- (1.) Petitioner has preferred this writ petition making the following prayers:- "(i) call for the record and examine; (ii) quash and set aside the impugned Award dated 9.3.99 Exhibit-13 and direct the respondent no.1 to give finding on the charge levelled against the petitioner; (iii) Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances may kindly be passed in favour of the petitioner; (iv)writ petition be allowed with costs."
(2.) The facts of the case are that the petitioner was appointed as Conductor on 16/01/1983 in Rajasthan State Road Transport Corporation (for short, 'RSRTC'). The petitioner was charged on 25/03/1983 with the allegation that five passengers were travelling without ticket in the bus when he was discharging the duties as a conductor. The petitioner filed a reply to the respondents' letter and informed them that the five passengers travelling without ticket were in-fact relatives of the driver of the bus Shri Niyas Mohammad and it was at his insistence that the petitioner had not issued tickets to the passengers concerned. Upon inspection of the bus on 25/03/1983, a report was prepared by the respondent authority recording the fact that the driver Shri Niyas Mohammad was in-fact not driving the bus on the fateful day and five passengers in the bus were found to be without ticket.
(3.) Learned Labour Court, while dealing with the order of termination, passed an award dt. 09/03/1999 in favour of respondent-corporation holding the termination to be lawful and proper.;