V. SRINIVAS Vs. DIVISIONAL CONTROLLER,KSRTC

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner was appointed as a conductor with the respondent - Road Transport Corporation on 14/4/1999. On 23/7/2003 when he was discharging his duties as a conductor in route No.109 from Mudigere to Mysore, the said vehicle was checked by the checking squad at Hampapura and offence memo came to be issued to the petitioner stating that he has failed to issue 5 tickets of Rs.8.00 denomination to the 8 passengers travelling from Bherya to K.R.Nagar despite collecting the fare of Rs.8.00 from each of them and that the petitioner has re-issued 5 tickets of Rs.6.00 denomination each in combination of Rs.2.00 each to 5 passengers which was sold in the earlier trip and as such, the checking squad submitted a detailed report to the respondent on the basis of the which Articles of Charge dtd. 1/8/2003 came to be issued.

(3.) The petitioner's reply not being acceptable to the Disciplinary Authority, an Enquiry Officer was appointed for conducting an enquiry. The petitioner participated in the enquiry proceedings. The Enquiry Officer came to a conclusion that the petitioner is guilty of charges. The Disciplinary Authority imposed a minor punishment on the petitioner by reducing his basic pay by 2 incremental stages with cumulative effect.