MANAGEMENT OF NEKRTC Vs. RAJU. S. JAYDI

JUDGEMENT

(1.) THOUGH the appeal is listed for hearing on interlocutory application, the appeal is heard for final hearing and disposed of with consent of learned counsel appearing for both the sides.

(2.) THE records reveal that the respondent herein was undergoing training as a Conductor; his name was included in the select list of Conductors; only after satisfactory completion of the training he would be appointed as Conductor on regular basis; till such time he would be taking only the training. During the course of training, the respondent was found to have not issued 22 tickets to passengers out of total 48 passengers on board. The Departmental enquiry was held and ultimately he was dismissed by the Disciplinary Authority after coming to the conclusion that all the charges leveled against the trainee conductor -respondent are proved.

(3.) THIS appeal is filed against the order dated 09.07.2013 passed in W.P. No. 79639/2013.