D.R.Chaudhary, J. - (1.) The petitioner, a bus conductor of U.P. Stale Road Transport Corporation (for short 'Corporation') was allotted Bus No. URT 9824 running from Mathura to Deeg Koshi, The bus was intercepted on 3.12.1989 by the checking staff. During the checking, 8 passengers were found travelling without ticket. On the report submitted by the checking staff, the petitioner was placed under suspension on 6.12.1989. Charge-sheet was given to the petitioner on 12.12.1989 to which the petitioner submitted his reply. The inquiry officer submitted his report on 23.12.1990. Annexure-II to the writ petition. On the basis of the enquiry report, the petitioner was served with show cause notice on 16.3.1990, copy of which is Annexure-III to the writ petition. The petitioner submitted his reply to the show cause notice on 2.6.1990 vide Annexure-IV to the writ petition. Disciplinary Authority by means of an order dated 18.4.1990 (Annexure-V) dismissed the petitioner from service of the Corporation. Against the order of dismissal, the petitioner filed representation (Annexure-VI) before the Regional Manager, U.P. State Road Transport Corporation. The representation filed by the petitioner came to be rejected by means of the order dated 26.12.1990. Annexure-VII to the writ petition. The petitioner has challenged the aforestated two orders dated 18.4.1990 and 26.12.1990 by means of the present writ petition.
(2.) Respondent Corporation has filed counter-affidavit to which the petitioner filed rejoinder-affidavit.
(3.) Heard Sri Satya Prakash Singh, the learned counsel appearing for the petitioner and Sri D.K.S. Rathore, the learned counsel representing the respondent Corporation.;