M. ESHWAR Vs. MANAGEMENT OF KSRTC

JUDGEMENT

(1.) This appeal is presented by a former Conductor working with the Karnataka State Road Transport Corporation ('Corporation' for short) challenging order dated 12.3.2012 passed by the Hon'ble Single Judge dismissing his W.P.No.39335/2011.

(2.) We have heard Shri L. Shekar, learned advocate for the appellant and Smt H.R. Renuka, learned advocate for the respondent.

(3.) Briefly stated the facts of the case are, appellant was appointed as Conductor in the year 1992. On 17.4.1999, he was conducting a bus plying between Kanakapura to Salabanni. A squad checked the tickets and found following irregularities: