MEHRAM DHOLIYA Vs. RSRTC

JUDGEMENT

(1.) HEARD learned counsel for the parties. In this writ petition, the petitioner is challenging validity of the transfer order dt. 11.12.2012 on the ground that the impugned transfer order is outcome of certain allegations levelled against the petitioner for committing misconduct and order has been passed in compliance of the order dt. 28.03.2012 issued by the Chairman of Raj State Road Transport Corporation.

(2.) WHILE inviting attention towards order dt. 28.03.2012, it is submitted that as per said condition, it is provided that if any driver or conductor is involved in case of misconduct for allowing the passengers without ticket in the vehicle of Corporation then he may be transferred to other depot.

(3.) LEARNED counsel for the respondents submits that the duties of drivers and conductors in the corporation is to provide facilities to the public at large and if they act to violate the basic purpose for which the corporation is providing service to the public, then, power is left with the authorities of the Corporation to transfer any employee in public interest, therefore, when decision has been taken by the Administration of the Corporation to transfer an employee for above purpose that cannot be questioned by the petitioner of any employee.