B.N.Sapru, J. - (1.) This writ petition is directed against a decision of the U. P. Public Services Tribunal No. I, U. P., Lucknow in Claim Petition No. 617 (II) of 1977 dated 1-7-1978.
(2.) The petitioner, Anokhey Lal, was a Conductor of Bus No. 5891 in U. P. Government Roadways. On 16-6-1964 the bus was checked by Sri S. K. Gupta who was an Inspector in the U. P. Government Roadways. He found that one and a half passengers were travelling without ticket ai d made a report to the Additional General Manager of the U. P. Government Roadways, Agra. Thereupon departmental proceedings were drawn up against the petitioner. As a result of the enquiry, the petitioner was removed from service.
(3.) The petitioner preferred an appeal which was dismissed. Thereafter the petitioner filed a suit which eventually came to the Service Tribunal and had been dismissed. The Tribunal found that the petitioner was permitted a lady passenger to travel without ticket and had also allowed a child to travel without ticket. It further found that the petitioner had realised the fare of these tickets but had not credited them to the U. P. Government Roadways. of the children - Dismissal set aside.;