Kaladhar Shahi, J. - (1.) THIS petition has been filed by Shri Suresh Chandra Tiwari, hereinafter called 'petitioner', bus conductor, an employee of Respondent No. 2 for quashing the orders dated 31.7.1995, Annexure -17 to the writ petition, dated 6.12.1995, Annexure -18 to the writ petition, and the orders dated 5.2.1994, Annexure -14 and 15 to the writ petition and for a direction commanding the Respondent No. 4 to reinstate the petitioner w.e.f. 6.2.1994. By order dated 6.12.1995, Annexure 18 to the writ petition, the revision preferred by the petitioner against the order of removal from his service, has been dismissed by the Revisional authority, the Chairman of U.P.S.R.T.C
(2.) BY order dated 31.7.1995, Annexure -17 to the writ petition, the appeal of the petitioner against his removal order has been rejected as time barred. By order dated 5.2.1994 two punishment orders have been passed against the petitioner removing him from service separately. By both the orders, the petitioner has been removed from his service as a punishment on the basis of the enquiry reports regarding two incidents.
(3.) THE two incidents are dated 7.2.1992 and 5.10.1993 respectively.;