- (1.) This letters patent appeal has been preferred against the order dated 24-11-03 passed by learned single Judge in C.W.J.C No. 2572/1997. Learned single Judge has dismissed the said writ petition with a modification in the award dated 8-4-94 of the learned Labour Court, Hazaribagh holding that the respondent No.1 shall be entitled to be reinstated in service with only 50% of the back wages instead of reinstatement with full back wages awarded by learned Labour Court.
(2.) The respondents were departmentally proceeded against on the charge of negligence. The imputation in substance was that the respondents, who were at the ticket counter, had issued passenger vouchers to the commission agent, though tickets of I. II & XIII stages were available.
(3.) The respondents were found guilty of the said charge in the departmental enquiry. They were awarded punishment of dismissal from service.;