A.P.TRANSPORT COMPANY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioners confine their prayer to the extent of allowing them to engage only physically and mentally fit drivers out of the final list of 975 convoy drivers.

(2.) LEARNED senior counsel for the petitioner submitted that the Company is facing difficulty in absence of any such order as the Union forces the Company to engage drivers, who are incapable and not physically and mentally fit to drive the company's vehicle to different destinations. He further submitted that a Committee of experts, including the Medical Officer of the Company be constituted for the purpose of certifying fitness of the drivers.

(3.) LEARNED counsel for the State respondents as well as Respondent No.6 and 7 submitted that the Union has been protesting against the deployment of drivers who are not in the final list of the convoy drivers. They have no objection in deploying the physically fit drivers from the list of 975 convoy drivers. For the purpose of testing physical fitness and bona fide of drivers, a Committee, consisting of Civil Surgeoncum Chief Medical Officer and District Transport Officer, East Singhbhum District, has already been constituted. No other Committee is required for certifying the physical fitness and identity of the drivers.