- (1.) Special leave granted.
(2.) It is not in dispute that on 23.5.2000, the respondent was a conductor performing his duties as conductor in the bus belonging to A.P.S.R.T.C. When the vehicle was checked, it was detected that 16 illiterate lady passengers had been issued tickets of 0.50 paise denomination instead of Rs. 4. The respondent is alleged to have collected an extra amount from each of them which he pocketed. The checking staff had recorded the statement of the passengers whereafter a charge memo was issued to the respondent. After holding an inquiry, the management removed the respondent from service. The respondent moved the labour court under Section 2A (2) of the Industrial Disputes Act, 1947, for setting aside the order of removal from service passed by the Management. The labour court on a perusal of the evidence on record concluded that 16 lady passengers had in fact been given tickets of lower denomination of 0.50 paise each instead of Rs. 4. Had there been no checking of the vehicle, the respondent would have pocketed Rs. 52 without being detected. It did not find any substance in the submission of the respondent that since the bus was overloaded, he had issued those tickets under a mistake. Negativing the contention of the respondent, the labour court held that the management having reposed confidence in the respondent as a conductor, since it found that he was not performing his duties with honesty and sincerity, it was justified in removing him from service. If such acts on the part of conductors are condoned, the ultimate sufferer will be the A.P.S.R.T.C. The labour court also took into account the fact that this could not be an accidental slip in issuing tickets of lower denomination because such tickets were not issued to one or two passengers but to as many as 16 passengers, all of whom were found to be illiterate lady passengers. Considering all aspects of the matter, the labour court held that the misconduct was proved and the management was justified in removing the respondent from service.
(3.) The order of the labour court was impugned by the respondent before the High Court of Andhra Pradesh at Hyderabad in Writ Petition No. 25369 of 2004. THE learned Judge after hearing the parties dismissed the writ petition filed under Article 226 of the Constitution of India and upheld the findings of the Inquiry Officer. THE learned Judge also noticed that the respondent had not examined himself to establish that the findings of the Inquiry Officer were bad or perverse. He found no basis in the allegation that the proceeding conducted by the Inquiry Officer was not fair. THE writ petition was, therefore, dismissed. The respondent thereafter preferred Writ Appeal No. 1484 of 2005. The Division Bench which heard the appeal has virtually disposed it of in one paragraph which reads as follows : "Having heard the learned counsel on either side and on perusal of the material available on record, it is seen that the appellant is a senior employee and the incident appears to be an accidental one in his entire service. Nothing was brought on record by the respondents to show that at any time the appellant was involved in such irregularity. Having regard to the same and especially in view of the 16 passengers overloaded the bus, we feel that the order of termination is quite unjustified and gave excess gravity to the offence. The writ appeal is accordingly partly allowed to the extent that the award dated 19.4.2004 is set aside and in its place, we direct the second respondent to give fresh appointment to the appellant.";