- (1.) M. Katju, J. Heard learned counsels for the parties.
(2.) THIS writ petition has filed against the impugned order, dated 16-11-1987 by which the service of the petitioner has been terminatedand the appellate order dated 24-3-1990 dismissing his appeal. The petitioner was a junior booking clerk in the service of the respondents. On 8-1-1986 he was travelling in a bus which was conducted by one Sri Jitendra Singh. This bus was checked by the Traffic Superin tendent and the Traffic Inspector and the petitioner was found with torn tickets and way-bill and when he was asked to show the way-bill and tickets he refused to show them and began to run away. An enquiry was held against the petitioner in which he was found guilty and thereafter his service was terminated. A perusal of the termination order, dated 16-11-1987 shows that findings of fact have been recorded there in that the petitioner took the tickets and way-bill from Jitendra Singh, Conductor and tried to run away by catching the bus going to Garh from Gajraula but he was caught by the police. He also admitted this fact that he used to deposit blank way bills. The petitioner has thus been found guilty of gross misconduct. I am not inclined to interfere with the im pugned order. The petition is dismissed. Petition dismissed. .;