DEVENDRA KUMAR ARORA,J. - (1.) Heard learned Counsel for the petitioner and Sri Akhilesh Kumar Srivastava, learned Counsel for the respondents.
(2.) In the instant writ petition, the petitioner has challenged the order dated 25.08.2011, whereby the Regional Manager, Uttar Pradesh State Road Transport Corporation Limited, Lucknow (opposite party no.3) has removed the petitioner from service. The petitioner, inter-alia, has further sought for a direction to the opposite parties to permit him to continue on the post of Conductor with all consequential benefits and pay salary regularly each and every month.
(3.) Brief facts of this case are that initially the petitioner was appointed on the post of Conductor in the year 1980 in Uttar Pradesh State Road Transport Corporation Limited (in short the "Corporation"), Qaiser Bagh Depot, Lucknow and subsequently, the services of the petitioner were regularized vide order dated 26.04.1985 with effect from 01.04.1985. While the petitioner was discharging his duties as Conductor on 27.04.1985 in Bus No.URA 9017 when the bus was being plied at Lucknow-Bahraich Road, an Inspection Team made an inspection to the said bus and found that out of 68 passengers, 18 passengers had not been issued tickets and the petitioner had not entered the details of 20 Tickets, which were issued to the passengers and 10 Blank Book Ticket were found in the Way Bill.;