S. Saghir Ahmad, J. - (1.) Leave granted.
(2.) Respondent No. 1 (hereinafter referred to as 'respondent') was appointed on 28-5-1965 in the U.P. State Road Transport Corporation as Conductor on which post he was confirmed on 1-4-1972.
(3.) On 11-2-1981, while the respondent was on duty on Bus No. UTY 1918, it was checked by the Transport Inspector and 11 passengers were found to have been issued short distance tickets. On 12-2-1981, the Transport Inspector submitted his report which was followed by a preliminary enquiry. A chargesheet was issued to the respondent on 6th of June, 1981 on the basis of which a regular departmental enquiry was held under U. P. State Road Transport Corporation Employees (Other Than Officers) Services Regulation, 1981. After enquiry, the services of the respondent were terminated by order dated 29-3-1982. This order was challenged in a departmental appeal, filed by the respondent, which was rejected on 4th of April, 1983. The respondent, thereafter, approached the U.P. State Public Services Tribunal (for short, 'the Tribunal') for quashing of the termination order on a number of grounds including that the enquiry was not properly held, but the Tribunal, by its judgment dated 24-1-1994, dismissed the claim petition. This order was challenged by the respondent in a Writ Petition in the Allahabad High Court which, by its judgment dated 12th of February, 1998, partly allowed the writ petition and directed that the respondent shall be reinstated in service but he would be paid 25 per cent of the back wages only. It is against this judgment that the present appeal has been filed.;