V. SATISH Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner, who is working as a Depot Manager with the respondent Corporation, has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner had joined the services as Junior Assistant with the respondent - Corporation. Since he had passed the Department examination, he was appointed as Assistant Traffic Manager. The petitioner subsequently worked in various places. In the year 2015, the respondent had issued articles of charges to the petitioner alleging that, the petitioner had delayed the operation of scheduled buses for more than three hours and thereby caused financial loss to the respondent corporation. The petitioner had submitted his reply to the same. However, without holding any enquiry, the disciplinary authority had passed an order of punishment of censure. Based on the same, the promotion of the petitioner was withheld by the respondent Corporation. Being aggrieved by the same, the petitioner is before this Court.