Gopal Krishan Vyas, J. - (1.) By this writ petition the petitioner has challenged the order dated 18.1.2005 (Annexure 7) passed by the Chief Manager, Rajasthan State Road Transport Corporation, Hanumangarh and order dated 29.1.2005 (Annexure 9) passed by the Executive Director (Traffic), Rajasthan State Road Transport Corporation, and further prayed that respondents may be directed to reinstate the petitioner on the post of Conductor upon which he was working prior to his termination. According to the brief facts of the case, petitioner's father late Shri Girdhari Lal was an employee of the Rajasthan State Road Transport Corporation (hereinafter called RSRTC) and while working on the post of driver he died. Thereafter, petitioner was provided appointment on compassionate ground vide order dated 3.2.2004 on fixed salary of Rs. 2,500/ - per month on probation for a period of two years on the post of Conductor. In pursuance of the said order the petitioner joined his duty and performed his duties sincerely.
(2.) In the writ petition it is stated by the petitioner that during his service tenure three charge -sheets were issued to the petitioner upon checking of the vehicle on different dates. The details of those charge -sheets are as follows: 1. Charge -sheet No. 1578 dated 23.7.2004 2. Charge -sheet No. 1579 dated 23.7.2004 3 Charge -sheet No. 6496 dated 11.11.2004 The contention of the petitioner is that he was facing disciplinary enquiry in above three matters, and he was placed under suspension vide order dated 9.7.2004.
(3.) It is further contended that the respondents, after issuing charge -sheet to the petitioner, were under obligation to conduct enquiry against the petitioner in accordance with the Regulations of the Corporation, but it is very strange that all of sudden vide order dated 18.1.2005, while observing in the order that there are three charge -sheets pending against the petitioner and without completing enquiry against the petitioner, and while taking into account the fact that petitioner was appointed on probation, therefore, straight way termination order has been issued against the petitioner which is under challenge.;