LINGARAJU Vs. DIRECTOR (P AND E) AND REVISIONAL AUTHORITY, KSRTC, CENTRAL OFFICES, K. H. ROAD, SHANTHI NAGAR, BANGALORE 560027 AND OTHERS

JUDGEMENT

(1.) The petitioner, who was appointed as a conductor under the respondents is before this Court for a writ of certiorari to quash the impugned order dated 17.06.2011. passed by the first respondent vide Annexure-F insofar as denial of five annual increments, continuity of service, consequential benefits and back wages, and also for a writ in the nature of mandamus directing the respondents to restore five annual increments and grant continuity of service and all consequential benefits from the date of dismissal till the date of reinstatement.

(2.) It is the case of the petitioner that on 07.07.2008 when he was discharging his duties as a conductor on the route from Mysuru to Birunani, the bus bearing registration No. F-3500 was intercepted at Byadarakeri by the checking squad and it was found that the petitioner, though received amount, did not issue tickets of Rs. 12 to nine passengers. Therefore, he was issued with Articles of charge on 22.08.2008 and he submitted his defence statement before the enquiry officer on 08.04.2010, the enquiry officer submitted his report holding that the charges levelled against the petitioner have been proved. The third respondent/disciplinary authority by an order dated 25.09.2010 dismissed the petitioner from service. The petitioner preferred an appeal challenging the said order of dismissal which came to be dismissed on 07.01.2011. Against the said order, petitioner preferred a revision petition which came to be allowed in part by the order dated 17.06.2011 directing the third respondent to reinstate the petitioner into service, without continuity ((THELAW))f service, consequential benefits, back-wages and denied five animal increments with cumulative effect. Therefore, petitioner is before this Court for the relief sought for.

(3.) I have heard the learned counsel for the parties to the lis.