RAHMATHULLA KHAN Vs. DIVISIONAL CONTROLLER AND DISCIPLINARY AUTHORITY

JUDGEMENT

(1.) The Petitioner-Workman is before this Court seeking for the following reliefs:

(2.) The Petitioner-Workman was employed as Driver-cum-Conductor with the Respondent-the Road Transport Corporation (RTC) from 27/10/2014. On 6/6/2010 when the Workman was discharging his duties in route between Yelahanka to Devanahalli, wherein 27 general passengers and 45 pass passengers were traveling. The checking squad having conducted the check, found that the Workman had not issued 3 tickets to 3 passengers of Rs.3.00denomination by collecting fare and also not issued ticket to group of 9 passengers of Rs.3.00 denomination, totally amounting to 12 tickets. The Charge Memo was issued alleging that the Workman had profited on such nonissuance and losses cost against the Corporation.

(3.) The Workman denied the charges, the Disciplinary Authority had initiated a enquiry, the Enquiry Officer submitted his report holding the charges leveled against Workman to be proved. The Disciplinary Authority issued 2nd Show cause notice. The reply thereto not being satisfactory, the Disciplinary Authority dismissed the Workman from the service vide Order, dtd. 12/11/2012. The Workman raised a dispute in I.D. No.17/2013 before the Principal Labour Court, Bengaluru. The Labour Court dismissed the said dispute. It is aggrieved by the same that the Workman is before this Court.