AIR 2020 SUPREME COURT 3678

Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): Sanjay Kishan Kaul, Ajay Rastogi, Aniruddha Bose , JJJ

Constitution of India , Art.309, Art.148(5)— Central Civil Services (Recognition of Service Association) Rules (1993) , R.5(c), R.5(d), R.10— Formation of association - Validity - Respondents, group of drivers seeking recognition to form association under Joint Consultative Machinery (JCM) Scheme on basis of their job description - As per statutory provision only distinct category can make association - Objective of (JCM) Scheme is to promote harmonious relations and secure cooperation between Government and its employees - Association on basis of job description will lead to groupism, obstructing working atmosphere and joint consultation as well as consensus will not prevail - High Court committed error by allowing respondents to form association. (Para 29 30 32 33)