AIR 1967 HIMACHAL PRADESH 21

Himachal Pradesh High Court

Hon'ble Judge(s): Om Parkash , J

(A) Constitution of India , Art.19(1), Art.352(1), Art.358— Motor Vehicles Act (4 of 1939) , S.68C, S.68E— Grievance of petitioners that modified scheme u/S.68E aiming at attachment of private trucks with State Transport Undertaking violated their fundamental rights under Art.19(1)(g) and Art.19(1)(f) - Scheme of modification of scheme under Ch. IV-A of Motor Vehicles Act is 'law' within Art.19 and Art.358 - While Proclamation of Emergency under Art.352(1) is in force, fundamental rights of citizens under Art.19 (1) remain suspended and they cannot challenge validity of a law on ground that it contravenes rights under Art.19(1). AIR 1964 SC 381 and AIR 1966 SC 385 and AIR 1964 SC 173 and AIR 1960 SC 1073, Rel. on.AIR 1966 SC 740 and AIR 1966 SC 424 and AIR 1967 SC 1, Expl. (Para 8 13) (B) Constitution of India , Art.19(1), Art.226, Art.32— Motor Vehicles Act (4 of 1939) , S.68E— Grievance of Writ-petitioners, a workers' Union, that modified scheme u/S.68E violated their fundamental rights under Art.19(1) - Rights under Art.19(1) are available to natural persons only and not to juristic persons. AIR 1963 SC 1811 and AIR 1965 SC 40, Rel. on. (Para 14) ....