- (1.) Leave granted.
(2.) Having heard learned Counsel for the parties finally in this appeal by their consent, we find that a very small controversy is posed for our consideration.
(3.) The constitution of the Board of Directors of respondent no. 1 - Corporation is governed by Clause (iii) of Subrule (3) of Rule 3 of the Maharashtra State Road Transport Corporation Rules, 1952. So far as the appointment of the Directors from amongst the employees is concerned, the said provision was earlier deleted in 1989 but was restored by Notification dated 20. 4.1991. The provision restored reads as under: "(Iii) two Directors shall be from amongst the representatives of the Maharashtra State Road Transport Corporation Trade Unions. ";