against the same order dated 3.4.2001 passed by the Chief Manager.

(3.) To augment the income of the Corporation, a decision was taken by the Corporation to depute the Booking Clerks as Conductors for one month on experimental basis and if within the said period of one moth, the income on the route is increased, all such Booking Clerks who are deputed to work as Conductors, and who show improvement in the income would again be posted against the post of Booking Clerk for three months and in case there is no increase in the income, said persons were not to be posted against the post of Booking Clerks. In view of the said decision taken on 30.3.2001, attached as Annexure-6, certain Booking Clerks in different depots were deputed to go on route as Conductors. Such lists are attached as Annexures-7 and 8 in the writ petition No. 1763/2001.