- (1.) HEARD Counsels for the parties and perused the record. By means of this writ petition, the petitioner-U. P road Transport Corporation challenges the legality and correctness of the impugned award dated 9-8-1991 passed by the respondent No. 2, published on notice Board on 1-6-1992.
(2.) BRIEFLY stated, the facts of the case are that the respondent No. 3-workman was appointed in service of the petitioner-Corporation on 1-4-1974 as conductor. He worked as such till his services were terminated vide order dated 19-11-1979.
(3.) IT is alleged that on 15-4-1979, respondent No. 3 the workman was conducting bus No. UPG 5028 in farrukhabad-Sankisgarh route carrying 118 passengers having no valid ticket. Near village Neem karori (at a distance of 8 kms. from mohammadabad), the bus was stopped by the checking staff, and it was found that out of 120 passengers, 118 did not have any ticket. The passengers reported that the conductor had already received ticket charges but no ticket was issued to them. The workman was placed under suspension vide order dated 20-4-1979 and alter departmental proceedings, his services were terminated vide order dated 19-11-1979.;