OM PRAKASH GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner was a Bus Conductor in U.P. State Road Transport Corporation, (hereinafter referred to as UPSRTC). He has made this writ petition for quashing the order dated 29.4.2011 passed by the Regional Manager, UPSRTC, Gorakahpur, and order of Assistant Regional Manager, UPSRTC, Mahrajganj, whereby it was ordered to recover a sum of Rs. 1,93,355/- and rejection of his appeal respectively.

(2.) The brief facts as contended by the petitioner are:

(3.) The petitioner was initially appointed as a Bus Conductor in U.P. State Road Transport Corporation, his service conditions are governed by the U.P. Road Transport Corporation Employees (other than officers) Service Regulation, 1981.