- (1.) This petition has been filed by the petitioner against an order of termination passed by the respondent No. 1 on 22.4.1997 by which the petitioner who was a driver in the respondent corporation has been removed from service. The facts of the case are that the petitioner was a driver was deputed to drive bus No. 9055. On 31.3.1996 he was supposed to take the bus out which was to carry passengers but the petitioner refuses to take the bus out on the ground that the bus was not in a fit condition to be taken on the road or to carry passengers.
(2.) The specific plea taken by the petitioner was that the left side fork of the suspension was broken and the vehicle was not in a condition to carry passengers.
(3.) According to the petitioner he refused taking the bus out unless the bus was properly repaired as there was a terrible risk of an accident thereby causing loss to human life.;