TEJ SINGH Vs. PRESIDENT SERVICE INSTITUTE

JUDGEMENT

(1.) The appellant before us was working with the respondent/President Service Institute and was posted as Driver in a bus of the said Institute. On 20th April, 2005, when the bus being driven by the respondent was checked by two officers of the respondent Institute at Mayur Vihar turning, one passenger, namely, Devender Sahu was found travelling in the bus without any valid ticket/pass. When the bus moved after checking, it was noticed by the officers of the respondent through the rear side glass that there was one more person travelling in the bus. Pursuant to this, the bus was followed and re -checked. A lady aged about 40 years was found concealing herself behind the rear seat of the bus. The following Articles of Charge were then served upon the respondent: -

(2.) SHRI Tej Singh, Driver and Shri Santosh Roy, Conductor, employed in SI Welfare Bus Service.

(3.) SHRI Tej Singh Driver and Shri Santosh Roy, Conductor, have, by the above act, committed an act of unbecoming a Non -Public fund employee and thereby violated Rule 16(2) of terms and conditions NPF employees.