V RAMANA Vs. APSRTC

JUDGEMENT

(1.) Challenge in this appeal is to the legality of the judgment rendered by a Full Bench of the Andhra Pradesh High Court holding that the order of termination passed in the departmental proceedings against the appellant was justified.

(2.) The factual background is essentially as follows :

(3.) The appellant was working as a Conductor in the organization of the Andhra Pradesh State Road Transport Corporation. Charges were made against him which related to not issuing tickets at the boarding point itself to the passengers who were in the bus, failure to collect fare and issue tickets to persons who were alighting at a particular destination and not properly maintaining records of tickets and fare. Explanation of the appellant was considered and was found to be not satisfactory and disciplinary proceedings were initiated. The Enquiry Officer found him guilty of the charges levelled and after giving him opportunity of hearing as regards the quantum of punishment, order of removal from service was passed.