Siddharth, J. - (1.) Heard Shri Prashant Kumar Tripathi, learned counsel for the petitioner and Shri Sunil Kumar Mishra, learned counsel for the respondents.
(2.) This writ petition has been filed by the petitioner, praying for quashing of the Appellate Order dated 13.05.2016, passed by the respondent no.3, General Manager (Operations) U.P. State Road Transport Corporation, Lucknow and Punishment Order dated 03.03.2005, passed by respondent no.4, Regional Manager, U.P. State Road Transport Corporation, Agra Region, Agra. Further prayers for direction to the respondents to reinstate the petitioner in service with all consequential benefits and direction to the respondents to count the services of the petitioner from 04.01.2004 to the date of reinstatement for the purpose of Pay Scale and Post Retiral benefits and also for payment of arrears of salary of the petitioner from 04.01.2004 till the date of reinstatement has been sought.
(3.) The brief facts of the petition are that the petitioner was appointed as a Driver in the U.P. State Road Transport Corporation (hereinafter referred to as "Corporation" only). He was convicted in a Criminal Case under Section 302 I.P.C., and after dismissal of his appeal by this Court, he was jailed on 08.01.2004. The conviction of the petitioner was upheld by the Apex Court too by the order dated 20.08.2004 and even review petition preferred against the same was dismissed.;