- (1.) The State Express Transport Corporation is the Appellant and the appeal has been filed against the order passed in W.P. No. 9332/2008, dated July 23, 2008.
(2.) The writ petition was filed by the Respondent herein, which is a Trade Union registered under the Trade Unions Act, 1926, formed by the workmen employed in the Appellant corporation. The prayer in the writ petition was for issuance of writ of certiorarified mandamus to quash the proceedings of the Appellant dated October 27, 2007 in so far as the decision to treat the period of absence without any intimation or prior sanction of leave and to treat the period of the alleged absence as leave and consequently direct the Appellants to pay salary to the 54 data entry operators for a period during which they were kept out of employment, together with interest, as per the order dated April 3, 2006 in W.A. No. 379/2006.
(3.) The members of the Respondent Union were working as conductors/technical staff and possessed knowledge in typing. The Appellant corporation introduced computers for reservation and for office administration and called for applications from conductors and, technical staff, who have completed SSLC with typing knowledge for appointment and posting as computer operators.;