- (1.) Heard Mr. O. P. Srivastava, learned Counsel for the petitioner and Mr. Chandrashekhar Pandey, learned Counsel for the respondents and perused the record.
(2.) By means of present writ petition under Article 226 of the Constitution of India, the petitioner has challenged order of dismissal dated 23.9.2003, appellate order dated 18.11.2003 and revisional order dated 31.1.2005, contained in Annexure Nos. 1, 2 and 3, respectively, to the writ petition.
(3.) Shorn off unnecessary details, the facts of the case are as under :- On the basis of a report submitted by the Checking Staff on 22.04.2003, the petitioner, namely, Manbodh Lal Srivastava, who was the Conductor and was posted in Cantt Depot, Varanasi Region 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 in contemplation of the disciplinary proceedings vide order dated 26.04.2003. A charge sheet dated 02.05.2003 containing 15 charges against the petitioner was served upon him. The main charge against the petitioner was that on checking, the petitioner had failed to furnish the 'Way Bill" and also he did not issue tickets to the passengers though he had realized fare from them and incited passengers against the checking staff.;