G. CHOCKALINGAM Vs. STATE EXPRESS TRANSPORT CORPORATION (T.N. DIV. I) LTD., REP. BY ITS GENERAL MANAGERADMINISTRATION, PALLAVAN SALAI, CHENNAI

JUDGEMENT

(1.) Petition praying to issue a writ of Certiorari call for the records pertaining to the order in Memo No.19/002654/DS4/TNSETC/2000 dated 5.3.2001 passed by the respondent and to quash the same.

(2.) In the affidavit filed in support of the writ petition, the petitioner would submit that the respondent passed the impugned order, ordering for the recovery of a sum of Rs.25,808/ - from the salary of the petitioner in 25 instalments towards the balance of the total fare value of loss ticket bundles by way of punishment.

(3.) It is the further case of the petitioner that the petitioner joined the services of the respondent as a Conductor for about 14 years; that on 8 -1 -2000 at about 8 p.m., the petitioner was assigned duty in the bus running from Thanjavur to Chennai; that the departure time for that bus was 9.15 p.m.; that he went to the cash Sec. and received the ticket box and the way bill; that the petitioner verified the entries in the way bill with the ticket bundles in the ticket box and found them tallied; that the petitioner physically verified passengers who had got reservation and got tallied the number of reserved passengers in the bus with the number of passengers found in the reservation chart; that when he opened the ticket box to issue tickets to the remaining passengers, to his shock and surprise, he found that the used ticket bundles were missing; that he made a police complaint with the Thanjavur West Police Station at 10.45 a.m. on 9.1.2000;