AMOGHSIDDA S/O LAGMANNA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Though the matter is posted for orders, with the consent of counsel appearing for the parties, the matter is taken up for disposal.

(2.) This writ appeal under section 4 of the Karnataka High Court Act, 1961, by the employee of the respondent Corporation who was found guilty of misconduct of not issuing tickets to passengers from whom he had collected fare and therefore as a measure of disciplinary action was dismissed from service after conducting domestic inquiry in this regard.

(3.) The appellant employee had joined services as Conductor-cum-Driver Trainee and was found to have indulged in malpractice as on 12.10.2002 after collecting fare from passengers but not issuing tickets when the bus was checked by the Inspection squad.