Sudhir Agarwal, J. - (1.) Heard Sri M.A. Mishra, learned Counsel for the petitioner and Sri Sheshadri Trivedi holding brief of Sri Samir Sharma learned Counsel for the respondents.
(2.) This writ petition arises out of the order dated 20th August 1997, (Annexure No. 7) passed by the Assistant Regional Manager, UPSRTC, Pilibhit, removing the petitioner from service and the orders dated 24th September 1997, and 11th August 1998, passed by Respondents No. 3 and 2, respectively rejecting the appeals of the petitioner against the aforesaid order.
(3.) The brief facts as stated in the writ petition are that the petitioner while working as Driver in UPSRTC was served with a charge sheet dated 27th March 1992, (Annexure No. 2 to the writ petition) containing four charges of abuse, misbehaviour, dereliction of duty etc. A Departmental Enquiry was conducted against the petitioner, in which the charges were held proved by the Enquiry Officer, Consequently a show cause notice dated 31st July 1997 was issued proposing punishment of removal whereafter the Disciplinary Authority considering the entire record as well as reply submitted by the petitioner passed the impugned order of removal holding all the charges proved against him. The appeals preferred before the respondent Nos. 2 and 3 have been rejected.;