- (1.) Leave granted.
(2.) First appellant (Corporation) is a statutory corporation constituted and incorporated under the Road Corporation Act, 1951. Respondent herein was a driver of a bus employed by the Corporation.
(3.) On the charges of alleged commission of misconduct on the part of the respondent, a disciplinary proceeding was initiated against him on or about 6.11.1982. The Enquiry Officer found him guilty of the said charges. By reason of an order dated 31.5.1985, the disciplinary authority, upon considering the report of enquiry officer inflicted the punishment of dismissal from services on him with immediate effect. It was furthermore directed that he shall not be entitled to further wages save and except what has already been paid to him by way of subsistence allowance.;