DIVISIONAL CONTROLLER KSRTC DAVANAGERE DIVISION DAVANGERE REP BY CHIEF LAW OFFICER K S R T C BANGALORE Vs. OCCUPATION

JUDGEMENT

(1.) Matter was listed on 8.2.2017. On that day, the learned counsel for the petitioner and the respondent were heard and the petition was directed to be listed today for clarification and dictating of orders.

(2.) The undisputed facts in brief are that the petitioner is the employer and the respondent is an employee, who is employed as a conductor. That on 18.3.1990 while the respondent was performing his duties in the bus bearing Registration No.3544 plying on Hubli- Nippani Route, the bus was checked by the traveling checking officials of the petitioner-establishment.

(3.) At the time of checking by the officials, the respondent was found to be in possession of excess cash of Rs.20-20p. Based on the report of the checking officials, the disciplinary authority issued Articles of Charge and the respondent omitted to furnish any reply to the Articles of charge dated 3.4.1990. In view of the said omission the disciplinary authority proceeded to pass an order on 26.7.1990 and thereby imposed the punishment of reduction of pay-scale of one incremental stage for a period of one year and that the punishment shall have the effect of postponing the future increments of the respondent. The respondent was served with a copy of the order imposing punishment.