SANJEEV PRAKASH SHARMA,J. - (1.) Petitioner, by way of this writ petition, challenges the order dated 28/11/2014 whereby the petitioner, who was a Conductor (Probation Trainee), has been removed from service on the ground of unsatisfactory service during training period and that her integrity was not found to be unquestionable. He has also assailed the order dated 11/06/2015 dismissing his departmental appeal.
(2.) Learned counsel for the petitioner submits that the petitioner was served with a show cause notice on 25/11/2014 for his delinquency in allowing five passengers without ticket to travel in the bus and without conducting a regular enquiry, the petitioners' services have been dispensed with. It is also submitted by the petitioner that in cases relating to other Conductors, miner penalties were imposed where the charge was of two or four passengers found travelling without ticket. Counsel submits that similar treatment ought to have been given to the petitioner and she has been wrongfully removed from service.
(3.) The respondents filed reply and submitted therein that taking into consideration conduct of the petitioner, her services were not found to be satisfactory and therefore, as the petitioner was indulging and guilty of committing irregularities, the order impugned was passed.;