- (1.) Heard learned Counsel for the petitioner and and Sri Akhtar Abbas, learned Counsel appearing for the respondent-Corporation.
(2.) In short, the facts of the case are that on the basis of a report submitted by the Checking Staff on 2.2.1993, the petitioner,namely, Bal Mukund Tripathi, who was the Conductor and was posted in Mirzapur Depot of the U.P. State Roadways Transport Corporation [in short referred to as the Corporation], was placed under suspension by the Regional Manager of the Corporation vide order dated 1.3.1993 and subjected to disciplinary proceedings. Later on, a charge sheet dated 5.3.19993 containing 15 charges was served upon the petitioner and the main charge against the petitioner was that on checking, he failed to furnish the 'Way bill" and he did not issue Tickets to the passengers though had realized fare from them and incited the passengers against the checking staff. The petitioner submitted his reply denying the allegations levelled against him and alleged that the checking staff had demanded illegal gratification from the petitioner and on his inability to satisfy their demand the checking staff had submitted a false report. Thereafter the Enquiry Officer concluded the enquiry and submitted the report finding the charges levelled against the petitioner to be proved. After submission of enquiry report, the Regional Manager [opposite party no.4] issued a show cause notice annexing therewith a copy of the enquiry report. Ultimately, the petitioner was removed from service vide order dated 20-5.1995 by the disciplinary authority/appointing authority.
(3.) On perusal of the record, it transpires that against the aforesaid punishment order, the petitioner preferred an appeal, which was dismissed by the Chief Zonal Manager [opposite party no.3] vide order dated 8.3.1995. Being dis-satisfied by aforesaid two orders, the petitioner preferred a Revision Petition before opposite party no.2 [Chairman, U.P. State Road Transport Corporation], which too met with the same fate and was rejected vide order dated 22.3.1996. Hence this writ petition.;