UPENDRA DUTT Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE appeals are filed by the appellant against the judgment and order dated 6th September, 2006 passed by the learned Single Judge in WP (C) No. 6314/2004 and wp (C) No. 394/2005 whereby the learned Single Judge has allowed the appeal filed by the respondent Corporation and set aside and quashed the award dated 6th december, 2003 in ID case No. 234/1995.

(2.) SINCE the issues involved in these appeals are identical, we propose to dispose of these appeals by this common judgment and order.

(3.) THE appellant was working as a Conductor with the respondent Corporation. On 21st September, 1992 while the appellant was performing his duty on bus No. 9791 on route No. 344, the said bus at about 10. 35 a. m. was checked by the checking staff who found that the appellant had failed to issue tickets to three passengers even after collecting due fare from them and also cash with him was short. Thereafter, the appellant also misbehaved with the checking staff.