- (1.) This writ petition has been filed by the petitioner challenging the award dated 30.5.1998 passed in Adjudication Case No. 28 of 1991.
(2.) The facts of the case in brief are that the respondent No. 1 was employed as a bus Conductor in the petitioner- Corporation. He was issued a charge sheet on 4.6.1980 on the allegation that during an inspection raid on 'Bus No. U.P. I 9071' on Vidhuna - Kanpur route, he was carrying passengers in 'the Bus' without issuing tickets to them. The respondent No. 1 submitted his reply to the charge sheet, which was not found to be satisfactory and thereafter inquiry proceedings were initiated against him and one Sri S.M. Fazil was appointed as Inquiry Officer.
(3.) It is further stated that the petitioner was given full and reasonable opportunity to defend himself in the inquiry proceedings and thereafter on the basis of the evidence on record, the petitioner was found guilty of the charges and accordingly, an order was passed on 29.3.1982, whereby the petitioner was removed from service. The petitioner preferred a 'departmental Appeal' which was duly considered by the Appellate Authority and thereafter the Appellate Authority passed an order dated 24.9.1982 setting aside the penalty order of removal from service and the petitioner was reinstated in service.;