- (1.) The petitioner was appointed Conductor in U.P State Roadways Transport Corporation (U.P.S.R.T.C) in 1993 on compassionate ground, was suspended on 31.5.2006 for cutting and overwriting way bills, which on being sent for examination to the Forensic Science Laboratory, it was reported that some chemical was used to tamper the way bills. Accordingly, the petitioner was served a charge sheet on 23.4.2007 for cutting, overwriting and tampering the way bills, thus causing loss to the respondent corporation.
(2.) Petitioner submitted reply on 30.6.2007 denying the allegations. The inquiry officer on conducing the inquiry submitted the inquiry report dated nil, to which petitioner submitted a reply on 23.7.2009. Disciplinary authority considering the reply and the inquiry report passed the impugned order on 30.09.2009 removing the petitioner from service.
(3.) Aggrieved, petitioner preferred an appeal, to the next higher authority, which was dismissed on 22.12.2009 and against the appellate order, the petitioner preferred revision which was dismissed by the order dated 10.3.2011.;