DHARMA DEV LATE SRI TEJ RAM Vs. U P STATE ROAD TRANSPORT CORPORATION
LAWS(ALL)-2004-9-5
HIGH COURT OF ALLAHABAD
Decided on September 21,2004

DHARMA DEV, LATE SRI TEJ RAM Appellant
VERSUS
U.P. STATE ROAD TRANSPORT CORPORATION THROUGH ITS MANAGING DIRECTOR, U.P. STATE Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and persued the record.
(2.) Validity of order of transfer dated 14.9.1989 passed by the respondents is assailed in this writ petition. By the impugned order the petitioners were transferred from Central Workshop, Kanpur to adjoining Allen Forest Workshop in Kanpur. FACTS.
(3.) U.P. State Road Transport Corporation is Corporation incorporated under the Motor Transport Corporations Act, 1950. It has two types of employees (i) those working in offices/bus station, who are engaged in operational activities such as drivers, conductors, booking clerks etc. and (ii) those who are working in workshops of the Corporation where buses are assembled, manufactured and repaired etc.;


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