K PADMANABHAN Vs. GENERAL MANAGER MSRTC

JUDGEMENT

(1.) These four writ petitions arise out of disciplinary proceedings taken by the authorities of the Mysore State Road Transport Corporation (MSRTC.) against the petitioners in these four cases

(2.) There is one point of law common to these cases and argued at some length by Mr. Rangaswamy and other learned Counsel appearing for the petitioners We shall first deal with that matter

(3.) The petitioners in all the cases except WP.5065/69 were originally employees of the Bangalore Transport Company (BTC.). When the undertaking of that Company was taken over by the Government under the Bangalore Road Transport Service Act, 1956, (Mysore Act 8 of 1956) the said three petitioners became servants of the State Government of Mysore by virtue of S.8 of the said Act The petitioner in WP.5065/69 was working in connection with the transport undertaking of the erstwhile State Government of Mysore whose affairs were being managed by the Mysore Government Road Transport Department (MGRTD After the nationalisation of the Bangalore services that unit was called 'Bangalore Transport Service' (BTS.) and the unit operated by the State Government, continued to be called 'MGRTD '