- (1.) HEARD Sri Sudhir Pandey, learned counsel for the petitioner and Sri Prabhakar Tiwari, learned counsel for the respondents.
(2.) BY means of present writ petition petitioner has prayed for following relief: - 1. Order or direction in the nature of certiorari may be issued, thereby quashing orders dated 21.04.2003, 21.02.2004 and 25.01.2005 contained in Annexure Nos. 8, 9, 10 to this writ petition. II. Order or direction in the nature of mandamus may be issued thereby prohibiting the opposite parties to implement the orders dated 21.04.2003, 21.02.2004 and 25.01.2005 contained in Annexure Nos. 8, 9, 10 to this writ petition."
(3.) WITH the consent of the learned counsel for the parties, the writ petition is disposed of after exchange of affidavits between the parties. Brief facts giving rise to the present writ petition are as follows: - The petitioner joined the Uttar Pradesh State Road Transport Corporation (hereinafter referred as "UPSRTC") on the post of Conductor on 01.07.1980. On 11.03.2000 he was assigned duty in bus bearing Registration No. U.P. 25 5000 which was scheduled to be plied between Farrukhabad to Bareilly. The petitioner was accompanied with Driver Sri Ashok Kumar Gupta. The bus was checked by Sri M.P. Jauhari, Hem Raj, Ticket Inspectors and Sri Sagir Ahmad, Transport Superintendent and at the time of inspection they found that certain passengers were without ticket.;