Rohit Ranjan Agarwal, J. - (1.) Heard Shri A.K. Pandey, learned counsel for the petitioner; learned Standing Counsel for respondent No.1; and Shri Nirpendra Mishra, learned counsel for respondent Nos. 2 to 5.
(2.) By means of present petition, petitioner has challenged the order dated 30.08.2014 passed by respondent No.2, order dated 24.03.2015 passed by respondent No.3 and order dated 05.10.2015 passed by respondent No.4.
(3.) The case in nutshell is that petitioner was a Conductor in the respondent-Corporation. He was posted at Jaunpur Depot and was allotted bus No. UP 65 K 8884, which was going from Jaunpur to Sultanpur on 16.04.2011. The said bus was checked by Transport Superintendent, Lucknow at around 14.34 p.m..;