TAPAN SEN, J. - (1.) HEARD Mrs. Jaya Roy, learned counsel appearing on behalf of the petitioner and Mr. P.P.N. Roy, learned counsel appearing for the respondents and with their consent, this writ petition is being disposed off at this stage.
(2.) IN the instant writ application, the petitioner has made a prayer for quashing the order dated 8.6.2001 (Annexure 6) passed by the Administrator. Bihar State Road Transport Corporation. Patna (Respondent No. 2) whereby and whereunder the petitioner was sought to be dismissed from service. The petitioner has also made a prayer for quashing the order dated 14.6.2001 (Annexure -7) passed by the Divisional Manager. BSRTC. Jamshedpur Division (Respondent No. 5) communicating the order of dismissal to the petitioner. According to the petitioner he was appointed as a driver of the Bihar State Road Transport Corporation (hereinafter referred to for the sake of brevity and precision as BSRTC). On 17.2.1993 he received a charge -sheet dated 15.2.1993 (Annexure -1) wherein it was biter alia, stated that while returning from Patna as a driver of a Deluxe bus of the BSRTC bearing Registration No. BR 16A 0980. he caused an accident of the said vehicle near Mandu on 13.8.1992. The petitioner did not give any information to the Police, nor did he file any cause in reply to the Notice to show -cause issued by the Divisional Manager on 3.9.1992. On enquiry, it was learnt that the accident had been caused on account of the negligence of the petitioner causing loss to the extent of Rs. 1,200/ - to the Corporation.
(3.) THE aforesaid is the background/ narration of statement of allegations which is contained in the charge -sheet. Thereafter. this charge -sheet levelled charges of negligence, dereliction of duties and indiscipline. After having levelled the aforementioned charges, the petitioner was directed to show -cause as to why he should not be removed from service for enforcing unnecessary expenditure upon the corporation.;