KRISHNAPAL SINGH Vs. MANAGING DIRECTOR U.P.S.R.T.C.

JUDGEMENT

(1.) Heard Sri Samir Sharma, learned Senior Advocate, assisted by Sri A.K. Srivastava, learned counsel for petitioner and Sri Sunil Kumar Mishra, learned counsel for the Transport Corporation.

(2.) This writ petition has been filed assailing the order dated 08.07.2013 passed by respondent no. 4 whereby, petitioner has been removed from service, and order dated 13.08.2014 passed by respondent no. 3, rejecting the statutory appeal of petitioner, as well as order dated 12.03.2015 passed by respondent no. 2 rejecting the revision filed by petitioner.

(3.) Facts of the case, as disclosed in the petition, are that petitioner was appointed as Conductor in Uttar Pradesh State Road Transport Corporation (for short 'U.P.S.R.T.C.'). Services of employees (other than officers) are governed under Uttar Pradesh State Road Transport Corporation Employees (other than officers) Service Regulations, 1981 (for short 'Service Regulations of 1981'). On 10.11.2010, petitioner was deputed as Conductor on Bus No. U.P. 14T-9416, which was running on Syana-Hapur Marg, which is a local route. While the bus was on its way, 15 passengers boarded the bus from Karauthi, out of which 9 were students and 6 were of a family, who were claiming to travel freely as one of the member claimed himself to be an employee of Corporation. As argument ensued between petitioner and passengers, who were not prepared to pay the fare, it was stopped on the request of petitioner after travelling some distance. At that time, checking party arrived and 9 students got down from the bus without paying.