- (1.) We have heard Shri Samir Sharma for the UP State Road Transport Corporation- the respondent-appellant. Shri M.K. Sharma appears for the petitioner-respondent.
(2.) This intra court appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952, arises out of a Judgment of learned Single Judge dated 21.3.2001 allowing the writ petition filed by Shri Sudhir Nigam- a Boiler Attendant at the Regional workshop of the Corporation at Bareilly, setting aside the order dated 29.6.1999 passed by Service Manager, Bareilly Region, Bareilly terminating his services, after a departmental enquiry.
(3.) Brief facts giving rise to the writ petition are that the petitioner was appointed as Boiler Attendant Fitter in the Regional Workshop at Bareilly (Tyre Plant of the Corporation) on 29.4.1986. He was transferred on 18.4.1992 from Bareilly to Gola Depot. The petitioner challenged the order. The High Court stayed the transfer order on 1.5.1995, subject to decision of his representation. His representation was rejected, on which he filed a fresh writ petition, which was again disposed of on 11.6.1992 to decide his representation. He was transferred to Kanpur on 27.11.1996, without deciding his fresh representation on which the petitioner filed a Contempt Petition No. 3040 of 1997. The transfer order was ultimately cancelled on 16.3.1998. The petitioner was suspended on 27.1.1999 and was given a charge sheet for indisciplined behaviour, with the Assistant Regional Accounts Officer and the Assistant Regional Manager (T) on 25.1.1999.;