- (1.) Heard Sri P.N. Singh, learned counsel for petitioner and Sri Ajeet Verma. Advocate, holding brief of Sri Ratnesh Chandra, counsel for respondents.
(2.) This writ petition under Article 226 of Constitution of India has arisen from judgment and order dated 21.11.1990 passed by U.P. Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") dismissing petitioner's Claim Petition no. 315/V/RM-1/81.
(3.) Petitioner was a Conductor employed in U.P. Government Roadways in 1960. After constitution of U.P. State Road Transport Corporation (hereinafter referred to as "UPSRTC"), his services were transferred and absorbed in UPSRTC. He was placed under suspension vide order dated 20.01.1978. A charge sheet dated 16/20.01.1978 was served upon him and after enquiry he was removed from service vide order dated 27.05.1978. His appeal was allowed by Regional Manager, Meerut vide order dated 21.05.1979 and the matter was remanded for denovo proceedings since proper oral enquiry was not conducted. A fresh charge sheet dated 20.06.1979 was served upon petitioner and again after holding enquiry he was removed from service on 30.01.1980.;