- (1.) RAKESH Tiwari, J. Heard the learned Counsel for the parties.
(2.) BY means of the present writ petition, the petitioner has challenged the orders dated 16-3-1990 passed by respondent No. 2, Annexure V to the writ petition and 29-1-1991 passed by respondent No. 1, Annexure VII to the writ petition. The petitioner was appointed as Conductor on 1-5-1965 and later on his services were merged in UPSRTC. The disciplinary proceedings were initiated against the petitioner and he was placed under suspension vide order dated 16-12-1993. He was charge-sheeted vide order dated 21-12-1988 on the grounds that he was found guilty of not depositing Government money of Rs. 1001 in time for remaining absent from duty with effect from 3-12-1988 to 10-12-1988 without informing the Roadways Station Incharge as well as misappropriated the fair realised from eight passengers, which not only resulted into financial loss to the Corporation but ternished the image of the Corporation also.
(3.) THE petitioner submitted his explanation on 10-5-1988 denying the charges levelled against him. Departmental enquiry was conducted and report was submitted by the Inquiry Officer against the petitioner. THE petitioner also submitted the reply to the show cause notice but respondent No. 2 vide order dated 16-3-1990 removed the petitioner from service. THE petitioner preferred an appeal but the same was dismissed by respondent No. 1 vide order dated 29-1-1991. Counter and rejoinder-affidavits have been exchanged between the parties. I have also gone through the records.;