S GOVINDARAJU Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) THE appellant was appointed as a 'badli' conductor in the respondent - Corporation during the year 1984. His services came to be terminated by holding that his record of service was not satisfactory and therefore, his name was removed from the select list as per order dated 2/4. 5. 1985 and the said order was challenged by the appellant-petitioner in Writ Petition No. 9171 of 1985 which culminated in the order dated 15th April, 1986 made in Civil Appeal No. 1339 of 1986, wherein the Hon'ble Supreme Court set aside the order of termination on the ground that the removal of the name of the appellant from the select list was punitive in nature and therefore, he should have been given an opportunity to put forth his case. The appellant was reinstated into service pursuant to the said order.

(2.) THEREAFTER, the respondent served a charge-sheet on the appellant alleging the following charges :

(3.) THE appellant denied the said charges. But the charges were proved in the domestic enquiry on the basis of which the Corporation dismissed him from service.