P CHANNABASAVAIAH Vs. DIVISIONAL CONTROLLER KSRTC

JUDGEMENT

(1.) THE appellant in this writ appeal was working as a Conductor in Channapatna Depot of Bangalore rural Division. While he was conducting the bus on the route Kanakapura to Therubeedi on 13. 06. 2001, the vehicle was checked by the checking staff near Dodda Maralawadi at 8. 35 a. m. and found that out of the 46 adults and 20 children travelling in the bus, the appellant had failed to issue tickets to 19 children travelling from Mallige Metlu to Dodda maralawadi despite collecting the requisite fare of Re. 1/- each and further alleged that the appellant had neither collected the fare nor issued tickets to two passengers travelling from Agara to Dodda Maralawadi. The appellant submitted his reply denying the entire allegations.

(2.) AN enquiry was initiated against the appellant by order dated 14. 08. 2001. The enquiry officer held the appellant guilty of the charges levelled against him and dismissed him from service.

(3.) CHALLENGING the said order of dismissal, the appellant filed I. D. No. 30/92 before the 1st additional Labour Court, Bangalore. The labour Court rejected the plea of the appellant against which he preferred writ petition no. 49285 of 2004.