- (1.) 1. Heard Counsel for the parties.
(2.) The petitioner Rajveer Singh was appointed as Bus Conductor in the year 1973. His services are governed by the U. P. State Road Transport Corporation Employee/Officer Services Rules, 1981.
(3.) In the year 2004 i.e. on 27-10-2005, the petitioner was on duty of Bus No. U. P. -14, 9395 which was on route from Khurja to Delhi. When the Bus reached at Anand Vihar Bus Station of Delhi the driver Gopal Chandra made entry in the records and parked the Bus there. The case of the petitioner is that the driver Gopal Chandra after closing the glass of the window and locking the Bus slept inside it. After he awoke, he discovered that the bag containing the Tickets and cash is not in the Bus and was stolen allegedly by breaking one of the closed windows. He immediately lodged FIR at P.S. Anand Vihar with regard to the theft of the bag and also informed the Junior Bus Station Incharge.;