- (1.) Heard Sri Rajesh Singh, learned counsel for petitioner, Sri Ritesh Singh, learned counsel appearing on behalf of respondents and perused the materials on record.
(2.) Facts of the present case, in brief, are that the petitioner who was working as Conductor in the Faizabad Depot of U.P. State Road Transport Corporation, was absent from duty for more than fourteen months without any information to the authorities concerned, as such the charge-sheet dated 27.1.2005 had been issued to him by Assistant Regional Manager, Faizabad Depot (Opposite party No.3) inter alia, levelling charges that he has been absent from duty with effect from 27.5.2004 and informing that the Assistant Regional Manager, Sultanpur Depot (opposite party No.4), was appointed as enquiry officer in the matter.
(3.) On 11.8.2005, a notice was issued to him by the opposite party No.4 to the effect that he in the matter in question had not submitted his reply as yet.;