Siddharth, J. - (1.) Heard Sri Ajay Kumar Srivastava, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri D. S. Khan, Advocate, holding brief of Sri Sunil Kumar Mishra, learned counsel for the respondents.
(2.) This writ petition has been filed praying for quashing of the impugned punishment order dated 07.02.2015 passed by respondent no.5 / Regional Manager, U.P.S.R.T.C. Varanasi and the order dated 17.03.2016 passed by respondent no.4 / the General Manager (Karmik) U.P.S.R.T.C, Lucknow.
(3.) The petitioner's case is that while discharging the duties of Driver in the Corporation Bus No.UP65-R 4894 plying on Jaunpur-Varanasi route, on 28.06.2004 an accident took place wherein Bus got damaged. The Bus was technical examined by the Senior Foreman regarding damage and he submitted his report on 12.07.2004 before the Assistant Regional Manager, Varanasi Depot. On the basis of the aforesaid report, the petitioner was charge-sheeted on 30.01.2014 and he was directed to show cause as to why the loss of Rs.60,000/- approximately caused by the accident of the Corporation Bus may not be recovered from him.;