- (1.) Heard Learned counsel for the parties.
(2.) The facts in short of the case as stated in the present petition are that while the petitioner was posted as Fitter in Baraut Depot U.P. State Road Transport Corporation, Meerut Region, Meerut (hereinafter referred as the Corporation), he was served with a charge-sheet dated 15.2.2001 on the charges that an F.I.R. was lodged against the petitioner in respect of an incident of 'Marpeet' with a co-worker; non compliance of the transfer order; contesting the election of Membership of Nagar Panchayat without prior permission of the Competent Authority.
(3.) The petitioner submitted his reply on 28.3.2001 denying the charges levelled against him. For this purpose, enquiry was conducted by the Enquiry Officer and a report was also submitted by him. Subsequently, the respondent no. 4-Service Manager served a show cause notice dated 26.6.2004, which was duly received by the petitioner on 23.8.2004. Thereafter, the petitioner was dismissed from service by order dated 31.8.2004 passed by the respondent no. 4.;