RAJAN ROY, J. - (1.) As both the above writ petitions have been filed by the same petitioner arising out of same proceedings, therefore, they have been connected and heard together. 1. Writ Petition No. 650(SS) of 2014 Heard learned counsel for the parties.
(2.) The petitioner herein who is an erstwhile Bus Conductor of the U.P. Roadways Transport Corporation has challenged the order of his removal from services as also the appellate order rejecting his appeal.
(3.) The facts of the case in brief are that the petitioner was removed from services vide order dated 19.12.1985 on the allegation, inter alia, of allowing ticketless passengers to travel after realizing the fare from them which was not deposited by him with the Corporation. An Industrial Dispute was raised by him. During pendency of the same, a judgment was passed in the case of Bhopal Singh's case on 10.09.1986 wherein it was held that the Assistant Regional Manager did not have the authority to pass such a punishment order whereupon, though the Industrial Dispute was pending consideration before the Tribunal the petitioner filed a writ petition bearing No. 8103(SS) of 1986 challenging the order of his removal from service. The said writ petition was allowed in terms of the judgment passed in Bhopal Singh's case (supra), on 06.02.1987 and the removal order was quashed. The petitioner is said to have been reinstated on service on 21.04.2007.;