RAKESH TIWARI, J. - (1.) HEARD learned counsel for the petitioner, learned counsel for respondent and Sri S.N. Dubey.
(2.) THE petitioner-Regional Manager, UPSRTC, Jhansi Region, Jhansi has filed this writ petition. The facts of the case are that respondent no. 1, Chhakauri Lal was a driver in the Corporation. His services were terminated w.e.f. 21.9.2001 after holding domestic enquiry on charge of driving bus under influence of liquor.
(3.) IN the domestic inquiry the stand of the workman stated that his services have not been terminated for any corrupt practice; that he does not ever take liquor or intoxicating drink and no medical certificate has been produced by the employer in the enquiry to establish that he was under the influence of liquor while driving the bus for which alleged act of misconduct, his services has been terminated. In his defence he also submitted that while he was the driving bus on 3.1.1993 on Kanpur Manoba route, he became very sick and therefore stopped the bus at Maudha. Thereafter he requested the conductor to get a reliever driver.;